Rajasthan High Court - Jaipur
Ranjeet @ Bunty vs State Of Rajasthan Through P P on 6 September, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 9327 / 2017
Ranjeet @ Bunty S/o Shri Harcharan Singh B/c Sikh, Aged About
43 Years, R/o H-1 27, Vikas Puri, New Delhi-18 (at Present in
Distt. Jail, Jhunjhunu)
----Petitioner
Versus
State of Rajasthan Through PP
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. Amit Punia
For State : Mr. S.K. Saini, Public Prosecutor
Investigating Officer : Mr. Yusuf Ali, ASI, P.S. Kotwali, Jhunjhunu _____________________________________________________ HON'BLE MR. JUSTICE BANWARI LAL SHARMA Order 06/09/2017 The present Misc bail application under section 439 Cr.P.C. is preferred by the Accused/ petitioner in the matter of FIR No. 326/2015 registered at Police Station Kotwali, District Jhunjhunu, for offences punishable under Sections 420, 467, 468, 471 and 411 of IPC.
Learned counsel for the petitioner submits that petitioner is not named in FIR and has been falsely implicated on the basis of disclosure statement of co-accused Vaibhav Singh Chauhan; that as per averments made in FIR one person purchased a silver colour Ford Ecosport from the complainant against a forge Bank draft of Rs. 9,36,111/-. During investigation it was found that the real culprit was arrested by Investigating Officer and he used to purchase various motor vehicles, by (2 of 3) [CRLMB-9327/2017] producing forged and fake Bank drafts and in turn uses to hand over/ dispose of the vehicles to applicant for further sale on the basis of forged document.
Learned counsel for petitioner further submits that petitioner has no concern with the co-accused Vaibhav Singh Chauhan; he neither obtained any vehicle from him nor any recovery has been made from the possession of applicant; that the applicant has no previous criminal history and petitioner is in custody since 01.05.2017, therefore petitioner may be released on bail.
Learned Public Prosecutor opposed the bail application. I have considered the submissions made at bar. On consideration of submissions made on behalf of the respective parties and the material made available for my perusal, therefore without expressing any final opinion on the merit and de-merit of the case and considering the overall facts and circumstances of the case, I am inclined to grant benefit of bail to the accused-petitioner.
Consequently, the bail application filed under Section 439 Cr.P.C. is allowed.
Therefore, it is ordered that the accused-petitioner Ranjeet @ Bunty S/o Shri Harcharan Singh in FIR No. 326/2015 registered at Police Station Kotwali, District Jhunjhunu, shall be released on bail; provided he furnishes a personal bond of Rs. 1,00,000/- and two local surety bonds of Rs. 50,000/- each to the (3 of 3) [CRLMB-9327/2017] satisfaction of the learned trial court with the stipulation to appear before the Trial Court on all dates of hearing and as and when called upon to do so.
(BANWARI LAL SHARMA)J. S. Kumawat/01