Nagendra Singh S/O Shri Omveer ... vs State Of Rajasthan ...
2023 Latest Caselaw 6568 Raj/2

[2023:RJ-JP:35168]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 14854/2023

Nagendra Singh S/o Shri Omveer Singh, Aged About 25 Years,
R/o Village And Post Ponkh, Tehsil Udaipurwati, District Neem Ka
Thana, At Present Flat No. 305, Rao Apartment, Tirupati Flats,
Near Ambey Hospital, Niwaru Road, Police Station Kardhani,
Jaipur. (Raj.) (At Present Petitioner Is Confined In Central Jail
Jaipur)
                                                         ----Accused-Petitioner
                                    Versus
1.        State Of Rajasthan, through PP
2.        Arindampal Singh S/o Shri Pashupatipal, Mico Finance
          Company, Area Manager, Jaipur. Address - Village Eash
          Nagar, Post Kesodal, District Pashchimi Mednipur, West
          Bengal, At Present Tenant Kukas, Amer, Jaipur.
                                               ----Complainant/Respondent

For Petitioner(s) : Mr. Kailash Chand Katara For Respondent(s) : Mr. Sanjeev Kumar Mahala, P.P.

Mr. N.C. Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/11/2023

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.1139/2023 registered at Police Station Kardhani, District Jaipur

(West) for the offence(s) under Section(s) 420, 406, 120-B & 409

IPC.

It is contended by learned counsel for the petitioner that he

has falsely been implicated in this case. He submits that the

petitioner is in custody since 25.10.2023, investigation as against

him is complete, the dispute has amicably been settled with the

[2023:RJ-JP:35168] (2 of 2) [CRLMB-14854/2023]

victim, he has no criminal antecedents and prayed for his release

on bail.

Learned Public Prosecutor has opposed the bail application.

Learned counsel for the victim acknowledging the factum of

compromise between the parties submitted that he has no

objection if the petitioner is extended benefit of bail.

Taking into consideration the submissions advanced by

learned counsel for the petitioner as also the learned counsel for

the victim, his length of custody, the nature of allegation, absence

of criminal antecedents and the factum of compromise between

the parties; but, without expressing any opinion on the merits of

the case, this Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the bail application is allowed and it is directed

that accused-petitioner Nagendra Singh S/o Shri Omveer

Singh shall be released on bail under Section 439 Cr.P.C. in

connection with afore-mentioned FIR registered at concerned

Police Station, 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

comply with all the conditions laid down under Section 437(3)

Cr.P.C.

(MAHENDAR KUMAR GOYAL),J

Manish/336

Powered by TCPDF (www.tcpdf.org)