Rajasthan High Court - Jaipur
Jagdish Prasad Yadav vs . State Of Rajasthan. on 18 June, 2015
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B. CRIMINAL MISC. BAIL APPLICATION NO. 6310/2015 JAGDISH PRASAD YADAV VS. STATE OF RAJASTHAN.
DATE OF ORDER : 18.06.2015 HON'BLE MR. JUSTICE ATUL KUMAR JAIN(V.J.) Mr. Lalit Sharma, for the applicant. Mr. Anil Yadav, Public Prosecutor, for the State.
This bail application has been filed under Section 438 Cr.P.C. by accused-applicant Jagdish Prasad Yadav in relation to FIR No.249/2015 registered at Police Station Chomu, District Jaipur Rural for offence under Sections 420, 467, 468 IPC.
After hearing learned counsel for the parties, it appears from the papers that FIR was lodged in this case by Mausin Agwan and aggrieved party were Mausin Agwan and Peeru Khan. They were supposedly cheated for an amount of Rs. 5,20,000/- on the part of the accused-applicant. Good senses have prevailed over the accused-applicant and he has produced Demand Draft of UCO Bank, Chomu Branch, bearing No. 055183 dated 16.06.2015 amounting to Rs. 5,20,000/- in favour of Mausin Agwan and Peeru Khan, which is taken on record. It is ordered that the aforesaid Demand Draft be sent to the court below so that the same may be handed over to complainants Mausin Agwan and Peeru Khan, after keeping a photo stat copy thereof on record.
In these circumstances, this bail application deserves acceptance, which is hereby accepted and it is hereby ordered that if within ten days from today, the accused-applicant Jagdish Prasad yadav surrenders himself before the IO/SHO concerned, then he be released by him on bail on following conditions :
(i)that he shall make himself available for interrogation by a police officer as and when required ;
(ii)that he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer ;
(iii)that he shall not leave India without previous permission of the trial Court ;
(iv)that he will have to submit a personal bond of Rs.50,000/- along with two surety bonds of Rs.25,000/- each to the satisfaction of the IO/SHO, concerned.
Copy of this order be sent to the IO/SHO, Police Station Chomu, District Jaipur Rural.
(ATUL KUMAR JAIN),V.J. Manoj, S.No.123.
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. MANOJ NARWANI Personal Assistant.