Deepak S/O Shri Ram Kumar vs The State Of Rajasthan
2021 Latest Caselaw 3186 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 11531/2021

Deepak S/o Shri Ram Kumar, Aged About 24 Years, R/o Vill.
Delunda Ps Keshavrai Patan Dist. Bundi Raj. (Presently Confined
In Dist. Jail Bundi)
                                                                     ----Petitioner
                                      Versus
The State Of Rajasthan, Through Learned Pp
                                                                   ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 11532/2021 Dinesh S/o Shri Ramswaroop, Aged About 30 Years, R/o Vill. Delunda Ps K. Patan Dist. Bundi Raj. (Presently Confined In Dist. Jail Bundi)

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

----Respondent

For Petitioner(s) : Mr. Tanveer Ahamad through VC For Respondent(s) : Mr. M.K. Sheoran, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/07/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.66/2021 was registered at Police Station Keshavrai

Patan District Bundi for offence under Sections 420, 406 & 120-B

I.P.C.

(2 of 2) [CRLMB-11531/2021]

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

are the bonafide purchaser, who entered into an agreement with

the seller. The allegation in the F.I.R. is that the seller entered into

an agreement with the complainant also.

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 placed in connected file.

(PANKAJ BHANDARI),J

ARTI SHARMA /56-57

Powered by TCPDF (www.tcpdf.org)