Shankar Singh Rajput vs State Of Rajasthan
2021 Latest Caselaw 10659 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8891/2021

Shankar Singh Rajput S/o Kishan Singh, Aged About 33 Years, R/o Maheshwari Iti Ke Pass, Kuber Colony, Gulabpura, District Bhilwara (At Present Lodged In Sub District Jail Gulabpura, District Bhilwara)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr Neeraj Kumar Gurjar For Respondent(s) : Mr Shiv Kumar Bhati, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

13/07/2021

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. in connection with FIR No.111/2021 registered

at Police Station, Gulabpura District Bhilwara for offence under

Sections 419, 420, 120B IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that another co-

accused Narayan Rawat who was also a witness to the Sale Deed

has been enlarged on bail by a coordinate Bench of this Court.

Case of the petitioner is identical to that of Narayan as he was

also one of the witnesses to the Sale Deed, which is alleged to has

been fraudulently executed.

(2 of 2) [CRLMB-8891/2021]

Taking into consideration the parity to be maintained by this

Court, without commenting on merits of the case, I am inclined to

release the petitioner on bail.

Accordingly, this bail application is allowed and it is ordered

that the accused petitioner - Shankar Singh Rajput s/o Kishan

Singh be released on bail under Section 439 Cr.P.C. in connection

with aforesaid FIR No.111/2021 registered at Police Station,

Gulabpura, District Bhilwara provided the petitioner furnishes a

personal bond of Rs.20,000/- with one surety in the like amount,

to the satisfaction of the concerned Magistrate with the stipulation

that he shall comply with all the conditions laid down under

Section 437 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

57-MMA/-

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