Rajasthan High Court - Jaipur
Sanjay Singh S/O Shri Vijay Singh vs State Of Rajasthan on 22 February, 2021
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 846/2021
Sanjay Singh S/o Shri Vijay Singh, Aged About 34 Years, R/o
Vill. Sohanpur Ps Malakheda Dist. Alwar Raj. (At Present In J.c.
At Dist. Jail Central Jail Alwar)
----Petitioner
Versus
State Of Rajasthan, through PP
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 848/2021 Sahun S/o Kamruddin, Aged About 45 Years, R/o Javed Colony Sona Thana Sona City Dist. Gurgaon Haryana (At Present Accused Petitioner Confined In Central Jail Alwar)
----Petitioner Versus State Of Rajasthan, through PP
----Respondent S.B. Criminal Miscellaneous Bail Application No. 906/2021 Sher Mohammad S/o Shri Rahim Khan, Aged About 26 Years, R/o Neemkheda Ps Nagar Dist.bharatpur Raj. (At Present Confined In Dist. Jail Alwar)
----Petitioner Versus State Of Rajasthan, through PP
----Respondent For Petitioner(s) : Mr. Shiv Charan Gupta Mr. Dinesh Chand Sharma Mr. Girish Khandelwal For Respondent(s) : Mr. Sher Singh Mahala, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 22/02/2021
1. Petitioners have filed these bail applications under Section 439 of Cr.P.C.
2. F.I.R. No. 514/2020 was registered at Police Station Udhyog (Downloaded on 01/03/2021 at 09:27:45 PM) (2 of 2) [CRLMB-846/2021] Nagar, District Alwar, for offence under Section 407 of IPC.
3. It is contended by counsels for the petitioners that the matter pertains to selling of goods worth Rs.23 lac. No recovery was effected from the present petitioners.
4. Learned Public Prosecutor has opposed these bail applications.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow these bail applications.
7. These bail applications are accordingly allowed and it is directed that accused petitioners shall be released on bail provided they furnish a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty 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.
8. A copy of this order be sent to concerned S.H.O. for recording this condition in the Village Crime Record Book so that in the event of petitioners' repeating offence, S.H.O. can move the Court for cancellation of bail.
9. A copy of this order be placed in connected files.
(PANKAJ BHANDARI),J HEENA/46-48 (Downloaded on 01/03/2021 at 09:27:45 PM) Powered by TCPDF (www.tcpdf.org)