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Gopal Lal Khinchi S/O Late Sh. ... vs State Of Rajasthan
2021 Latest Caselaw 3294 Raj/2

Citation : 2021 Latest Caselaw 3294 Raj/2
Judgement Date : 29 July, 2021

Rajasthan High Court
Gopal Lal Khinchi S/O Late Sh. ... vs State Of Rajasthan on 29 July, 2021
Bench: Pankaj Bhandari
          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11423/2021

Gopal Lal Khinchi S/o Late Sh. Bhanwar Lal, Aged About 47
Years, R/o House No. A-100 Laxminarayanpuri Thana Ramganj
Jaipur (At Present Confined In Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Amit Ratnawat 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.433/2019 was registered at Police Station Manak

Chauk, Jaipur North for offence under Sections 420, 406, 467,

471, 120-B I.P.C.

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

a money borrower. The amount of the loan has been repaid to the

bank and NOC has also been issued by the bank.

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

(2 of 2) [CRLMB-11423/2021]

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 /44

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