Rajasthan High Court - Jaipur
Udai Singh vs State Of Rajasthan Through Pp on 5 January, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 16 / 2018
Udai Singh S/o Hari Singh B/c Jat, Aged About 45 Years, R/o Jat Ki
Sarai, Hindaun City, Karauli, At Present Confined At Jail, Karauli.
----Petitioner
Versus
State of Rajasthan Through PP.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Nikhil Sharma For Respondent(s) : Mr. RR. Singh Rathore, P.P. _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 05/01/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 321/2016 was registered at Police Station Kotwali Hindaun City, Distt. Karauli for offence under Sections 420, 467, 468, 471 and read with Section 120-B of I.P.C.
3. It is contended by counsel for the petitioner that agreement in question was entered in the year 1987. The complainant has filed a civil suit for specific performance in the year 2015 and present F.I.R. has been filed in the year 2016 after a lapse of 29 years.
4. It is also contended that co-accused has been given benefit of bail by this Court.
5. Learned Public Prosecutor has opposed the bail application.
6. I have considered the contentions.
(2 of 2) [CRLMB-16/2018]
7. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
8. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI), J.
Amit/77