Prakash Chand S/O Bholaram vs State Of Rajasthan ...
2023 Latest Caselaw 6401 Raj/2

[2023:RJ-JP:32646]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                              12667/2023

Prakash Chand S/o Bholaram, R/o Bagda Ki Dhani,
Kotputli, District Jaipur. (At Present Confined In Sub
Jail Kotputli, District Jaipur)
                                                           ----Petitioner
                                  Versus
1.      State Of Rajasthan, Through Pp
2.      Tata      Motors        Finance        Company,         Through
        Authorized Person Dhavan Singh S/o Bhawani
        Singh Rajput, R/o Plot No. 47, Parivahan
        Nagar, Vaishali Nagar, Jaipur.
                                                     ----Respondents

For Petitioner(s) : Mr. Ajay Singh Yaduvanshi, Adv., for Mr. Prakash Chand Yadav, Adv.

For                        : Mr. Atul Sharma, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

02/11/2023

This bail application has been filed by the

petitioner under Section 439 Cr.P.C. seeking regular

bail in FIR No.176/2023 registered at Police Station

Shahpura (Jaipur Rural), District Jaipur Rural for the

offence(s) under Section(s) 420, 406, 421, 422, 424,

467, 468, 471 & 120-B of IPC.

[2023:RJ-JP:32646] (2 of 3) [CRLMB-12667/2023]

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

take long time, hence the petitioner may be enlarged

on bail.

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Learned Public Prosecutor has submitted the

report wherein, it has been mentioned that

victim/complainant(s) has been informed. The same

is taken on record. Despite that, no one is present on

behalf of the victim/complainant(s). Thus, service is

treated as complete.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioner Prakash Chand S/o Bholaram

shall be released on bail, provided he furnishes a

personal bond in the sum of Rs.1,00,000/- with two

[2023:RJ-JP:32646] (3 of 3) [CRLMB-12667/2023]

sureties of Rs.50,000/- each to the satisfaction of the

trial Court, with the stipulation that the petitioner

shall appear before that Court on all subsequent

dates of hearing and as and when called upon to do

so.

(UMA SHANKER VYAS),J

DANISH USMANI /83

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