Girraj Prasad Meena S/O Shri Hari ... vs State Of Rajasthan
2021 Latest Caselaw 249 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 14389/2020

Girraj Prasad Meena S/o Shri Hari Narayan Meena, R/o Bhavni
Tehsil Jamwaramgarh Distt. Jaipur Raj. (Presently Confined In
Central Jail Jaipur)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Siya Ram Sharma for Mr. Mukesh Saini present in the court For Respondent(s) : Mr. Clevans Cletus present in the Court For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.0498/2019 was registered at Police Station

Vidyadhar Nagar, Jaipur for offence under Sections 420, 467, 468,

471, 120-B I.P.C.

3. A demand draft of Rs.1,70,000/- is handed over by counsel

for the petitioner to counsel for the complainant.

4. It is contended by counsel for the petitioner that if any

amount is outstanding, he would face the consequences or

proceedings, as initiated by the complainant. As far as the present

case is concerned, charge-sheet has been filed. Conclusion of trial

(2 of 2) [CRLMB-14389/2020]

will take time.

5. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that the forged

documents were produced to take the loan and the amount of

interest is outstanding to the tune of Rs.5,00,000/-.

6. I have considered the contentions.

7. Considering the contentions put forth by counsel for the

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

8. 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

ARTI SHARMA /22

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