Rajasthan High Court - Jaipur
Kulwant Singh vs State Of Rajasthan Through Pp on 5 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 7379/2018
Kulwant Singh S/o Shri Surjeet Singh B/c Ray Sikkh , R/o
Bhatkol Thana Kishangarhbas Distt. Alwar Raj. At Present
Confined In Sub Jail Kishangarhbas Distt. Alwar
----Petitioner
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr. Sanjay Khan For Respondent(s) : Mr. R.R. Singh Rathore, P.P.
HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 05/07/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 300/2016 was registered at Police Station Kishangarhbas District Alwar (Raj.) for offence under Sections 419, 420, 467, 468, 471, 120-B of I.P.C.
3. It is contended by counsel for the petitioner that sale deed stands cancelled. Co-accused have been enlarged on bail by this Court.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
(2 of 2) [CRLMB-7379/2018]
7. 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.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI),J Amit/57 Powered by TCPDF (www.tcpdf.org)