Vaseem [email protected] S/O Saleem Khan vs State Of Rajasthan
2021 Latest Caselaw 737 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               14764/2020

Vaseem [email protected] S/o Saleem Khan, Aged About 23 Years,
R/o Purana Bazar Ward No 9 Khetri Ps Khetri Dist. Jhunjhunu
Raj. (Accused Present In Dist. Jail Jhunjhunu)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Omveer Singh Saini For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.455/2020 was registered at Police Station Kotwali

Jhunjhunu, District Jhunjhunu for offence under Sections 420,

465, 419, 120-B I.P.C. and Section 3/6 of Rajasthan Public Exam

Act.

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

against the petitioner is of giving exam in place of someone else.

It is contended that Charge-sheet has been filed. Petitioner is not

having any criminal antecedents of like nature.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-14764/2020]

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 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 /12

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