Brijmohan Saini S/O Late Shri ... vs State Of Rajasthan
2021 Latest Caselaw 734 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                   14289/2020

Brijmohan Saini S/o Late Shri Jankilal, Aged About 42 Years, R/o
Badanpura Chowk Town Chomu Tehsil Chomu Dist. Jaipur Raj.
(At Present Confined Central Jail Jaipur)
                                                                            ----Petitioner
                                        Versus
State Of Rajasthan, Through Pp
                                                                          ----Respondent

For Petitioner(s) : Mr. Harendra Singh For State : Mr. Deshraj Gosingha,PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 311/2019 was registered at Police Station

Govindgarh, Jaipur for offence under Sections 420, 406, 120-B of

I.P.C.

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

inordinate delay in lodging of FIR. There was a money transaction

and as per the agreement, there is an arbitration clause. It is also

contended that petitioner has remained in custody for a pretty

long time.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-14289/2020]

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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /4

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