Citation : 2021 Latest Caselaw 2408 Raj/2
Judgement Date : 10 June, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
8333/2021
Wasim Akram S/o Mohamed Salim, Aged About 26 Years, R/o
Shekhsar Ps Mandawa Dist. Jhunjhunu Raj. (Presently Confined
In Dist. Jail Jhunjhunu)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Arun Singh Shekhawat, through VC For State : Mr. Sher Singh Mahla, PP
HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)
Judgment / Order
10/06/2021
1. Defect/s pointed out by the registry is/are waived.
2. Petitioner has filed this bail application under Section
439 of Cr.P.C.
3. F.I.R. No. 286/2020 was registered at Police Station Kotwali,
Jhunjhunu for offence under Sections 420 & 406 of I.P.C.
4. It is contended by counsel for the petitioner that the
allegation in the FIR about receipt of money is against Prem Raj.
Nothing was received by the petitioner.
5. Learned Public Prosecutor has opposed the bail application.
6. I have considered the contentions.
7. Considering the contentions put forth by counsel for the
(2 of 2) [CRLMB-8333/2021]
petitioner, I deem it proper to allow the bail application.
8. 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 learned trial court with the stipulation that he shall appear
before that Court and any court to which the matter is transferred,
on all subsequent dates of hearing and as and when called upon to
do so.
(PANKAJ BHANDARI (V.J.)),J
NIKHIL KR. YADAV /35
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