Vinod Nagori S/O Shri Gopal Lal Ji vs State Of Rajasthan
2021 Latest Caselaw 161 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9983/2020

Vinod Nagori S/o Shri Gopal Lal Ji, Aged About 46 Years, R/o
Nadi Mo Halla Ps Vijay Nagar Dist. Ajmer Raj. (At Present
Confined At Sub Jail Beawar Dist. Ajmer)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman through VC For Complainant(s) : Mr. Jai Prakash Gupta through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.0295/2019 was registered at Police Station Vijay

Nagar (Vijay Nagar), Distt. Ajmer for offence under Sections 420,

467, 468, 471, 384 I.P.C.

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

triable by First Class Magistrate. Petitioner has remained in

custody for a period of six months. Charge-sheet has been filed.

Conclusion of trial will take time.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that petitioner

has obtained cheques on account of fees for getting the insurance

(2 of 2) [CRLMB-9983/2020]

claim. It is also contended that previously also, petitioner has

instituted many cases against different persons.

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.

8. Application No. IA 2/2020 stands disposed.

(PANKAJ BHANDARI),J

ARTI SHARMA /4

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