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Judgment
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has been preferred on behalf of the petitioner who is in custody in connection with F.I.R. No.608/2015, registered at Police Station Suratgarh City, District Sri Ganganagar for the offences under Sections 419, 420, 467, 468, 471, 380 and 120B IPC.
The petitioner is in judicial custody for Magistrate triable offences. It is stated that a civil suit has also been filed in relation to the transaction carried out on the basis of the disputed power of attorney.
In this background and having regard to the facts and circumstances available on record but without expressing any opinion on the merits of the case, this Court is of the opinion that the petitioner deserves to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioner Kulvinder Singh arrested in connection with F.I.R. No.608/2015, registered at Police Station Suratgarh City, District Sri Ganganagar shall be released on bail provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the 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.