Rajasthan High Court - Jaipur
Badri Prasad Meena S/O Mangiram vs State Of Rajasthan on 30 September, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
10533/2020
Badri Prasad Meena S/o Mangiram, Aged About 71 Years, R/o
Raniwas Ps Nangal Rajavatan Dist. Dausa Raj.(Accused Presently
Confined In Dist. Jail Dausa)
----Petitioner
Versus
State Of Rajasthan, Pp
----Respondent
For Petitioner(s) : Mr. Sanjay Joshi with Mr. Banvari Lal Saini through video conferencing For State : Mr. S S Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 30/09/2020
1. Petitioner has filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No.196/2018 was registered at Police Station Kotwali District Dausa for offence under Sections 420, 467, 468, 471, 120-B I.P.C.
3. It is contended by counsel for the petitioner that there is an inordinate delay of eleven years in lodging of the F.I.R. Co-accused has been enlarged on bail.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application. (Downloaded on 01/10/2020 at 08:51:21 PM)
(2 of 2) [CRLMB-10533/2020]
7. This bail application is, accordingly, allowed and it is directed that accused-petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial Court with the stipulation that he shall appear before that Court and any Court to which the matter be transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI),J ARTI SHARMA /57 (Downloaded on 01/10/2020 at 08:51:21 PM) Powered by TCPDF (www.tcpdf.org)