Rajasthan High Court - Jaipur
Ramesh S/O Shri Jai Ram B/C Jaat vs State Of Rajasthan on 29 November, 2019
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 15770/2019
Ramesh S/o Shri Jai Ram B/c Jaat, Aged About 27 Years, R/o
Vill. Gudli Ps Gandhi Nagar Dist. Ajmer Raj. (At Present Central
Jail Ajmer)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mrs. Prakash Yadav
For Respondent(s) : Mr. S.S. Ola,PP
HON'BLE MR. JUSTICE G R MOOLCHANDANI
Order
29/11/2019
This Criminal Miscellaneous Bail Application has been filed under Section 439 of Cr.P.C. seeking regular bail in connection with F.I.R. No.188/2019 registered with Police Station Roopangarh, District Ajmer for the offence punishable under Sections 457, 427, 380/511 of IPC.
It has been contended by learned counsel for the applicant that applicant is not named in the FIR, he has falsely been implicated and has been apprehended unnecessarily, no recovery has been effected from his possession, the allegation pertains to abortive attempt to uproot and steal ATM Machine, accused applicant has got no criminal antecedents, shall co-operate with the Investigating Agency and shall abide by the conditions imposed for grant of bail, so he be enlarged on bail.
Learned Public Prosecutor has opposed the bail application. (Downloaded on 06/12/2019 at 08:44:47 PM)
(2 of 2) [CRLMB-15770/2019] Heard learned counsel for the applicant as well as learned Public Prosecutor and gone through the record thoroughly and perused the material, which goes to reveal that the FIR is not named and allegedly abortive attempts have been made for theft of cash from ATM Machine and it has been left in the open place, applicant is apprehended on 06.11.2019 and it has been averred that no criminal antecedents are there against the accused applicant.
Having considered the aforesaid, without commenting anything on the merit of the case, I deem it proper to grant bail to the accused applicant.
Therefore, the bail application is allowed. Applicant is released on bail subject to furnishing of personal bond and two surety bonds to the satisfaction of learned trial court.
(G R MOOLCHANDANI),J TN/112 (Downloaded on 06/12/2019 at 08:44:47 PM) Powered by TCPDF (www.tcpdf.org)