Kamal Saini S/O Shri Kanhiyalal ... vs State Of Rajasthan
2021 Latest Caselaw 852 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                              15366/2020

Kamal Saini S/o Shri Kanhiyalal Saini, Aged About 43 Years, R/o
H.no. 113 Bhopji Ka Dera Khetri House Chandpole Bahar Jaipur
(At Present Confined In Central Jail Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Second Bail Application No. 15623/2020 Aditya Kumar Parashar S/o Late Shri Narottam Lal, R/o Ward No 5 Vill. Bugala Jhunjhunu (At Present Confined In Central Jail Jaipur)

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma For Complainant(s) : Mr. M.K. Kaushik For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/01/2021

1. Petitioners have filed these second bail applications under

Section 439 of Cr.P.C.

2. F.I.R. No. 150/2016 was registered at Police Station Sanjay

Circle for offence under Sections 420, 406, 467, 468, 471, 120-B

of I.P.C.

(2 of 2) [CRLMB-15366/2020]

3. It is contended by counsel for the petitioners that co-accused

have been enlarged on bail. Offence is triable by First Class

Magistrate. Petitioners have remained in custody since March,

2019. Out of list of eighteen witnesses, only two witness have

been examined so far.

4. Learned Public Prosecutor and counsel for the complainant

have opposed these bail applications. It is contended that the

matter pertains to cheating to the tune of Rs. 2 Crore. It is also

contended that petitioners are the main accused. Statement of

three witnesses are to be examined tomorrow.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these second bail

applications.

7. These second bail applications are accordingly allowed and it

is directed that accused petitioners shall be released on bail

provided each of them furnish 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 they

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.

8. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /39-40

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