Sushil Kumar S/O Shri Chandar vs State Of Rajasthan
2021 Latest Caselaw 2915 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10047/2021

Sushil Kumar S/o Shri Chandar, Aged About 30 Years, R/o
Moradi, P.s. Bandikui, District Dausa (At Present Confined In
Sub-Jail Bandikui)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Mohar Pal Meena For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

14/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.316/2021 was registered at Police Station Bandikui,

District Dausa for offence under Sections 171 & 419 I.P.C.

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

inordinate delay of 25 days in lodging of FIR. Offence is triable by

First Class Magistrate.

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

(2 of 2) [CRLMB-10047/2021]

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 /34

Powered by TCPDF (www.tcpdf.org)