Rajasthan High Court - Jodhpur
Chhavi & Ors vs State on 27 April, 2016
Author: Sandeep Mehta
Bench: Sandeep Mehta
<p align="center"><b><font face="verdana" size="2">Case No. CRLMB - 3176 of 2016</font></b></p><br /> <p align="center"><textarea id="textfield" name="textfield" rows="27" cols="100"> IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR O R D E R (1) S.B.CRIMINAL MISC. BAIL APPLICATION NO.3175/2016 Navin Kumar & Anr. Vs. State of Rajasthan (2) S.B.CRIMINAL MISC. BAIL APPLICATION NO.3176/2016 Chhavi Sharma & Ors. Vs. State of Rajasthan Date of order : 27.4.2016 HON'BLE MR. JUSTICE SANDEEP MEHTA
Mr.SS Sisodiya, for the petitioners.
Mr.Arjun Singh Rathore, P.P. Mr.Raju Ram, S.I. PS Rajnagar.
<><><> The present bail applications have been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in custody in connection with F.I.R. No.52/2016, Police Station Rajnagar, Rajsamand, for the offence under Sections 420 and 406 IPC.
Heard learned counsel for the petitioners and learned Public Prosecutor assisted by the Investigating Officer. Perused the material available on record.
The petitioners are not named in the FIR. The Investigating Officer states that the petitioners were implicated in this case as they called the complainant and provided the fictitious account numbers in which, the complainant was fraudulently induced to deposit money. However, neither any mobile phones were recovered from the petitioners, nor any call details, which can implicate the petitioners in the alleged offence, have been collected by the Investigating Officer till date. The petitioners are in judicial custody for Magistrate triable offences. Investigation and trial of the case is likely to take a long time.
In this background and having regard to the overall facts and circumstances of the case, this Court is of the opinion that the petitioners deserve to be released on bail.
Consequently, the bail applications are allowed. It is ordered that the accused-petitioners viz. Navin Kumar, Bhupendra @ Roki, Chhavi Sharma, Sanjiv, Abhishek and Himanshu arrested in connection with F.I.R. No.52/2016, Police Station Rajnagar, Rajsamand shall be released on bail; provided each of them furnishes a personal bond of Rs.40,000/- and two surety bonds of Rs.20,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(SANDEEP MEHTA), J.
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