Aman Kumar S/O Shri Arvind Kumar vs State Of Rajasthan
2021 Latest Caselaw 89 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               13788/2020

Aman Kumar S/o Shri Arvind Kumar, Aged About 22 Years, R/o
New Pitam Nagar Pipal Mandi Kerbala Gali 10/02 Firozabad Ps
(South) Dist. Firozabad U.p. Present Renter Atm Wale Makan Ke
Uper Main Jalupura Jaipur (Presently Accused In Jail Central Jail
Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Narendra Singh Shekhawat through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.161/2020 was registered at Police Station Jalupura,

Jaipur City (North) for offence under Sections 420 I.P.C.

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

pertains to withdrawing money from the ATM. Total amount for

which allegation has been levelled is Rs.1,70,440/-, out of which

Rs.50,000/- has been recovered and the goods which petitioner

purchased with the ATM Card have also been recovered. Petitioner

is not having criminal antecedents of like nature.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-13788/2020]

5. I have considered the contentions.

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.

8. A copy of this order be sent to concerned S.H.O. for

recording this condition in the Village Crime Record Book so that

in the event of petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

ARTI SHARMA /44

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