Rajasthan High Court - Jaipur
Javed S/O Shri Akbar B/C Mev vs State Of Rajasthan on 14 December, 2018
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous 2nd Bail No. 15955/2018
Javed S/o Shri Akbar B/c Mev, R/o Village Olanda Police Station
Kaithwada, District Bharatpur, At Present In Sub Jail, Deeg.
----Petitioner
Versus
State Of Rajasthan, Through Pp.
----Respondent
For Petitioner(s) : Shri Harendra Singh For Respondent(s) : Shri R.R. Gurjar, PP HON'BLE MRS. JUSTICE SABINA Judgment / Order 14/12/2018 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No.159/2018 registered at Police Station Kaithwada, District Bharatpur for offences under Sections 420, 467, 468, 471, 120-B Indian Penal Code, 1860.
As per the prosecution story, accused were indulging in sale of Sim Cards which were activated with Paytm on the basis of forged documents.
Learned counsel for the petitioner has submitted that the petitioner is in custody since 8.10.2018. Challan has already been presented in the court and conclusion of trial may take time. Petitioner is not involved in any other criminal case.
Learned State Counsel has opposed the petition.
(2 of 2) [CRLMB-15955/2018] Keeping in view the facts and circumstances of the present case, it would be just and expedient to order the release of the petitioner on bail.
Accordingly, 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.
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