Rajasthan High Court - Jaipur
Aasif S/O Hameed Khan vs State Of Rajasthan on 25 August, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 9265/2020
Aasif S/o Hameed Khan, Aged About 21 Years, R/o Gram Nichla
Mev, Mohalla Gulpada, Thana Sikri Distt. Bharatpur, Raj. At
Present Confined In Central Jail, Alwar
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Sanjay Khan through VC For Respondent(s) : Mr. S.S. Mahala, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 25/08/2020
1. Heard counsel for the petitioner through video conferencing.
2. Learned Public Prosecutor is present in person in the Court.
3. Petitioner has filed this bail application under Section 439 of Cr.P.C.
4. F.I.R. No. 303/2020 was registered at Police Station Ramgarh, District Alwar, for offences under Sections 419, 420 and 120-B of IPC and Section 66-D of IT Act.
5. It is contended by counsel for the petitioner that the matter pertains to cheating by giving wrong advertisement in OLX. The cheating involved in this case is to the tune of Rs.2,700/-. It is also contended that petitioner is not having any criminal antecedents.
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6. Learned Public Prosecutor has opposed the bail application.
7. I have considered the contentions.
8. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
9. 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.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty 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.
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