Rajasthan High Court - Jaipur
Mitul Patel S/O Shri Hemant Bhai Daka ... vs State Of Rajasthan on 30 November, 2022
Author: Anoop Kumar Dhand
Bench: Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
17323/2022
Mitul Patel S/o Shri Hemant Bhai Daka Patel, Aged About 28
Years, R/o 51, Old Gamtal Area, Part-1 Jivapar, Tahsil, Tankara,
Police Station Tankara, District Morbi Gujarat ( Presently
Confined In Central Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through P.p
----Respondent
For Petitioner(s) : Mr. Bhanwar Lal Ahir
For Respondent(s) : Mr. Riyasat Ali, P.P.
HON'BLE MR. JUSTICE ANOOP KUMAR DHAND
Judgment / Order
30/11/2022
This bail application under Section 439 Cr.P.C. has been filed by the petitioner in connection with FIR No.172/2022 registered at Police Station Gangrar, District Chittorgarh wherein he is charged for the offences punishable under Sections 489-B & 489-C of IPC.
Learned counsel for the petitioner submits that the joint recovery of the fake currency was effected at the instance of petitioner and co-accused-Mahaveer Singh who has already been granted indulgence of bail by Co-ordinate Bench of this Court vide order dated 23.11.2022. Counsel submits that after investigation, charge-sheet has been submitted and the petitioner is not having any criminal antecedents. Conclusion of the trial will take its own time, so indulgence of bail may be granted to the petitioner. (Downloaded on 25/12/2022 at 03:35:48 PM)
(2 of 2) [CRLMB-17323/2022] Per contra, learned Public Prosecutor opposed the bail application.
Considering the arguments put forward by counsel for the petitioner and looking to the fact that the co-accused-Mahaveer Singh has already been granted indulgence of bail by Co-ordinate Bench of this Court vide order dated 23.11.2022 and the case of petitioner is at par with him, hence, the same indulgence of bail is extended to the petitioner.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Mitul Patel S/o Shri Hemant Bhai Daka Patel arrested in connection with aforementioned FIR, may be released on bail; provided he furnishes a personal bond of Rs.50,000/- with two surety bonds of Rs.25,000/- each to the satisfaction of learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(ANOOP KUMAR DHAND),J ARTI SHARMA /150 (Downloaded on 25/12/2022 at 03:35:48 PM) Powered by TCPDF (www.tcpdf.org)