Jaina Amulya Kumar S/O Daitari ... vs State Of Rajasthan
2021 Latest Caselaw 3287 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 11773/2021

Jaina Amulya Kumar S/o Daitari Jeena, Aged About 42 Years,
R/o Tala Gadha Koran Madal Police Station Korel District Jahajpur
(Urisa) At Subh Garden Kolkata Town 24 Pargana South (West
Bengal) (At Present Confined In Dist. Jail Jhunjhunu)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Asgar Khan 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.151/2021 was registered at Police Station Kotwali,

Jhunjhunu Distt. Jhunjhunu for offence under Sections 420, 406

I.P.C.

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

neither named in the F.I.R. nor there is any allegation with regard

to receipt of money in the F.I.R. It is also contended that 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-11773/2021]

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 /68

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