Rajasthan High Court - Jaipur
Rahil vs State Of Rajasthan Through Pp on 19 January, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 16614 / 2017
Rahil S/o Shri Bambu Khan B/c Mev, R/o Village Jairoli Police
Station Tijara, District Alwar, Presently Accused Petitioner is in
Judicial Custody in Jail, District Alwar.
----Petitioner
Versus
State of Rajasthan Through PP.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr.Manish Gupta For Respondent(s) : Mr.Sudesh Saini,PP _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 19/01/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.484/2017 was registered at Police Station Kotwali, Alwar for offence under Sections 379, 420 I.P.C.
3. It is contended by the counsel for the petitioner that the matter pertains to hacking ATM machine. Charge-sheet has been filed in this case and trial would consume time.
4. Learned Public Prosecutor has opposed the bail application. His contention is that petitioner has taken the ATM Card from a customer and has withdrawn money which is apparent from CC TV Footage. It is also contended that petitioner has criminal antecedents.
5. Considering the contentions put-forth by the counsel for the petitioner, I deem it proper to allow the bail application.
(2 of 2) [CRLMB-16614/2017]
6. This bail application is accordingly allowed and it is ordered that the accused-petitioner shall be released on bail provided he furnishes a personal bond of Rs. 50,000/- (Rupees Fifty thousand only) and 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 to appear before that Court and any court to which the matter is transferred, on all dates of hearing and as and when called upon to do so.
7. However, it is made clear that if the petitioner repeats the offence, State would be free to move application for cancellation of bail before the trial Court. Further, petitioner is directed to mark his presence before the SHO Kotwali, Alwar in the first week of every month.
(PANKAJ BHANDARI), J.
teekam/5