Sunil Kumar Meena S/O Mangla Ram ... vs The State Of Rajasthan
2021 Latest Caselaw 5957 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 15910/2021

Sunil Kumar Meena S/o Mangla Ram Meena, Aged About 32
Years,    R/o   Ward     No.      13     Dangi     Colony         Neemkathana    Ps
Neemkathana Dist. Sikar Raj.
                                                                      ----Petitioner
                                       Versus
The State Of Rajasthan, Through PP
                                                                    ----Respondent

For Petitioner(s) : Mr. Vivek Choudhary For Respondent(s) : Mr. S.S. Ola, Public Prosecutor

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

26/10/2021 This anticipatory bail application has been filed under

Section 438 Cr.P.C. in connection with FIR No.265/2021 registered

at Police Station Neem Ka Thana City, District Sikar for the offence

under Section 420 of IPC.

Learned counsel for the petitioner submits that the

complainant has lodged the FIR after six years on the basis of

false story.

During the course of arguments learned counsel for the

petitioner has placed reliance upon the judgments of Rajasthan

High Court passed in S.B. Criminal Misc. Bail Application

No.7067/2016 titled Om Prakash Vs. State of Rajasthan decided

on 01.09.2016, in S.B. Criminal Misc. Bail Application

No.7279/2016 titled Kesaram Vs. State of Rajasthan decided on

01.09.2016 and in S.B. Criminal Misc. Bail Application

(2 of 2) [CRLMB-15910/2021]

No.4786/2007 titled Gyan Chand Vs. State of Rajasthan decided

on 01.08.2007. Hence, the petitioner may kindly be released on

bail.

On the other hand, learned Public Prosecutor has

opposed the bail application.

Heard. Perused the material and the judgments relied

upon by the learned counsel for the petitioner.

The petitioner is named in the FIR and as per factual

report, the petitioner has criminal antecedents of one another

case of FIR No.368/2021 under Sections 420 and 406 of IPC

registered at Police Station Neem Ka Thana. Therefore, looking to

the criminal antecedents of the petitioner and overall facts and

circumstances of the case but without expressing any opinion on

the merits and demerits of the case, I deem it not proper to

enlarge the petitioner on anticipatory bail.

Accordingly, this anticipatory bail application is

dismissed.

(CHANDRA KUMAR SONGARA),J

Satyendra/49

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