Omprakash vs State Of Rajasthan
2021 Latest Caselaw 9492 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6542/2021

Omprakash S/o Haringa Ram, Aged About 45 Years, Lodha Colony, Pokaran, Dist. Jaisalmer (Raj.). (At Present Lodged In Central Jail Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Roshan Lal (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP Mr. Hapu Ram Vishnoi, for complainant (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/05/2021 Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.331/2020

of Police Station Udaimandir, District Jodhpur for the offence(s)

punishable under Section(s) 420, 467, 468, 471, 474, 120-B of

IPC. He/she/they has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned cousel for the petitioner has submitted that after

rejection of the first bail application of the petitioner, charge-sheet

has been filed. It is further submitted that allegation against the

petitioner of making forged power of attorny of complainant is

false. It is also submitted that as a matter of fact, it is the

complainant, who executed the power of attorny in favour of the

(2 of 2) [CRLMB-6542/2021]

petitioner and on the basis of the same, the petitioner sold the

land to the other persons. It is also submitted that the petitioner

is in judicial custody since long and the trial of the case will take

time, therefore, the petitioner may be enlarged on bail.

Learned Public Prosecutor as well as learned cousel for the

complainant have opposed the bail application(s).

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the petitioner(s)

under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Omprakash S/o Haringa Ram shall be released on bail in

connection with FIR No.331/2020 of Police Station Udaimandir,

District Jodhpur provided he/she/they execute(s) a personal bond

in the sum of Rs.50,000/- with two sound and solvent sureties of

Rs.25,000/- each to the satisfaction of learned trial court for

his/her/their appearance before that court on each and every date

of hearing and whenever called upon to do so till the completion of

the trial.

(VIJAY BISHNOI),J

24-mohit, Pratibha/-

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