Rajasthan High Court - Jaipur
Balram Jakhar @ Bachchiya vs State Of Rajasthan Through P P on 9 May, 2017
Author: Sabina
Bench: Sabina
(1 of 2)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISCELLANEOUS 2nd BAIL NO.
6267/2017
Balram Jakhar @ Bachchiya S/o Kesharam Jat, B/c Jat, R/o
Kadma Ka Bas, Tehsil Dhod, Police Station Sadar, District
Sikar, Raj.
(At Present Confined in District Jail, Sikar).
----Petitioner
Versus
State of Rajasthan Through PP
----Respondent
__________________________________________ For Petitioner : Mr. Vijay Poonia For Respondent : Mr. Rajesh Choudhary, P.P. __________________________________________ HON'BLE MRS. JUSTICE SABINA Order 9/5/2017 Petitioner has filed this 2nd petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No.652/2009 registered at Police Station Kotwali Sikar, District Sikar for offence under Sections 420, 467, 468, 471 & 120-B Indian Penal Code, 1860.
Learned counsel for the petitioner has submitted that FIR in the present case was registered in the year 2009. On two occasions negative final report was proposed by the investigating agency. However, the case was again reopened and petitioner was arrested on 3.2.2017. Challan has already been presented in the court. Parties are closely related to each other. Petitioner is in possession of the property in question on the basis of allotment letter issued in his favour.
(2 of 2) Learned State Counsel on the other hand, has opposed the petition and has submitted that accused had got the allotment letter on the basis of impersonation and forgery.
In the present case, challan has already been presented in the court and conclusion of trial may take time. It is a case of magisterial trial.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Mohita/88