Rajasthan High Court - Jaipur
Frank vs State Of Rajasthan Through Pp on 16 March, 2018
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Cr. Misc. Bail Application No. 3130/2018. Frank, Son Of Shri Inoback Harry, By Caste Musalman, Aged About 36 Years, Resident Of 2, New Legos Road, Benin City, State Edo, Naijeeriya At Present Residing At Wz 5A-1-2, Gali No 6, Krishna Park, Tilak Nagar, New Delhi -18 (At Present Confined At Central Jail, Tonk) Versus State Of Rajasthan Through PP For Petitioner(s) : Shri A.K. Chobisa For State : Shri R.R. Gurjar, P.P. HON'BLE MRS. JUSTICE SABINA Order 16.3.2018 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 244/2017 registered at Police Station Deoli, District Tonk, for offence under Sections 420, 406, 120-B Indian Penal Code, 1860 and Section 66(B) (C) of Information Technology Act, 2000.
As per the prosecution story, petitioner had cheated the complainant to the tune of Rs. 1,55,000/- by developing friendship with him through Facebook pretending to be a woman.
Learned counsel for the petitioner has submitted that petitioner is in custody since 14.12.2017. Challan has already been presented in the court and conclusion of trial may take time. It is a case of Magisterial trial.
Learned State Counsel, on the other hand, has opposed the petition. Keeping in view the facts and circumstances of the present case, it would be just and expedient to order release of the petitioner on bail.
Accordingly, without expressing any opinion on merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. MRG./33