Gaurav Singh S/O Udaipal Singh vs State Of Rajasthan
2021 Latest Caselaw 3095 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 11468/2021

Gaurav Singh S/o Udaipal Singh, Aged About 32 Years, R/o Plot
No. 28 Flat No. T-1 Sitavihar Extension Dadi Ka Phatak Ps
Murlipura Jaipur Presently R/o Ag Heights Flat No. G-1 Narsingh
Vihar Jhotwara Ps Kardhani Jaipur (At Present Confined In
Central Jail Jaipur)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s)           :     Mr. R.B. Mathur
For Complainant(s)          :     Mr. Virendra Kumar Bakshi
For State                   :     Mr. Sher Singh Mahla, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                            Judgment / Order

23/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.276/2020 was registered at Police Station

Murlipura, Jaipur for offence under Sections 420, 467, 468, 471

and 406 I.P.C.

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

marriage of petitioner with the complainant took place on

11.07.2013. There is a matrimonial dispute. A loan of Rs. 10 lakhs

was taken by the petitioner in which complainant was a co-

borrower. Petitioner has deposited the amount of Rs. 3 lakh 18

thousand. It is also contended that the flat is in name of the

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complainant and complainant is staying in the flat.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that the flat

belongs to the complainant. Petitioner has forged the documents

and has obtained loan in the name of complainant, which is

established from the forensic report.

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 /19

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