Sunil Paliya S/O Ram Singh Paliya vs State Of Rajasthan
2021 Latest Caselaw 93 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                   11399/2020

1.         Sunil Paliya S/o Ram Singh Paliya, R/o Ambedkar Park Ke
           Pass Chinour Ps Chinour Dist. Gwalior M.p. At Present
           Tenant Of Landlord Ramdeen Shamshan Ghat Ke Pass
           Thathipur Ps Thathipur (At Present Confined In Dist. Jail
           Alwar)
2.         Rahul S/o Gulab, R/o Dabra Ps Dabra Dist. Gwalior M.p.
           (At Present Confined In Dist. Jail Alwar)
                                                                           ----Petitioners
                                        Versus
State Of Rajasthan, Through Pp
                                                                          ----Respondent

For Petitioner(s) : Mr. Girish Khandelwal, through VC For State : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/01/2021

1. Petitioners have filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 366/2020 was registered at Police Station

Laxmangarh District Alwar for offence under Sections 420, 406 of

I.P.C.

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

sheet has been filed. There is no allegation by any victim with

regard to misuse of ATM Card.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-11399/2020]

6. Considering the contentions put forth by counsel for the

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

7. This bail application is accordingly allowed and it is directed

that accused petitioners shall be released on bail provided each of

them 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 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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /24

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