Rajasthan High Court - Jaipur
Shivlal S/O Chhitar Ram vs State Of Rajasthan (2024:Rj-Jp:14579) on 22 March, 2024
Author: Anil Kumar Upman
Bench: Anil Kumar Upman
[2024:RJ-JP:14579]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 3495/2024
Shivlal S/o Chhitar Ram, Aged About 30 Years, R/o Gram
Ralawata, P.s. Padu Kalan, District Nagaur (Raj.). (At Present
Confined At Central Jail, Jodhpur).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Deshraj Kalwania
For Respondent(s) : Mr. Sanjeev Mahala, PP
HON'BLE MR. JUSTICE ANIL KUMAR UPMAN
Order
22/03/2024
1. The instant bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner, who has been arrested in connection with FIR No.745/2023 registered at Police Station Beawar City, District Beawar for the offences punishable under Sections 489B and 489C of IPC. Later on, police filed charge-sheet in this matter for the offences punishable under Sections 489B, 489C, 489D, 201 and 120B of IPC.
2. It is contended by learned counsel for the petitioner that the accused-petitioner has falsely been implicated in this case. He submits that petitioner has been made accused in this case simply on the basis that rim of paper, empty cover of rim, ink pot and ash have been recovered from his possession. He further submits that other co-accused persons of this case namely- Shakur Mohammed, Sanjay, Rahul Matwa, Sharwani, Deepak and (Downloaded on 19/04/2024 at 09:01:43 PM) [2024:RJ-JP:14579] (2 of 2) [CRLMB-3495/2024] Surendra who were found in possession of counterfeit currency- notes have already been granted benefit of bail by this court. Petitioner is in custody since 16.10.2023. Charge-sheet has been filed and trial of the case will take considerable time. Further custody of the petitioner would not serve any fruitful purpose.
3. Learned Public Prosecutor opposes the bail application.
4. I have considered the contentions.
5. Having regard to the totality of the facts and circumstances of the case; considering the arguments advanced by learned counsel for the petitioner, especially the fact that aforementioned co-accused persons who were found in possession of counterfeit currency-notes have already been granted benefit of bail by this court; charge-sheet has been filed as well as looking to the custody period, but without commenting anything on the merits/demerits of the case, I deem it proper to allow the bail application.
6. This bail application is accordingly allowed and it is directed that accused-petitioner- Shivlal S/o Chhitar Ram, shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) together with 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 that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
(ANIL KUMAR UPMAN),J GAUTAM JAIN /57 (Downloaded on 19/04/2024 at 09:01:43 PM) Powered by TCPDF (www.tcpdf.org)