Sampat Lal vs State Of Rajasthan
2021 Latest Caselaw 7736 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 2nd Bail Application No. 3631/2021

Sampat Lal S/o Goverdhan Lal, Aged About 43 Years, Itali, Police Station Vallabh Nagar, Presently Resident Of House No. 594, Paneriyo Ki Madadi, Police Station Hiran Magari, Udaipur (Presently Lodged At Central Jail Udaipur).

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

                                                                    ----Respondent


For Petitioner(s)         :     Mr. Vikas Chouhan
For Respondent(s)         :     Mr. Mahipal Bishnoi, PP



             HON'BLE MR. JUSTICE SANDEEP MEHTA

                                 Judgment

18/03/2021

This is a second bail application filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.443/2018, Police Station Hiran Magri, District Udaipur for

offences under Sections 420, 406, 467 & 468 of the IPC.

The first application for bail submitted on behalf of the

petitioner was dismissed by this Court vide order dated

29.01.2021 giving liberty to the petitioner to file a fresh bail

application after submission of challan.

When the first application was decided, this Court was

informed that the petitioner gave two cheques of Rs.10,00,000/-

(Ten Lacs) and Rs.20,00,000/- (Twenty Lacs) respectively to the

complainant for settling the dispute which were dishonoured upon

presentation. However, perusal of the charge-sheet filed by the IO

does not give indication of any such happening. Investigation has

(2 of 2) [CRLMB-3631/2021]

been completed and charge-sheet has been filed against the

petitioner for the above offences, which are magistrate triable.

Trial is likely to consume time.

In this view of the matter and having regard to the overall

facts and circumstances of the case as available on record, this

Court is inclined to extend indulgence of bail to the accused

petitioner. Accordingly, this second bail application is allowed and

it is directed that the accused-petitioner Sampat Lal S/o Shri

Goverdhan Lal arrested in connection with the F.I.R. No.443/2018

registered at Police Station Hiran Magri, District Udaipur shall be

released on bail provided he furnishes a personal bond of

Rs.50,000/- and two surety bonds of Rs.25,000/- each to the

satisfaction of the learned trial court with the stipulation to appear

before that Court on all dates of hearing and as and when called

upon to do so.

(SANDEEP MEHTA),J

114-Sudhir Asopa/-

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