Shekhar Omkar Prasad Potadar vs State Of Rajasthan
2021 Latest Caselaw 11132 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8013/2021

Shekhar Omkar Prasad Potadar S/o Shri Omnkar Prasad Potadar, Aged About 37 Years, R/o Mig- 1/10/158 Near Hudko Colony Jari Fhatak Nagpur At Present Plot No. 133 A, Adivashi Society Unnati Bhawan Near Sanni Mandir, Dattanager P.s. Kalmana, Nagpur (Maharashtra) (Presently Lodged At Bikaner Jail)

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

----Respondent

For Petitioner(s) : Mr. Vimal Kumar For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

19/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.435/2019 registered at Police Station,

Pilibanga District Hanumangarh for offence under Section(s) 420,

406 of IPC and 66(D) of IT Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration that the charge-sheet has already

been filed and the offences registered against the petitioner are

triable by Magistrate and the trial is likely to take time but without

commenting further on merits of the case, I deem it just and

proper to enlarge the petitioner on bail.

(2 of 2) [CRLMB-8013/2021]

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Shekhar Omkar Prasad Potadar

S/o Shri Omnkar Prasad Potadar, be released on bail under

Section 439 Cr.P.C. in connection with aforesaid FIR provided the

petitioner furnishes a personal bond of Rs.50,000/- 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) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

9-1/-saurabh

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