Satyendra Singh Rao vs State Of Rajasthan
2021 Latest Caselaw 7732 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2049/2021

Satyendra Singh Rao S/o Ishwar Singh Rao, Aged About 35 Years, 8-B, New Durga Colony, Bedla, Udaipur. (Dist. Jail Dungarpur).

----Petitioner Versus State Of Rajasthan, Through P.p.

                                                                ----Respondent


For Petitioner(s)        :     Mr. R.S. Mankad
For Respondent(s)        :     Mr. A.R. Choudhary, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

18/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.77/2020 of Police

Station Parsad, District Udaipur for the offences punishable under

Sections 420, 406, 467, 468, 469, 471 and 120-B of IPC. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that one of

the allegations against the petitioner is to the effect that he had

charged the amount of tax and registration fee from 650 vehicle

owners, however, out of those 650 vehicles, 300 vehicles were

registered and amount of tax of the aforesaid vehicles have been

paid. Learned counsel for the petitioner has placed on record a list

of those vehicles, which have been registered and amount of tax

of the said vehicles have been paid.

(2 of 2) [CRLMB-2049/2021]

Learned counsel for the petitioner has submitted that the

petitioner is ready to get the remaining vehicles registered but for

the same, he may be enlarged on interim bail for a period of one

month.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case and after taking into consideration the above

submission made on behalf of the petitioner, without expressing

any opinion on the merits of the case, the petitioner Satyendra

Singh Rao S/o Ishwar Singh Rao is granted interim bail for a

period of 30 days from tomorrow i.e., 19.03.2021.

Accordingly, it is directed that petitioner Satyendra Singh

Rao S/o Ishwar Singh Rao shall be released on interim bail for a

period of 30 days from tomorrow i.e. 19.03.2021 in connection

with FIR No.77/2020 of Police Station Parsad, District Udaipur

provided he executes a personal bond in a sum of Rs.1,00,000/-

with two sound and solvent sureties of Rs.50,000/- each to the

satisfaction of the concerned jail authorities.

List on 16.04.2021.

(VIJAY BISHNOI),J

3-Arun/-

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