Kailash Chand Son Of Shri Sawata ... vs State Of Rajasthan
2021 Latest Caselaw 2368 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8083/2021

Kailash Chand Son Of Shri Sawata Ram, Resident Of Dhani
Aamwali Tan Aagwadi Police Station Neemkathana Kotwali At
Present At Near Antariksh Hotal Neemkathana District Sikar
Rajasthan. ( Accused In Jc At Sab Jail Neemkathana District
Sikar ).
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. K.K. Bhinda, through VC For Complainant(s) : Mr. Om Prakash Kharraa, through VC For State : Mr. Mangal Singh Saini, 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.333/2020 was registered at Police Station Khandela

District Sikar for offence under Sections 420, 406 I.P.C.

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

inordinate delay of five years in lodging of FIR. The amount was

paid to Hari Kishan. As per the FIR, a cheque of Rs. 7 lakhs was

given to the complainant and complainant instead of filing a

cheque dishonor complaint, filed the present FIR after an

inordinate delay.

4. Learned Public Prosecutor and counsel for the complainant

(2 of 2) [CRLMB-8083/2021]

have opposed the bail application. It is contended that petitioner

has cheated innocent persons by taking money, on the pretext

that he would arrange for employment.

5. I have considered the contentions.

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

NIKHIL KR. YADAV /7

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