Ramcharan Sharma vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 193/2018 registered

at Police Station Bamanwas, District Sawai Madhopur for the offence under Section(s) 420, 467, 468, 471 & 120-B IPC and later on for the offence

under Section(s) 420, 467, 468 & 471 IPC.

It is contended by the learned counsel for the petitioner that he has falsely been implicated this case. He submits that the petitioner is in custody since

15.09.2020, investigation as against him is complete, offences are triable by Magistrate, he has no criminal antecedents and prays for his release on

bail.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature allegation against him, his length of custody,

offences 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 petitioner on bail.

Accordingly, the bail application is allowed and it is directed that accused-petitioner Ramcharan Sharma Son Of Lalluram shall be released on bail

under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he furnishes 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 he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.