Sampat Singh S/O Balwant Singh vs State Of Rajasthan
2021 Latest Caselaw 2129 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1617/2021

Sampat Singh S/o Balwant Singh, R/o Badi Masjid Ke Peeche
Park Ke Pas Kishorpura Dist. Kota Raj. (At Present Accused
Petitioner Confined In Central Jail Kota Dist. Kota)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Ajay Singh Yaduvanshi For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/03/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.546/2020 was registered at Police Station Udyog

Nagar, Dist. Kota for offence under Sections 420, 406 I.P.C.

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

complainant had purchased the plot from one Praveen Bano. For

the same plot, it is alleged that an agreement was executed by

the petitioner. It is also contended that same plot could not have

been sold by Praveen Bano and the petitioner. There was some

dispute with regard to the amount to be paid to the contractor.

Offence is triable by First Class Magistrate. Conclusion of trial will

take time.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-1617/2021]

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),J

ARTI SHARMA /17

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