Pradeep Semwal S/O Dinesh Semwal vs State Of Rajasthan
2021 Latest Caselaw 1035 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              13397/2020
Pradeep Semwal S/o Dinesh Semwal, Aged About 26 Years, R/o
3/9 Block No K, Gali No 9, West Ghonda Bhajanpura Ps
Bhajanpura North East Delhi-110053 (At Present In Jail)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Aayush Mall, Mr. Vikas Yadav For Complainant(s) : Mr. Ajatshatru Mina, through VC with Ms. Apeksha Tiwari 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. 71/2020 was registered at Police Station Shastri

Nagar, District Jaipur for offence under Sections 420, 406, 120-B

of I.P.C.

3. It is contended by counsel for the petitioner that the alleged

offence took place between the period of 2013 to 2020 and was to

the tune of Rs. 2.5 crore. The total amount that is said to have

been credited to the petitioner's account is to the tune of Rs.

50,000/- to 60,000/-. Petitioner is neither the Proprietor nor

Director in any of the companies in which the amount was

transferred. Petitioner is in custody since September, 2020.

(2 of 2) [CRLMB-13396/2020]

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that the total

fraud is to the tune of Rs. 2.5 crore and as many as fifty to sixty

persons are involved in the said offence.

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

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /22

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