Rajasthan High Court - Jaipur
Pradeep@Manoj Soni@Mahaveer Kumar S/O ... vs State Of Rajasthan Through Pp on 10 April, 2019
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 1543/2019
Pradeep@manoj Soni@mahaveer Kumar S/o Shri Radheyshyam
@ Surajmal @ Rajeev Kumar Soni, aged 46 years R/o Plot No.
310, A. K. Gopalan Nagar, Khatipura Road, Police Station Vaishali
Nagar, Jaipur & Plot No.9B Shivpuri A, Satyanagar Jhotwara
Jaipur, At present as a tenant Near S.B.I. Bank Devli, District
Tonk.
(At present confined in Centrail Jail Jaipur)
--Accused--Petitioner
Versus
State Of Rajasthan Through Pp
----Respondent
For Petitioner(s) : Mr. Vinod Kumar Sharma For Respondent(s) : Mr. S. S. Ola, PP for State For Complainant(s) Mr. Ravindra Kumar Paliwal HON'BLE MR. JUSTICE INDERJEET SINGH Order 10/04/2019
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.287/2014 Registered at Police Station Jhotwara, Jaipur Metropolitan for the offence(s) under Sections 420, 406, 467, 468 and 471 IPC.
2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that the offences alleged against the petitioner are triable by Magistrate and challan has been presented in this matter. Counsel further submits that the petitioner is not required for any further investigation.
3. Learned Public Prosecutor and counsel for the complainant have opposed the bail application.
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4. Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without expressing any opinion on the merits 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 Pradeep@Manoj Soni@Mahaveer Kumar S/o Shri Radheyshyam @ Surajmal @ Rajeev Kumar Soni 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.
(INDERJEET SINGH),J Gourav/34 (Downloaded on 27/06/2019 at 11:39:48 PM) Powered by TCPDF (www.tcpdf.org)