Pramod And Ors vs State Of Rajasthan

The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.685/2020

registered at Police Station Mathura Gate, District Bharatpur for the offence under Section(s) 420, 419 & 120-B of I.P.C and Section(s) 66C & 66D

of I.T. Act, 2000.

It is contended by learned counsels for the petitioners that they have falsely been implicated in this case. They submitted that the petitioners are in

custody since 13.11.2020, investigation as against them is complete, offence(s) are triable by Magistrate, they have no criminal antecedents and

prayed for their release on bail.

Learned Public Prosecutor has opposed the bail applications. Taking into consideration the submissions advanced by learned counsels for the

petitioners, the nature of allegations against them, their length of custody, the offence(s) being triable by Magistrate and absence of criminal

antecedents; but, without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioners on bail.

Accordingly, the bail applications are allowed and it is directed that accused-petitioners 1. Pramod S/o Vijendra Singh Baghel Gadariya, 2. Intjar S/o

Doulat Khan Musalman & 3. Dharam Singh S/o Moolchand Jatav shall be released on bail under Section 439 Cr.P.C. in connection with afore-

mentioned FIR registered at concerned Police Station, provided each of them shall 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 trial court with the

stipulation that they shall comply with all the conditions laid down under Section 437(3) Cr.P.C.

However, looking to the nature of offence, it is made clear that in case the petitioners are found involved in offence(s) of similar nature in future, the

learned trial Court shall be at liberty to cancel the benefit of bail extended to them by this Court.