Nareshdas @ Naresh Kumar vs State Of Rajasthan

Rameshwar Vyas, J

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No. 91/2022 registered at Police Station Ahore, District Jalore for the offences under Sections 420, 467, 468, 471 & 120-B of I.P.C.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that offences alleged against the petitioner are triable by the Magistrate. The civil dispute between the parties has been given colour of criminal case. The petitioner is behind the bars since 16.06.2022. On the above grounds, he prays that the petitioner may be enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

Having regard to the submissions made by learned counsel for the parties as also looking to the facts and circumstances of the case, without commenting on merits of the case, this Court is of the opinion that the bail application under Section 439 of Cr.P.C. filed by the petitioner deserves to be accepted.

Consequently, present bail application under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner – Nareshdas @ Naresh Kumar S/o Pratapdas arrested in connection with F.I.R. No. 91/2022 registered at Police Station Ahore, District Jalore shall 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 the 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.