Rajasthan High Court - Jaipur
Rajveer@Patdi S/O Meer Singh vs State Of Rajasthan on 2 February, 2021
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 1200/2021
Rajveer@patdi S/o Meer Singh, R/o Vill. Kheda Khurram Pur Ps
Farruk Nagar Gurgaon Haryana At Present R/o Naveen Thakur Ka
Makan Vill. Baska Sector No. 7 Manesar Gurgaon Haryana (At
Present Confined In Central Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Vinod Kumar Sharma, Adv.
For Respondent(s) : Mr. Riyasat Ali, PP
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
02/02/2021
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 09/2021 Registered at Police Station Vishwakarma, Jaipur Metropolitan for the offence(s) under Sections 420, 407, 504 of I.P.C.(In FIR) and for the offences under Sections 420, 407, 506 of I.P.C. (In order)
2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that the case is triable by Magistrate and recovery has already been effected and the petitioner is behind the bars since 10.01.2021.
3. Learned Public Prosecutor has opposed the bail application.
4. Considering the material on record and taking into account the facts and circumstances of the case and also considering the (Downloaded on 02/02/2021 at 10:26:46 PM) (2 of 2) [CRLMB-1200/2021] period of custody and without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.
(INDERJEET SINGH),J JYOTI /24 (Downloaded on 02/02/2021 at 10:26:46 PM) Powered by TCPDF (www.tcpdf.org)