Kanhaiyapal Yadav S/O Shri Ram ... vs The State Of Rajasthan
2021 Latest Caselaw 1614 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                    S.B. Criminal Miscellaneous 7th Bail Application No. 1812/2021

                                   Kanhaiyapal Yadav S/o Shri Ram Kewal Yadav, Aged About 36 Years,
                                   R/o 381-A Nyay Khand-3 Indirapuram PS Indirapuram District
                                   Ghaziabad U.P. (At Present In Sub Jail Kishangarhbas Alwar)

                                                                                                       ----Petitioner

                                                                         Versus

                                   The State Of Rajasthan, Through P.P.

                                                                                                     ----Respondent

For Petitioner(s) : Mr. Sanjay Verma, Advocate For Respondent(s) : Mr. Pankaj Agarwal for the State

HON'BLE MRS. JUSTICE SABINA Judgment / Order

15/02/2021

Petitioner has filed the petition under Section 439 Code of

Criminal Procedure, 1973 seeking regular bail in F.I.R. No.775/2018

registered at Police Station Bhiwadi, District Alwar (Raj.) for offence

under Section 408 Indian Penal Code, 1860.

Learned counsel for the petitioner has submitted that the

petitioner is in custody since 19.11.2018. It is a case of Magisterial trial.

Trial has not progressed so far. Petitioner is not involved in any other

criminal case.

Learned state counsel has opposed the petition.

Keeping in view the fact that the petitioner is in custody since

19.11.2018 and it is a case of Magisterial trial, without expressing any

opinion on the merits of the case, this petition is allowed. Petitioner be

admitted to bail subject to satisfaction of the Trial Court.

(SABINA),J

Mohita /11

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