Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 8, Cited by 0]

Rajasthan High Court - Jaipur

Matadin Son Of Shri Sohanlal vs State Of Rajasthan on 9 March, 2022

Author: Farjand Ali

Bench: Farjand Ali

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 1818/2022

Matadin Son Of Shri Sohanlal, Aged About 55 Years, Resident Of
Malutana Tehsil Thanagaji District Alwar, At Present In Central
Jail Alwar.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s) : Mr. Harendra Singh For Respondent(s) : Mr. FR Meena, PP HON'BLE MR. JUSTICE FARJAND ALI Order 09/03/2022

1. The instant bail application has been filed under Section 439 Cr.P.C. on behalf of accused-petitioner Matadin Son Of Shri Sohanlal. The petitioner has been arrested in connection with FIR No. 343/2020 registered at Police Station Thanagazi, District Alwar for the offence(s) under Sections 420, 432, 447, 464, 465 & 120B IPC and Section 3 of the PDPP Act.

2. Learned counsel for the accused-petitioner submits that a false case has been foisted against the petitioner. He has nothing to do with the alleged offences. Challan has been filed in the matter. He is ready and willing to furnish bail bonds/sureties for his release. His further incarceration would not serve any fruitful purpose.

3. Per contra, learned Public Prosecutor opposed the bail application.

(Downloaded on 24/12/2022 at 03:23:07 PM)

(2 of 2) [CRLMB-1818/2022]

4. Considering the arguments advanced by the counsel for the parties and looking to totality of facts and circumstances of the 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 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 his appearance before the court concerned on all the dates of hearing as and when called upon to do so.

(FARJAND ALI),J SAHIL/71 (Downloaded on 24/12/2022 at 03:23:07 PM) Powered by TCPDF (www.tcpdf.org)