Rajendra Kumar S/O Shri Madanlal vs State Of Rajasthan
2021 Latest Caselaw 1226 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               1421/2021

Rajendra Kumar S/o Shri Madanlal, R/o Ward No. 06 Ramgarh Ps
Dantaramgarh Dist. Sikar At Present In Dist. Jail Sikar
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through The Pp
                                                                ----Respondent

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

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 8/2021 was registered at Police Station Danta

Ramgarh, District Sikar for offence under Sections 420, 467, 468,

471 of I.P.C.

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

I.D. cards were found to be forged. From the investigation, it is

revealed that the Voter I.D. cards were prepared from Deepak

eMitra centre and Vinod Kumar happens to be the proprietor of the

same. It is contended that no fake Voter I.D. cards have been

recovered, which were prepared by Ridhi Sidhi eMitra centre.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-1421/2021]

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 /33

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