Sanjay Singh S/O Late Shri Trilok ... vs State Of Rajasthan
2021 Latest Caselaw 2362 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8884/2021

Sanjay Singh S/o Late Shri Trilok Chand, Resident Of House No.
309/33, Ganga Sadan Bisla Road, Police Station Alwar Gate,
Ajmer (Accused Confined In Central Jail At Ajmer)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp.
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajendra Singh Tanwar through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)

Judgment / Order

08/06/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.118/2019 was registered at Police Station Alwar

Gate, Ajmer for offence under Sections 420, 406 I.P.C.

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

accused in this case is Pramod Kumar Gupta. Petitioner is not

named in the F.I.R. In similar type of F.I.Rs., petitioner has been

enlarged on bail by the Court. Co-accused has also been enlarged

on bail.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-8884/2021]

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 (V.J.)),J

ARTI SHARMA /29

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