Rajasthan High Court - Jaipur
Sunil Kumar Choudhary S/O Shri Ami Lal vs State Of Rajasthan on 30 May, 2020
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.4651/2020
Sunil Kumar Choudhary S/o Shri Ami Lal, R/o Plot No.23-A, 8,
Jyoti Nagar Housing Board Scheme Police Station Jyoti Nagar
Jaipur Raj. 302005
(At Present Lodged In Central Jail Jaipur)
----Petitioner
Versus
State of Rajasthan, Through P P
----Respondent
For Petitioner(s) : Mr.Pranjal Singh (On video
conferencing)
For Respondent(s) : Mr.S.S. Ola, Public Prosecutor
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 30/05/2020 Defects pointed out by the Registry are overruled. Heard counsel for the petitioner through video conferencing and Public Prosecutor, present in Court.
The present bail application has been filed under Section 439 Cr.P.C.
The petitioner has been arrested in connection with FIR No.1007/2012, registered at Police Station JDA, Jaipur and the same has been subsequently transferred to the Police Station Sanganer Sadar, Jaipur for the offence(s) under Sections 420, 406, 467, 468, 471 and 120-B of IPC.
Learned counsel for the petitioner submitted that the accused petitioner is in custody since 19.11.2018. Counsel submitted that the FIR in the present case was registered on (Downloaded on 30/05/2020 at 08:50:54 PM) (2 of 3) [CRLMB-4651/2020] 27.11.2012 and the accused-petitioner came to be appointed as Administrator in the Cooperative Society and later on he has been appointed as Liquidator also in the said Cooperative Society.
Learned counsel submitted that the role of the petitioner as Administrator/ Liquidator nowhere reflects that the petitioner was involved in any manner in creating false documents or committing any offence punishable under Sections 420, 406, 467, 468, 471 and 120-B of IPC.
Learned counsel submitted that the Coordinate Bench has also granted bail to the petitioner in various S.B. Criminal Misc. Bail Application Nos.17227/2019 on 24.04.2020, 4668/2020 on 14.05.2020, 4763/2020 on 19.05.2020, 5012/2020 on 21.05.2020, 5032/2020 on 21.05.2020, 4589/2020 on 22.05.2020, 4669/2020 on 22.05.2020 and 4708/2020 on 30.05.2020.
Learned Public Prosecutor has opposed the bail application and submitted that as many as 22 cases are registered against the accused-petitioner and as such, he is not required to be enlarged on bail.
This Court, considering the nature of offences being triable by Magistrate, grant of bail to the petitioner in other similar cases by the Coordinate Bench and period of custody which the petitioner has spent and without expressing any opinion on the merits of the case, deems it just and proper to release the petitioner on bail.
Accordingly, the present bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Sunil Kumar Choudhary S/o Shri Ami Lal, shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Downloaded on 30/05/2020 at 08:50:54 PM)
(3 of 3) [CRLMB-4651/2020] with one surety of alike amount to the satisfaction of the learned trial Judge for his appearance before the Court concerned on all the dates of hearing and as and when called upon to do so.
(ASHOK KUMAR GAUR), J Himanshu Soni /Parul/33 (Downloaded on 30/05/2020 at 08:50:54 PM) Powered by TCPDF (www.tcpdf.org)