Lalchand Jain S/O Shri Pawan Kumar ... vs The State Of Rajasthan
2021 Latest Caselaw 3143 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 9576/2021

Lalchand Jain S/o Shri Pawan Kumar Jain, Aged About 32 Years,
R/o Shitla Mandir, Mata Sukha, Post Devli Kalan, Thana Mahroth,
District Nagaur (Rajasthan). (Accused Presently Confined In
District Jail, Jaipur).
                                                                    ----Petitioner
                                     Versus
The State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s) : Dr. Devendra Kumar present in the Court For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.227/2021 was registered at Police Station Bajaj

Nagar, Jaipur Metropolitan for offence under Sections 384 & 420

I.P.C.

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

allegation in the F.I.R. is of demanding money of Rs.20,000/- for

getting the patient admitted in the hospital. It is also contended

that some dispute took place between the petitioner and the

complainant with regard to money. Charge-sheet has been filed.

conclusion of trial will take time. Petitioner has remained in

custody for a period of two months. Offence is triable by First

(2 of 2) [CRLMB-9576/2021]

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

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 /16

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