HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
10212/2021
Rajiv Jangid S/o Ramnarayan, Aged About 40 Years, R/o Vill.
Borina 765, Gss Wala Road, Ps Baran Sadar Dist. Baran (At
Present Confined In Central Jail Kota)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Shamsuddin Ansari For State : Mr. Sher Singh Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 06/07/2021
1. Petitioner has filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No.304/2019 was registered at Police Station Borkheda, Kota for offence under Sections 420, 120-B, 476, 468, 470 and 471 I.P.C.
3. It is contended by counsel for the petitioner that charge- sheet has been filed. Offence is triable by First Class Magistrate. Complainant is not having any registered sale deed in his favour.
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. (Downloaded on 08/07/2021 at 09:36:19 PM)
(2 of 2) [CRLMB-10212/2021]
7. This bail application is, accordingly, allowed and it is directed 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 trial Court with the stipulation that he shall appear before that Court and any Court to which the matter be transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI),J NIKHIL KR. YADAV /43 (Downloaded on 08/07/2021 at 09:36:19 PM) Powered by TCPDF (www.tcpdf.org)