Rajasthan High Court - Jaipur
Dinesh S/O Hargovind vs State Of Rajasthan on 20 May, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 4656/2020
Dinesh S/o Hargovind age about 28 years R/o Girsay Police
Station Deeg District Bharatpur(Raj.) (At present accused
confined in Jail Alwar).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Dushyant Singh Naruka For Respondent(s) : Mr. Deshraj Gosingha, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 20/05/2020
1. Heard counsel for the petitioner through video conferencing.
2. Learned Public Prosecutor is present in person in the Court.
3. Defects pointed out by the Registry are waived.
4. Petitioner has filed this bail application under Section 439 of Cr.P.C.
5. F.I.R. No. 71/2020 was registered at Police Station Govindgarh, District Alwar, for offences sunder Section 420 of IPC and Sections 63 and 64 of Copyright Act, 1957 and Sections 102 and 103 of Trade Mark Act, 1999.
6. It is contended by counsel for the petitioner that petitioner is not having any criminal antecedents. Three cartoons of ghee were recovered from him. It is also contended that petitioner's father has expired today.
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7. Learned Public Prosecutor has opposed the bail application.
8. I have considered the contentions.
9. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
10. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only). Petitioner is further directed to submit two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) before the concerned Court within eight weeks after the withdrawal of the order of the lock-down.
11. If the aforesaid two sureties are not submitted within the aforesaid period, Court below would be free to initiate appropriate action against the petitioner.
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