Rajasthan High Court - Jaipur
Om Prakash Choudhary vs State Of Rajasthan Through Pp on 25 April, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 4556/2018
Om Prakash Choudhary S/o Laxman Singh B/c Jat, R/o Infront
Of Hanuman Ji Ka Mandir, Govind Nagar, Police Station Udhyog
Nagar, Distt. Kota (Raj.) (At Present In Sub Jail Ramganj Mandi,
Kota)
----Petitioner
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr.Nitin Kumar Sharma For Respondent(s) : Mr.Sudesh Saini,PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 25/04/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.228/2009 was registered at Police Station Ramganj Mandi, District Kota for offence under Sections 420 & 407 I.P.C.
3. It is contended by the counsel for the petitioner that the matter is of the year 2009. Two trucks were booked for transporting wheat. The trucks did not reach the destination. It is contended that truck number was mentioned in the FIR. Police did not investigate it from the owners of the truck as to where the wheat was taken.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
(2 of 2) [CRLMB-4556/2018]
6. Considering the contentions put-forth by the counsel for the petitioner, I deem it proper to allow the bail application.
7. 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/26