HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
14934/2020
Anees @ Anil S/o Rajveer, R/o Lohchab Ps Jind Sadar Dist. Jind
Hariyana (At Present Confined At Central Jail Alwar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Shamsul Aarefin For State : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 01/02/2021
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 207/2020 was registered at Police Station Tatarpur, District Alwar for offence under Sections 420, 467, 468, 472, 474, 120-B of I.P.C. and Sections 43 & 66 of I.T. Act.
3. It is contended by counsel for the petitioner that petitioner is not having any criminal antecedents of like nature.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
7. This bail application is accordingly allowed and it is directed (Downloaded on 05/02/2021 at 10:12:13 PM) (2 of 2) [CRLMB-14934/2020] that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
8. A copy of this order be sent to concerned S.H.O. for recording this condition in the Village Crime Record Book so that in the event of petitoner's repeating offence, S.H.O. can move the Court for cancellation of bail.
(PANKAJ BHANDARI),J NIKHIL KR. YADAV /33 (Downloaded on 05/02/2021 at 10:12:13 PM) Powered by TCPDF (www.tcpdf.org)