Satyanarayan S/o Shri Moola Ram By Caste Tanwar (Mali), vs State of Rajasthan

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.105/2015, registered at Police Station Bajju, District Bikaner for the offences under Sections 420, 467, 468, 471 and 120B IPC.

Bail application of main accused Hetram who executed the sale deed on the basis of forged power of attorney had been allowed by this Court. The petitioner simply attested the alleged forged power of attorney as a witness and is in judicial custody for offences triable by the Court of Magistrate. Investigation and trial are likely to consume time.

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 Satyanarayan arrested in connection with F.I.R. No.105/2015, registered at Police Station Bajju, District Bikaner 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.