Sandeep Kumar S/O Shri Maliram vs State Of Rajasthan
2021 Latest Caselaw 2677 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10576/2021

Sandeep Kumar S/o Shri Maliram, Aged About 19 Years, Ro
Khatiwali Dhani Tan Papada Ps Undaipurati Dist. Jhunjhunu Raj.
(Presently Accused Confined In Dist. Jail Jhunjhunu)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Hemant Gajraj For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

07/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.205/2021 was registered at Police Station

Udaipurwati, District Jhunjhunu for offence under Sections 420

and 406 I.P.C.

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

complainant's daughter married Jitendra on her own free will and

later on obtained a protection order from the Court. Petitioner is a

young boy aged 19 years. The allegation in the FIR is that he took

money to give the details of whereabouts of Pooja.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10576/2021]

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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /69

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