Rajasthan High Court - Jaipur
Balu Bhai Goman Bhai Patel S/O Shri Goman ... vs State Of Rajasthan on 30 March, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 4777/2022
Balu Bhai Goman Bhai Patel S/o Shri Goman Bhai Patel, Aged
About 65 Years, R/o 29, Deepa Nagar, Kim Police Station District
Surat, Gujrat
(At Present In Central Jail Jaipur)
----Accused-Petitioner
Versus
State of Rajasthan, Through P.P.
----Respondent
For Petitioner(s) : Mr. Dinesh Kala
For Respondent(s) : Mr. S.K. Mahla, PP
HON'BLE MR. JUSTICE FARJAND ALI
Order
30/03/2022
1. The instant bail application has been filed under Section 439 Cr.P.C. on behalf of accused-petitioner-Balu Bhai Goman Bhai Patel S/o Shri Goman Bhai Patel. The petitioner has been arrested in connection with FIR No.10/2020 registered at Police Station Special Police Station, Special Operations Group, Japur for the offence(s) under Sections 420, 419, 406 & 120-B of the I.P.C. and Section 66C of the I.T. Act.
2. Learned counsel for the petitioner submits that a false case has been foisted against the petitioner. The offences are triable by the Court of Magistrate. The co-accused has already been granted bail. He has nothing to do with the alleged offence(s) and no useful purpose would be served by keeping him behind the bars.
3. Per contra, learned Public Prosecutor opposed the bail application.
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4. Considering the arguments advanced by the counsel for the parties and looking to the possibility that the trial may take long time to conclude, 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, named above, 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 their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
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