Rajasthan High Court - Jaipur
Sandeep Bagaria S/O Ghasi Ram B/C Jat vs State Of Rajasthan Through Pp on 17 September, 2018
Author: Sabina
Bench: Sabina
(1 of 1)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISCELLANEOUS 2nd BAIL NO. 11484/2018
Sandeep Bagaria S/o Ghasi Ram, B/c Jat, Aged About 41 Years,
R/o Village and Post Tasar Badi, Police Station Sadar Sikar Tehsil
Dhod, District Sikar Raj.
(At Present In Judicial Custody Since 13.7.2018)
----Petitioner
Versus
State of Rajasthan Through PP
----Respondent
__________________________________________ For Petitioner : Mr. Ghasi Ram (Father of the petitioner) For Respondent : None __________________________________________ HON'BLE MRS. JUSTICE SABINA Order 17/09/2018 Petitioner has filed this 2 nd petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No.355/2018 registered at Police Station Kotwali, Sikar for offence under Sections 420, 120(B) Indian Penal Code, 1860.
As per the prosecution story, petitioner and his co-accused were cheating the victims by promising them that they would provide them government jobs.
Mr. Ghasi Ram has submitted that the petitioner is in custody since 13.07.2018. Challan has already been presented in the court and conclusion of trial may take time. Petitioner is not involved in any other criminal case.
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/50 Powered by TCPDF (www.tcpdf.org)