Dinesh Kumar Urf Deenu S/O ... vs State Of Rajasthan
2021 Latest Caselaw 2924 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              10997/2021

Dinesh Kumar Urf Deenu S/o Ratanlal, Aged About 28 Years, R/o
Nasirda P.s. Devli District Tonk (Raj.) (At Present Confined In
Central Jail Ajmer (Raj.))
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 11138/2021 Hanuman Prasad S/o Shri Chhotulal, Aged About 25 Years, R/o Dantaji Ps Lamba Harisingh Dist. Tonk Raj. (Presently Confined In Central Jail Ajmer Raj.)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Praveen Kumar Sharma, through : VC Mr. Sandeep Kumar Maheshwari, through VC For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

14/07/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.345/2021 was registered at Police Station Kekri,

District Ajmer for offence under Sections 420 & 406 I.P.C.

(2 of 2) [CRLMB-10997/2021]

3. It is contended by counsels for the petitioners that the

allegation in the FIR is that some amount was given by the

complainant and his friends and relatives on the assurance that

Rs. 50,000/ would convert to Rs.50,00,000/- and one tola gold

would become 1 kg of gold within six months. All the amount have

been given to one Sobharam.

4. Learned Public Prosecutor has opposed these bail

applications.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are, accordingly, allowed and it is

directed that accused-petitioners shall be released on bail

provided each of them 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 they 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.

8. A copy of this order be place in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /95-96

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