Rajasthan High Court - Jaipur
Balram Jakhar @ Bachchiya vs State Of Rajasthan Through Pp on 31 January, 2018
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Cr. Misc. 4th Bail Application No. 1205/2018. Balram Jakhar @ Bachchiya S/o Shri Kesharam B/c Jat, R/o Kadam Ka Bas, Tehsil Dhod Police Station Sadar, District Sikar. (At Present in District Jail, Sikar).
Versus State Of Rajasthan Through PP For Petitioner(s) : Shri Harendra Singh For State : Ms. Meenakshi Pareek, P.P. HON'BLE MRS. JUSTICE SABINA Order 31.1.2018 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 15/2015 registered at Police Station Udyog Nagar, District Sikar, for offence under Section 420, 467, 468, 471, 120-B Indian Penal Code, 1860.
Learned counsel for the petitioner has submitted that the petitioner is in custody since 28.1.2017. It is a case of version and cross version. Co-accused has been granted bail by this court. Petitioner has been falsely involved in ten criminal cases and out of the said cases, petitioner has been acquitted in five cases.
Learned State Counsel, on the other hand, has opposed the petition.
Keeping in view the facts and circumstances of the present case, it would be just and expedient to order release of the petitioner on bail.
Accordingly, without expressing any opinion on merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. MRG./29