Sudesh Verma S/O Shri Manohar ... vs State Of Rajasthan
2021 Latest Caselaw 7774 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 20705/2021

Sudesh Verma S/o Shri Manohar Verma, Aged About 60 Years,
R/o Shiv Colony Kundan Nagar Ajmer Ps Alwar Gate Ajmer Dist.
Ajmer Raj. (At Present Accused Petitioner Confined In Central
Jail Ajmer)
                                                                         ----Petitioner
                                        Versus
State Of Rajasthan, Through Pp
                                                                     ----Respondent

For Petitioner(s) : Mr.Rajkumar Kasana For Respondent(s) : Mr.Arvind Kumar, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

17/12/2021

1. The instant bail application has been filed under Section 439

Cr.P.C. on behalf of accused-petitioner Sudesh Verma S/o

Manohaakr Verma. The petitioner has been arrested in connection

with FIR No.92/2017 registered at Police Station Civil Lines, Distt.

Ajmer for the offence(s) under Sections 420, 406, 120B IPC (as

per FIR) and 420, 467, 468, 471 IPC (as per order).

2. Learned counsel for the accused-petitioner submits that a

false case has been foisted against the petitioner. The case is

triable by the court of Magistrate. Challan has been filed. No

useful purpose would be served by keeping the petitioner behind

the bars.

3. Per contra, learned Public Prosecutor opposed the bail

application.

(2 of 2) [CRLMB-20705/2021]

4. Considering the arguments advanced by the counsel for the

parties and looking to the possibility that the trial may take long

time to conclude, this court deems it just and proper to enlarge

the petitioner on bail.

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

allowed and it is ordered that the accused-petitioner named above

shall be enlarged on bail provided he furnishes a personal bond in

the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to

the satisfaction of the learned trial Judge for his appearance

before the court concerned on all the dates of hearing as and

when called upon to do so.

(FARJAND ALI),J

SAHIL SONI/99

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