Gopesh Kumar Sharma S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2513 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                5663/2021

 Gopesh Kumar Sharma S/o Shri Shankar Lal, Aged About 46
 Years, R/o 2Cha Kamla Nehru Nagar Ps Bhankrota Jaipur
 (Presently Lodged In Central Jail Jaipur)
                                                                    ----Petitioner
                                    Versus
 State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Sudhir Jain, through VC For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/06/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.32/2019 was registered at Police Station

Chitrakoot, Jaipur for offence under Sections 420, 406, 467, 468,

471 and 120-B I.P.C.

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

is a civil dispute. There is an inordinate delay in lodging of FIR.

Petitioner has remained in custody for a period of 21 months.

Offence is triable by Magistrate. No witness has been examined so

far.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-5663/2021]

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

NIKHIL KR. YADAV /17

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