Rajasthan High Court - Jaipur
Kuldeep Tiwari S/O Late Ramotar Tiwari vs State Of Rajasthan Through Pp on 7 January, 2019
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous 2nd Bail No. 16443/2018
Kuldeep Tiwari S/o Late Ramotar Tiwari, By Caste Brahmin, R/o
127 F-Block, Ward No. 2,near Hanuman Temple, Shrikaranpur,
Police Station Shrikaranpur, District Shriganganagar Presently
R/o Plot No. 200, L.g.-1, Lower Ground, Maa Hinglajnagar,
Vaishali Nagar, Police Station Karni Vihar, Jaipur. (At Present
Confined In Central Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan Through PP
----Respondent
For Petitioner(s) : Mr. Bhanu Prakash Sharma Adv. For Respondent(s) : Mr. R.S. Raghav, P.P. HON'BLE MRS. JUSTICE SABINA Judgment 07/01/2019 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 507/2018 registered at Police Station Mansarovar, Jaipur for offence under Sections 419, 468, 471 of Indian Penal Code, 1860 and Section 65, 66C, 66D of Information Techonolodgy Act, 2000.
Learned counsel for the petitioner has submitted that the petitioner is in custody since 03.11.2018. Challan has already been presented in the Court and conclusion of trial may take time. Although, it is the case of the complainant that the accused had obtained about Rs.51,00,000/- from different students towards their fee by creating a fake Website of the university but during investigation, nothing had transpired that the accused had in-fact (Downloaded on 05/06/2021 at 07:41:26 PM) (2 of 2) [CRLMB-16443/2018] received any amount from the students. The said fact is evident from the challan submitted by the Investigating Agency in the Court. Petitioner is not involved in any other criminal case.
Learned State counsel has opposed the petition. Keeping in view the facts and circumstances of the case, it would be just and expedient to order the release of the petitioner on bail.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. S.Kumawat-12 (Downloaded on 05/06/2021 at 07:41:26 PM) Powered by TCPDF (www.tcpdf.org)