Govind Sharma S/O Vidharam Sharma vs State Of Rajasthan
2023 Latest Caselaw 920 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               18379/2022

Govind Sharma S/o Vidharam Sharma, Aged About 35 Years, R/o
Sanora Ps Badi Sadar District Dholpur (Rajasthan). (At Present
Confined At District Jail, Dholpur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                 ----Respondent

For Petitioner(s)          :    Mr. Ajay Singh
For Respondent(s)          :    Mr. Babu Lal Nasuna, P.P.



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                          Judgment / Order

27/01/2023

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.419/2019 was registered at Police Station Badi,

District Dholpur for offence under Sections 420, 406, 120-B I.P.C.

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

petitioner has been falsely implicated in this case. He has not

received any amount from the complainant. It is also submitted

that there is no proof of giving the amount to the petitioner and

the alleged amount was transferred in the account of Ramavtar.

The petitioner has been implicated merely because he is the friend

of Ramavtar. The petitioner is behind the bars since 21.11.2022

and no recovery has to be effected from him. Trial of the case is

likely to take considerable time.

(2 of 2) [CRLMB-18379/2022]

4. Learned Public Prosecutor has vehemently opposed the bail

application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner but without commenting any opinion on the merits and

demerits of the case, I deem it proper to allow the bail application.

7. This 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.

(GANESH RAM MEENA),J

ARTI SHARMA /76

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