Vinod Yadav S/O Deewari Lal vs State Of Rajasthan
2021 Latest Caselaw 2767 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10741/2021

Vinod Yadav S/o Deewari Lal, R/o Fulrai Ps Makkhanpur Dist.
Firozabad U.p. (At Present Confined In Central Jail Sewar
Bharatpur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Yogesh Singhal present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.258/2021 was registered at Police Station Kotwali

Bharatpur, District Bharatpur for offence under Sections 420, 406,

120-B, 34 I.P.C.

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

was not named in the F.I.R. Petitioner was neither the owner of

the truck nor the driver of the truck. Petitioner was only loader

who loaded the material from one truck to another.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10741/2021]

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

ARTI SHARMA /62

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