Manish Kumar S/O Shri Ashok Kumar vs State Of Rajasthan
2021 Latest Caselaw 1907 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 96/2021

Manish Kumar S/o Shri Ashok Kumar, R/o Ward No. 4,
Ganeshpura, Nawalgarh, Tehsil Nawalgarh, District Jhunjhunu.
(At Present Confined In District Jail Sikar)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                  ----Respondent

For Petitioner(s) : Mr. Hemant Gajraj for Mr. Mahaveer Kalwa For Complainant(s) : Mr. K.N. Sharma For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

19/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.595/2020 was registered at Police Station Udhyog

Nagar, Sikar for offence under Sections 420, 384, 386, 342, 323

I.P.C.

3. It is contended by counsel for the petitioner that neither

there was any specific allegation against the petitioner of

demanding money nor was he arrested by the police from the

place of the alleged offence. It is also contended that the only

allegation against the petitioner is of dropping the complainant at

the house. It is also contended that petitioner has been made an

accused with the aid of Section 120-B IPC.

(2 of 2) [CRLMB-96/2021]

4. Learned Public Prosecutor and counsel for the complainant

opposed the bail application. It is contended that honey trap was

laid by the co-accused.

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 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 /8

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