Rajasthan High Court - Jaipur
Gabbar Singh vs State Of Rajasthan Through Pp on 18 October, 2016
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR.
ORDER
S.B. CRIMINAL MISC. BAIL APPLICATION No.12938/2016.
Gabbar Singh S/o Virisingh, By cast Gurjar, R/o Karka Kherli, Police Station Diholi,
Present Mohan Colony, Police Station Nihalganj, Dholpur.
(the accused petitioner in judicial custody in Central Jail, Dholpur)
Vs.
State of Rajasthan through P.P.
Date of order : October 18, 2016.
HON'BLE MRS. JUSTICE SABINA
Shri Neeraj Sharma for the petitioner.
Shri Prakash Thakuria, P.P. for the State.
****** Petitioner has filed this petition under Section 439 Code of Criminal Procedure 1973 seeking regular bail in F.I.R. No. 362/2015 registered at Police Station Nihalganj, District Dholpur for offence under Sections 392 and 120B Indian Penal Code 1860.
Heard Learned counsel for the petitioner has submitted that so far as the petitioner is concerned, he has been involved in this case on the basis of disclosure statement suffered by his co-accused.
Allegation against the petitioner is that after keeping a watch he had informed his co-accused that the complainant had left the Bank with the money. Petitioner is in custody since 17.6.2016. There is nothing on record to suggest that the petitioner is involved in any other criminal case.
Accordingly, keeping in view the facts and circumstances of the case and without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA), J mrg.