Narsi Singh S/O Fojuram vs State Of Rajasthan
2021 Latest Caselaw 2875 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10370/2021

Narsi Singh S/o Fojuram, R/o Kundaal Police Station Narayanpur
District Alwar (Raj.) (At Present In Central Jail Alwar)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Surendra Singh Sunda present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.211/2019 was registered at Police Station

Narayanpur, District Alwar (Raj.) for offence under Sections 420 &

406 I.P.C.

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

allegation is of preparing fake pattas. Fake pattas and seal etc. of

Gram Panchayat have been recovered from the possession of

Dinesh. It is also contended that Dinesh is the main accused who

had prepared fake pattas. It is further contended that petitioner

has not taken any benefit of the alleged fake pattas. Matter is

triable by First Class Magistrate. Some of the co-accused have

been given benefit of bail.

(2 of 2) [CRLMB-10370/2021]

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

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 /30

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