Rajasthan High Court - Jaipur
Sarban @ Sarman @ Shravan S/O Kishan vs State Of Rajasthan on 18 July, 2022
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 10850/2022
Sarban @ Sarman @ Shravan S/o Kishan, R/o Buludasu, P.s.
Nahrauli, Dist. Mathura (U.p.), Presently R/o Bangali Colony,
Near Birla Mandir, P.s. Govind Nagar, Mathura (U.p.). (At
Present Confined In Central Jail Alwar, Dist Alwar)
----Petitioner
Versus
State Of Rajasthan, Through Public Prosecutor.
----Respondent For Petitioner(s) : Ms. Jamasi For Respondent(s) : Mr. Mangal Singh Saini, PP.
HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 18/07/2022
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.321/2022 Registered at Police Station Udhyog Nagar, Alwar for the offence(s) under Sections 420 and 406 of IPC.
2. Learned counsel for the petitioner submits that the petitioner has been wrongly implicated in this case. Petitioner is behind the bars since 10.06.2022. Offence against the petitioner is triable by Magistrate. Similarly situated co-accused Anuradha was enlarged on bail by this Court. Conclusion of trial may take long time.
3. Learned Public Prosecutor has opposed the bail application.
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 (Downloaded on 19/07/2022 at 09:47:27 PM) (2 of 2) [CRLMB-10850/2022] 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 Sarban @ Sarman @ Shravan S/o Kishan shall be enlarged on bail pro- vided 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.
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