Rajasthan High Court - Jaipur
Fazruddin vs State Of Rajasthan Through Pp on 16 February, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 745 / 2018
Fazruddin S/o Moj Khan, R/o Kihana Distt. Nooh (haryana)
(accused Petitioner is in Distt. Jail Alwar)
----Petitioner
Versus
State of Rajasthan Through P.P.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr.Ganesh Chaturvedi for Mr.Mithun Chaturvedi For Respondent(s) : Mr.Sudesh Saini,PP _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 16/02/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.485/2012 was registered at Police Station Bhiwadi Phase 3rd District Alwar for offence under Sections 489C. 489E, 489A, 420 read with Section 120B I.P.C.
3. It is contended by the counsel for the petitioner that the allegation of minting fake currency was on Sergalian Betegue who was foreigner and from his possession police recovered some chemicals and fake currency. It is contended that there has been no recovery from the petitioner and there was no allegation of minting the fake currency against the petitioner.
4. Learned Public Prosecutor has opposed the bail application.
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-745/2018]
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.
(PANKAJ BHANDARI), J.
teekam/9