Rajasthan High Court - Jaipur
Prakash Chand Jain S/O Genda Lal Jain vs State Of Rajasthan on 17 May, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 1725/2022
Prakash Chand Jain S/o Genda Lal Jain, Aged About 65 Years,
R/o House No. 116 Vishwakarma Nagar 1,2 Maharani Farm
Durgapura Ps Shipra Path Jaipur Metropolitan Jaipur At Present
Lodged In The Sub Jail Neem Ka Thana Distt. Sikar
----Petitioner
Versus
State Of Rajasthan, Through The Pp
----Respondent
For Petitioner(s) : Mr. Ashvin Garg
For Respondent(s) : Mr. Laxman Meena, PP
HON'BLE MR. JUSTICE FARJAND ALI
Order
17/05/2022
1. The instant bail application has been filed under Section 439 Cr.P.C. on behalf of accused-petitioner Prakash Chand Jain S/o Genda Lal Jain. The petitioner has been arrested in connection with FIR No. 116/2018 registered at Police Station Ringus, District Sikar for the offence(s) under Sections 420, 406, 409, 120 B of IPC.
2. Learned counsel for the accused-petitioner submits that a false case has been foisted against the petitioner. Learned counsel submits that for the same accusation of misappropriation of amount of bank, a departmental enquiry was initiated wherein the co-accused Yashwant had admitted that the defalcation of amount was made by him and the petitioner was not held responsible. Despite that, the police has arrested him. The case is triable by (Downloaded on 24/12/2022 at 09:55:12 PM) (2 of 2) [CRLMB-1725/2022] the court of Magistrate. He is behind the bars since long time. No useful purpose would be served by keeping him behind the bars till disposal of the case.
3. Per contra, learned Public Prosecutor opposed the bail application.
4. Heard learned counsel for both the parties. Perused the entire material made available on record. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circumstances of the case, this court deems it just and proper to enlarge the petitioner on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner named above shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.
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