Rajasthan High Court - Jaipur
Avinash Bhatnagar 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. 5041/2018
Avinash Bhatnagar S/o Shri Shashikant Bhatnagar, B/c Kayasth,
R/o Ambedar Colony, Kunhadi, P.s. Kunhadi, Kota (Accused
Confined In Central Jail, Kota)
----Petitioner
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr. Hari Kishan Saini 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 Cr.P.C.
2. F.I.R. No 300/2011 was registered at Police Station Nayapura, Kota for offence under Sections 420, 406, 467, 471, 472, 475, 120B I.P.C., Challan filed under Section 299 Cr.P.C. for offence under Section 420, 467, 471, 120B IPC.
3. It is contended by counsel for the petitioner that petitioner is not named in the FIR. Petitioner has not received any money. Co- accused have been enlarged on bail by Co-ordinate Bench of this Court.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the (2 of 2) [CRLMB-5041/2018] petitioner, I deem it proper to allow the bail application.
7. This bail application is, accordingly, allowed and it is directed that accused-petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand) together with two sureties in the sum of Rs.25,000/- (Rupees twenty five thousand) each to the satisfaction of the trial Court with the stipulation that he shall appear before that Court and any Court to which the matter be transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI),J Seema/84