Rajasthan High Court - Jaipur
Rajmohan Saini S/O Late Shri Janki Lal vs State Of Rajasthan on 20 April, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 5104/2022
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 P.p
----Respondent
For Petitioner(s) : Mr. Sumer Saini.
For Respondent(s) : Mr. M.S. Saini, PP.
HON'BLE MR. JUSTICE FARJAND ALI
Order
20/04/2022
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.380/2020 registered at Police Station Chomu, Jaipur Metropolitan West for the offence(s) under Sections 420, 406, 467, 468 and 120B IPC.
2. Learned counsel for the petitioner submits that a false case has been foisted against the petitioner. He has nothing to do with the alleged offences, and no useful purpose would be served by keeping him behind the bars. The case is triable by the Magistrate and other co-accused persons have already been released on bail.
3. Per contra, learned Public Prosecutor opposed the bail application.
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4. Considering the arguments advanced by the counsel for the parties and looking to the possibility that the trial may take long time to conclude, 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 their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
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