Dipesh Kumawat S/O Panchamal @ ... vs State Of Rajasthan
2021 Latest Caselaw 6208 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                7471/2021

Dipesh Kumawat S/o Panchamal @ Pauchulal, Aged About 23
Years, R/o Hasteda Police Station Govindgarh Presently Tenant
Of Apsara Hotel Ke Makanat Khatu Mode Reengus District Sikar
(Raj.) (At Present Confined In District Jail Sikar)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Vikash Kumar Jakhar For State : Mr. F. R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/11/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.227/2020 was registered at Police Station

Srimadhopur, District Sikar for offence under Sections 420, 406 &

120-B I.P.C.

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

triable by First Class Magistrate. Statement of complainant and

other witnesses have been recorded. The maximum allegation is

with regard to a sum of Rs. 1 lakh and 50 thousands. Petitioner

has remained in custody for a period of more than one year.

Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the second bail

(2 of 2) [CRLMB-7471/2021]

application.

5. I have considered the contentions.

6. Taking note of the fact that offence is triable by First Class

Magistrate and the amount involved is Rs. 1 lakh and 50

thousands only and the petitioner has remained in custody for a

period of more than one year, hence, I deem it proper to allow the

second bail application.

7. This second 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

NIKHIL KR. YADAV /1

Powered by TCPDF (www.tcpdf.org)