Rajasthan High Court - Jaipur
Manish Kumar S/O Late Shri Gopaldas vs State Of Rajasthan on 29 March, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 2383/2022
Manish Kumar S/o Late Shri Gopaldas, Aged About 34 Years, R/o
Vill. Rajpura Near Gurudwara Singh Sabha Ps Rajpura City
Kotwali Distt. Patiyala Punjab Present R/o At 35-36 Ward No. 5
Near Gayatri School Murlipura Jaipur Present 128-129 Green
Vatika Nangal Jaisa Bohra Ps Kardhani Jaipur (Accused Petitioner
Is Presently Confined In Central Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Pratush Chaudhary for Mr. Deepak Chauhan For Respondent(s) : Mr. M.S. Saini, PP HON'BLE MR. JUSTICE FARJAND ALI Order 29/03/2022
1. The instant bail application has been filed under Section 439 Cr.P.C. on behalf of accused-petitioner Manish Kumar S/o Late Shri Gopaldas. The petitioner has been arrested in connection with FIR No. 324/2021 registered at Police Station Shastri Nagar, District Jaipur City North for the offence(s) under Sections 420, 408 of IPC.
2. Learned counsel for the accused-petitioner submits that a false case has been foisted against the petitioner. The case is triable by the court of Magistrate. He is behind the bars since long time. No useful purpose would be served by keeping him behind the bars till disposal of the case.
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3. Per contra, learned Public Prosecutor 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 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.
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