Rajasthan High Court - Jaipur
Rajmohan Saini S/O Late Shri Janki Lal vs State Of Rajasthan on 19 April, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 5106/2022
Rajmohan Saini S/o Late Shri Janki Lal, Aged About 41 Years,
R/o New Colony, Veer Hanuman Ji Ka Rasta, Ringus Road,
Chomu, District Jaipur (At Present Confined Central Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Sumer Saini
For Respondent(s) : Mr. SK Mahala, PP
HON'BLE MR. JUSTICE FARJAND ALI
Order
19/04/2022
1. The instant bail application has been filed under Section 439 Cr.P.C. on behalf of accused-petitioner Rajmohan Saini S/o Late Shri Janki Lal. The petitioner has been arrested in connection with FIR No. 238/2019 registered at Police Station Chomu, District Jaipur City West for the offence(s) under Sections 420, 406, 467, 468 & 120B IPC.
2. Learned counsel for the accused-petitioner submits that a false case has been foisted against the petitioner. The accused- petitioner has nothing to do with the alleged offences. The case is exclusively triable by the court of Magistrate. Trial is likely to take long time to conclude. No useful purpose would be served by keeping the accused-petitioner behind the bars till disposal of the case. The other similarly situated co-accused person has already (Downloaded on 24/12/2022 at 07:21:41 PM) (2 of 2) [CRLMB-5106/2022] been granted bail and the case of the present petitioner is not distinguishable than that of other co-accused person.
3. Per contra, learned Public Prosecutor has opposed the bail application.
4. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circumstances of the case, this court deems it just and proper to enlarge the accused- 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 SONI /75 (Downloaded on 24/12/2022 at 07:21:41 PM) Powered by TCPDF (www.tcpdf.org)