Rajasthan High Court - Jaipur
Amarchand S/O Kishanlal Saini vs State Of Rajasthan on 21 November, 2020
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 12103/2020
Amarchand S/o Kishanlal Saini, Aged About 60 Years, R/o Gram
Nagli, Alawada, P.s. Ramgarh, Dist. Alwar , Raj
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 12453/2020 Suresh Chand S/o Amarchand, R/o Gram Nagli Alawada Ps Ramgarh Dist. Alwar Raj.
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent For Petitioner(s) : Mr. Inder Raj Saini (through VC) For Respondent(s) : Mr. Riyasat Ali, PP HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 21/11/2020 The present bail applications have been filed under Section 438 Cr.P.C. in connection with FIR No.483/2020 registered at Police Station Ramgarh, District Alwar for the offence(s) under Sections 420, 467, 468, 471 and 120-B IPC.
Learned counsel for the petitioners submits that the petitioners were wrongly implicated in these case. Petitioners had given money to the insurance agent for acquiring insurance policy for tractor No.RJ02-RD-2803 but he had made fake insurance policy and given to the petitioners. Petitioners had lodged an FIR (Downloaded on 23/11/2020 at 09:13:13 PM) (2 of 2) [CRLMB-12103/2020] against the Insurance agent. Petitioners did not know about fake insurance policy. So, the petitioners be enlarged on anticipatory bail.
Learned Public Prosecutor has opposed the applications. Allegation levelled against the petitioner-Amarchand is that he with the connivance of the other petitioner-Suresh Chand and his insurance agent had created forged insurance of the tractor No.RJ02-RD-2803 and produced the said insurance policy before the concerned court for releasing the tractor on supurdaginama.
On account of gravity of offence, I am not inclined to grant the benefit of bail to the petitioners under Section 438 Cr.P.C.
Hence, the bail applications stand dismissed. A copy of this order be placed in each connected file.
(NARENDRA SINGH DHADDHA),J Jatin /31-32 (Downloaded on 23/11/2020 at 09:13:13 PM) Powered by TCPDF (www.tcpdf.org)