Harshvardhan [email protected] ... vs State Of Rajasthan
2021 Latest Caselaw 2165 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                13396/2020

Harshvardhan [email protected] Thakur S/o Shri Viresh Kumar
Singh, Aged About 30 Years, R/o Jirolidor Thana Lodha Aligarh
Raj (At Present In Jail Central Jail Jaipur)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta For Respondent(s) : Mr. Ajatshatru Mina For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/03/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.71/2020 was registered at Police Station Shastri

Nagar, Dist. Jaipur for offence under Sections 420, 406, 120-B

I.P.C.

3. It is contended by counsel for the petitioner that co-accused

have been enlarged on bail. As per the charge-sheet, from the

money received by the petitioner, S-cross car and motorcycle have

been purchased, which have been seized by the police.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that petitioner

alongwith other co-accused has cheated the complainant to the

(2 of 2) [CRLMB-13396/2020]

tune of Rs.2.5 crore, out of which, petitioner received

Rs.10,00,000/-.

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 /1

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