Rajasthan High Court - Jaipur
Bhagchand S/O Shri Girwar vs State Of Rajasthan on 27 September, 2021
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 13651/2021
Bhagchand S/o Shri Girwar, Aged About 42 Years, R/o Dehgaon
PS Bayana Distt. Bharatpur
----Accused-Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Rajendra Prasad Sharma
For Respondent(s) : Mr. S.K. Mahala, PP
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
27/09/2021
This application for anticipatory bail has been filed by the
petitioner apprehending his arrest in connection with F.I.R. No.
13/2019 registered at Police Station Kathumar District Alwar for
the offence(s) under Section(s) 420 & 406 of IPC.
It is contended by learned counsel for the petitioner that the
charge-sheet under Section 299 Cr.P.C. has already been filed
against him and his custodial interrogation is not warranted. He,
therefore, prayed for release of the petitioner on pre-arrest bail.
Opposing the bail application, learned Public Prosecutor
submitted that there is grave allegation against the petitioner of committing cheating under the false promise of ensuring government job. He submitted that on account of non-cooperation by the petitioner, charge-sheet under Section 299 Cr.P.C. has been filed and standing warrant of arrest has also been issued against him. He submitted that pre-arrest bail applications of similarly (Downloaded on 27/09/2021 at 09:40:04 PM) (2 of 2) [CRLMB-13651/2021] situated co-accused namely, Okendra and Mahendra Singh have already been dismissed by the co-ordinate Benches of this Court and hence, the bail application be dismissed.
Taking into consideration the submissions advanced by learned counsels for the parties, the nature and gravity of allegations against the petitioner, the material contained in the charge-sheet filed against him under Section 299 Cr.P.C. and especially dismissal of the pre-arrest bail application of the similarly situated co-accused persons; but, without expressing any opinion on the merits of the case, this Court is not inclined to extend the petitioner benefit of pre-arrest bail.
The anticipatory bail application is dismissed accordingly.
(MAHENDAR KUMAR GOYAL),J Sudha/64 (Downloaded on 27/09/2021 at 09:40:04 PM) Powered by TCPDF (www.tcpdf.org)