Khammaram S/O Shri Bhairaram vs State Of Rajasthan
2021 Latest Caselaw 340 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               14506/2020

Khammaram S/o Shri Bhairaram, Aged About 45 Years, R/o
Charkada Tehsil Nokha Dist. Bikaner Raj. (Presently Lodged In
Sub Jail At Kishangarhbas)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Vikram Yadav present in the Court For Respondent(s) : Mr. Rajneesh Gupta present in the Court For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.119/2018 was registered at Police Station Khairthal,

District Alwar (Rajasthan) for offence under Sections 420, 406,

120-B I.P.C.

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

petitioner offers to pay Rs.5,00,000/- to the complainant, if

petitioner is granted bail.

4. Counsel for the complainant was asked to seek consent of

his client.

5. Counsel for the complainant has no objection of granting bail

(2 of 2) [CRLMB-14506/2020]

to the petitioner. His only contention is that petitioner be directed

to deposit a demand draft of Rs.5,00,000/- drawn in favour of the

complainant, before the Court below and the Court below to

accept bail bonds only on receipt of the demand draft.

6. Learned Public Prosecutor has opposed the bail application.

7. I have considered the contentions.

8. Considering the contentions put forth by counsel for the

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

9. This bail application is, accordingly, allowed subject to the

condition that petitioner will deposit a demand draft of

Rs.5,00,000/- drawn in favour of the complainant and only on

deposition of demand draft, bail bonds should be attested. The

demand draft drawn in favour of the complainant should be

handed over to the complainant by the Court 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 /12

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