Parvindar Kumar [email protected] Jain ... vs State Of Rajasthan
2021 Latest Caselaw 938 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15726/2020

Parvindar Kumar [email protected] Jain S/o Rakesh Jain, Aged About
37 Years, R/o Flat No 102 Plot No 153-154 Vishvesaraiya Nagar
Ps Shipra Path Jaipur (Presently Accused Confined In Central Jail
Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Deepak Chauhan For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 321/2019 was registered at Police Station Moti

Doongri, Jaipur (East) for offence under Sections 420, 406, 384,

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. Petitioner has remained in

custody for a period of one and a half year. Offence is triable by

First Class Magistrate. Co-accused has been enlarged on bail. It is

also contended that in similar type of cases, petitioner has been

granted bail by the High Court.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-15726/2020]

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 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 /55

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