Rajasthan High Court - Jaipur
Smt Ranobai And Ors vs State Of Rajasthan Through Pp on 4 April, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 4000/2018
1. Smt. Ranobai W/o Shri Surensingh B/c Raisikh, R/o
Bathkol, Kishangarhbas Distt. Alwar, At Present R/o
Aabad Mahabadar Thana Shrigarhmukteshwar Sahib
(Punjab) (At Present Confined Central Jail, Alwar)
2. Rajesh Kumar S/o Burjilal B/c Chamar, R/o Bhatkol Thana
Kishangarhbas Distt. Alwar. (At Present Confined In Sub
Jail Kishangarhbas Distt. Alwar)
3. Pramod S/o Shri Mahaveer B/c Ahir, R/o Langadwas
Thana Kishangarhbas Distt. Alwar (At Present Confined In
Sub Jail Kishangarhbas Distt. Alwar)
4. Smt. Seemabai W/o Shri Suchcha Singh B/c Raisikh, R/o
Bai Thana Tijara Distt. Alwar (At Present Confined In
Central Jail, Alwar)
5. Smt. Bablo Bai W/o Shri Ranjeet Singh B/c Nawasi Bai
Thana Tijara Distt. Alwar, (At Present Confined In Central
Jail, Alwar)
----Petitioners
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr. Sanjay Khan
For Respondent(s) : Mr. R.R. Singh Rathore, PP
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Judgment / Order
04/04/2018
1. Petitioners have filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.300/2016 was registered at Police Station Kishangarhbas District Alwar (Raj.) for offence under Sections 419, 420, 467, 468, 471, 120-B of I.P.C.
(2 of 2) [CRLMB-4000/2018]
3. It is contended by counsel for the petitioners that the sale deed with respect to which the present F.I.R. has been filed stand cancelled by the Revenue Court. Co-accused have been given benefit of bail by 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 petitioners, I deem it proper to allow the bail application.
7. This bail application is accordingly allowed and it is directed that accused petitioners shall be released on bail provided each of them 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 they 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.
(PANKAJ BHANDARI),J Arti/68