Ajay Singh vs State Of Rajasthan
2021 Latest Caselaw 11232 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7313/2021

Ajay Singh S/o Shri Rajendra Singh Rajput, Aged About 34 Years, R/o Raisinghpura, P.s. Nohar, District Hanumangarh. (In Judicial Custody At Sub Jail, Bhadra)

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

                                                                ----Respondent


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

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

20/07/2021

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

in connection with FIR No.250/2020 registered at Police Station,

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

406, 467, 468 & 471 of 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 the charge-

sheet has already been filed and the offence as against the

petitioner is triable by the Magistrate.

Learned Public Prosecutor has opposed the bail application.

I have considered the submissions.

Taking into consideration the nature of allegations of

committing fraud with persons who wanted to get employment

through the petitioner that is by unfair means and that the

(2 of 2) [CRLMB-7313/2021]

petitioner as well as the complainant/s are similarly responsible,

but without commenting further on merits of the case, I deem it

just and proper to enlarge the petitioner on bail.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Ajay Singh S/o Shri Rajendra

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

connection with aforesaid FIR 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) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

2-1/-saurabh

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