Peetha Ram And Ors vs State Of Rajasthan

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No. 396/2019, Police Station Jaisalmer Kotwali, District Jaisalmer for the offences under Sections 420, 467, 468, 471, 120-B of IPC and under Sections 66 & 66-x of Information & Technology Act.

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

Learned counsel for the petitioner submits that the present petitioners are only the owners of e-Mitra shops. The principal accused in the present case is Abhishek Srivastava, who has misrepresented the persons for unlawful gains. He further submits that the offences alleged against the petitioners are triable by the Magistrate. The charge-sheet in the matter has already been filed. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioners may be enlarged on bail.

The learned Public Prosecutor opposes the bail application.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail application filed by the petitioners deserves to be accepted.

Consequently, the present bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioners (1)Peetha Ram S/o Moola Ram, (2)Chetan Ram S/o Shankara Ram, & (3)Rajkumar S/o Uga Ram arrested in connection with F.I.R. No. 396/2019, Police Station Jaisalmer Kotwali, District Jaisalmer, shall be released on bail; provided each of them furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) 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.