Hitesh Kumar S/O Shri Vijay Singh vs State Of Rajasthan
2021 Latest Caselaw 1628 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                1989/2020

Hitesh Kumar S/o Shri Vijay Singh, Aged About 30 Years, R/o
Khuskheda, Police Station Khuskheda, District Alwar (Raj.) (At
Present Confined In Central Jail Alwar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through The P.p.
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Sanjay Yadav
For Complainant(s)        :     Mr. Deepak Soni
For State                 :     Mr. Deshraj Gosingha, PP



           HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

15/02/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.337/2019 was registered at Police Station Bhiwadi,

District Alwar (Raj.) for offence under Sections 420, 467, 468,

471, 120-B I.P.C.

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

application was dismissed as withdrawn on 04.01.2020. Petitioner

has remained in custody for a period of 21 months. Offence is

triable by first Class Magistrate. The total amount involved in the

present case is around Rs. 15 lacs.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the second bail application. It is contended that

(2 of 2) [CRLMB-1989/2020]

petitioner was seeking time to repay the amount.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the second bail application.

7. This second 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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /1

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