Raju Singh S/O Tej Singh vs State Of Rajasthan
2021 Latest Caselaw 2721 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10652/2021

Raju Singh S/o Tej Singh, Aged About 44 Years, R/o Vill.
Chandata Ka Badiya Ghata Bhim Rajsamand Raj. (At Present In
Jaipur Jail)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Chandarpal Singh Sujawat Mr. Abhishek Choudhary For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.157/2021 was registered at Police Station Vaishali

Nagar, District Jaipur (West) (Raj.) for offence under Sections 420,

406, 419, 468, 471 and 120-B I.P.C.

3. It is contended by counsel for the petitioner that co-accused

Bhagchand has been given benefit of bail by Co-ordinate Bench.

No loss as such has been caused to the insurance company as no

claim amount has been paid. It is also contended that offence is

triable by First Class Magistrate. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10652/2021]

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 /62

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