Neeraj Soori Son Of Kedar Soori vs The State Of Rajasthan
2021 Latest Caselaw 2989 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10921/2021

Neeraj Soori Son Of Kedar Soori, Aged About 41 Years, Resident
Of Sanskar School Badripur, District Deharadoon, Uttrakhand.
(At Present In Central Jail, Jaipur)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Ashish Chauhan, through VC For Complainant(s) : Mr. Poonam Chand Sharma For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

16/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.54/2017 was registered at Police Station Cyber,

Jaipur (Raj.) for offence under Sections 419, 420, 406 & 120-B

I.P.C. Sections 66-C & 66-D of I.T. Act.

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

year 2017. Petitioner was arrested on 23.06.2021. In the

investigation, it has come on record that sum of Rs. 9 lakh was

received by petitioner. It is also contended that same was

commission. It is further contended that story of the complainant

that she deposited Rs. 2.5 crore in various accounts, cannot be

believed as such huge amount cannot have been deposited by the

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complainant. It is contended that the allegation in the FIR is that

some lady promised to bequeath her entire property of about 3.9

million dollars and under belief that complainant could receive a

huge amount, she fall in trap and deposited Rs. 2.5 crore in

various accounts. It is contended that offence is triable by First

Class Magistrate.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that

complainant and her husband have been duped by the petitioner.

Complainant has taken loan from different persons including

government employees. Complainant's husband was terminated

and later on, he was reinstated.

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

NIKHIL KR. YADAV /29

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