Hitesh Saini S/O Shree Pawan Kumar ... vs State Of Rajasthan
2021 Latest Caselaw 1094 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               14659/2020

Hitesh Saini S/o Shree Pawan Kumar Saini, R/o C-15, Vijay Vihar
Colony, Naya Kheda, Vidhyadhar Nagar, Jaipur (At Present In
Central Jail, Jaipur)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Sandeep Sharma, through VC For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

02/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.211/2020 was registered at Police Station

Vidhayakpuri, District Jaipur for offence under Sections 384 I.P.C.

and Sections 66C, 66D of I.T. Act.

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

a young boy aged 24 years. He has already deposited the amount

which he extorted from the complainant.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has criminal antecedents of like

nature.

5. I have considered the contentions.

(2 of 2) [CRLMB-14659/2020]

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 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.

8. However, it is made clear that if petitioner is found involved

in any criminal activity, he would not be entitled for any liberty

from the Court.

9. 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 /10

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