Rajasthan High Court - Jaipur
Amit Jangid Son Of Shri Shyamlal vs State Of Rajasthan on 26 May, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 7507/2022
Amit Jangid Son Of Shri Shyamlal, Aged About 24 Years,
Resident Of Ranasar Police Station Sadar, Churu District Churu,
At Present In District Jail Sikar.
----Petitioner
Versus
State Of Rajasthan, Through Pp.
----Respondent
For Petitioner(s) : Mr. Harendra Singh Sinsinwar For Respondent(s) : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE FARJAND ALI Order 26/05/2022
1. The instant bail application has been filed under Section 439 Cr.P.C. on behalf of accused-petitioner-Amit Jangid Son Of Shri Shyamlal. The petitioner has been arrested in connection with FIR No. 33/2022 registered at Police Station Ramgarh Sethan, District Sikar for the offence(s) under Sections 376 IPC and Section 5/6 of POCSO Act and Section 67 of IT Act.
2. Learned counsel for the accused-petitioner submits that a false case has been foisted against the petitioner. The accused- petitioner has nothing to do with the alleged offences. Trial is likely to take long time to conclude. No fruitful purpose would be served by keeping the accused-petitioner behind the bars till disposal of the case.
3. Per contra, learned Public Prosecutor has opposed the bail application.
(Downloaded on 24/12/2022 at 11:03:31 PM)
(2 of 2) [CRLMB-7507/2022]
4. 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 accused- 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.
(FARJAND ALI),J Anu /254 (Downloaded on 24/12/2022 at 11:03:31 PM) Powered by TCPDF (www.tcpdf.org)