Neeraj vs State Of Rajasthan

This Criminal Misc. Bail Application has been brought under Section 439 of Cr.P.C., seeking regular bail in connection with F.I.R. No. 229/2020

registered at Police Station Kalwad, District Jaipur Metropolitan (West) for offence under Sections 420 and 406 of IPC.

Heard learned counsel for the accused petitioner through video conferencing and perused the record.

Learned counsel for the petitioner submits that the matter is of civil nature but the criminal colour has been given to it. Investigation has been

completed. Charge-sheet has been filed under Sections 420 and 406 of IPC, which is triable by the Magistrate Court. Conclusion of trial will take time.

There is only one other criminal case pending against the present petitioner in which he has already been granted bail by the co-ordinate bench of this

Court.

Learned Public Prosecutor has opposed the bail application.

I have considered the contentions.

On consideration of arguments/submissions of both the parties, perusal of material on record and looking to the facts and circumstances of the case,

but without commenting upon detailed merits of the case, this court deems it fit to enlarge the accused on bail.

Therefore, the bail application is allowed. Accused-petitioner Neeraj S/o Shree Satyaveer, shall be released on bail in F.I.R. No. 229/2020

registered at Police Station Kalwad, District Jaipur Metropolitan (West), if he is not wanted in any other case, provided he furnishes a personal bond in

the sum of Rs.1,00,000/- (Rupees One Lakh 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 he 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.