Balwant Singh S/o Pratap Singh vs State of Rajasthan

This bail application under Section 439 Cr.P.C. is laid by

petitioner in connection with an FIR, wherein he is charged for

offence punishable under Sections 420, 467, 471, 120-B, 209 and

193 IPC.

It is submitted by learned counsel for the petitioner that co-

accused Ran Singh, in whose favour alleged spurious pro-note is

executed, has been granted pre-arrest bail and one more co-

accused Mohan Lal has also been allowed anticipatory bail. It is

further argued by learned counsel that petitioner is not the

beneficiary of alleged spurious document, therefore, his regular

bail plea merits favourable consideration.

Learned Public Prosecutor as well as learned counsel for the

complainant have opposed bail application of the petitioner with

full vehemence.

Learned Public Prosecutor has opposed the bail application.

Having heard learned counsel for the parties and taking into

account facts and circumstances of the case, without expressing

any opinion on merits of the case, I deem it just and appropriate

to grant indulgence to the petitioner by enlarging him on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that accused-petitioner, Balwant Singh

S/o Pratap Singh, arrested in connection with F.I.R. No.770/2016,

Police Station Nohar, District Hanumangarh, may be released on

bail; provided he furnishes a personal bond of Rs.50,000/- with

two sureties of like amount to the satisfaction of learned trial

Court with the stipulation to appear before that Court on all dates

of hearing and as and when called upon to do so.