Ghanshyam Jangid S/O Shri Sitaram ... vs State Of Rajasthan
2022 Latest Caselaw 7359 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No. 15543/2022

Ghanshyam Jangid S/o Shri Sitaram Jangid, R/o 40, Khatiyo Ka
Mohalla, Rampura Kanwarpura Uti, Bagru, District Jaipur
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through P.P.
                                                                  ----Respondent

For Petitioner(s) : Mr. Anurag Pareek, Advocate For Respondent(s) : Mr. Sanjeev Kumar Mahala, Public Prosecutor

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

18/11/2022 This anticipatory bail application has been filed under

Section 438 of Cr.P.C. in connection with FIR No. 51/2022

registered at Police Station Vidhayakpuri, District Jaipur for the

offences under Sections 420 and 406 of IPC.

Learned counsel for the petitioner submits that the

petitioner has never entered into an agreement with the

complainant and the FIR has been lodged against the petitioner

after an inordinate delay. Learned counsel further submits that the

present case is of civil nature and the complaint does not disclose

commission of any offence. Learned counsel also submits that the

petitioner has criminal antecedents of one case and he is on bail in

that case. Hence, the anticipatory bail application of the accused-

petitioner may kindly be granted.

(2 of 2) [CRLMB-15543/2022]

Learned counsel for the petitioner has placed reliance

upon the judgments passed by the Apex Court in the case of

Murari Lal Gupta Vs. Gopi Singh (Transfer Petition (Crl.)

No.181/2004) decided on 25.10.2005 and in the case of Md.

Ibrahim & Ors Vs. State of Bihar & Ors. (Criminal Appeal

No.1695/2009 (Arising out of SLP (Crl.) No.6211/2007) decided

on 04.09.2009.

On the other hand, learned Public Prosecutor has

opposed the bail application and has submitted copy of the factual

report dated 03.11.2022 before this Court for perusal, which is

taken on record.

Heard learned counsel and perused the material

available on record.

The petitioner is named in the FIR and as per rejection

bail order as well as factual report, the petitioner has criminal

antecedents of one case for offences punishable under Sections

420, 467, 468, 471 and 120-B of IPC. Therefore, looking to the

above 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.

Hence, the anticipatory bail application of the petitioner

is dismissed.

(CHANDRA KUMAR SONGARA),J

Ashish Kumar /64

Powered by TCPDF (www.tcpdf.org)