Ramswaroop S/O Shreeram vs State Of Rajasthan
2021 Latest Caselaw 3286 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11708/2021

Ramswaroop S/o Shreeram, Aged About 25 Years, R/o Garm
Januthar Ps Deeg Tehsil Deeg Dist. Bharatpur Raj. (At Present
Confined In Central Jail Jaipur)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Surendra Singh & Mr. Mahaveer Singh present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.296/2019 was registered at Police Station

Shivdaspura, Jaipur South for offence under Sections 420, 465,

468, 471, 120-B I.P.C. and Sections 3 & 6 of Rajasthan Public

Exam (Use of unfair means) Act, 1992.

3. It is contended by counsel for the petitioner that the F.I.R.

was lodged way back in the year 2019. The matter was kept

pending under section 173 (8) of Cr.P.C. against the present

petitioner. Co-accused have been given benefit of bail.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-11708/2021]

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 /67

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