Bhupendra Raj S/O Late Shri Ganga ... vs State Of Rajasthan
2021 Latest Caselaw 3256 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 10719/2021

1.        Bhupendra Raj S/o Late Shri Ganga Ram, Aged About 44
          Years, R/o House No. 10 Kalidas Marg Brahampuri P.s.
          Nahargarh Road Jaipur (Presently Confined In Central Jail
          Jaipur)
2.        Rahul Soni S/o Shri Naresh Kumar Soni, Aged About 25
          Years, R/o House No. 2783 Bagru Walo Ka Rasta Teesra
          Choraha Chandpole Bazar Jaipur (Presently Confined In
          Central Jail Jaipur)
                                                                    ----Petitioners
                                     Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Pankaj Sharma, through VC For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.36/2021 was registered at Police Station

Nagargarh, Jaipur (North) for offence under Sections 420, 406,

467, 468, 471 & 120-B I.P.C.

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

complainant in this case has lodged another FIR bearing no.

35/2021 wherein, the allegation was that two lakh rupees cash

was given on 01.01.2020. In the present FIR, there is allegation

(2 of 2) [CRLMB-10719/2021]

that cash of three lakh rupees was given on 13.03.2020. It is also

contended that any transaction beyond 20 thousand rupees in

cash is not permissible. Dispute, if any, is of civil nature.

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

petitioners, I deem it proper to allow the bail application.

7. This bail application is, 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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /172

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