Ramswaroop 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. 260/2020 registered

at Police Station Keshoraipatan, District Bundi for the offence under Section(s) 420 & 504 of IPC and later on for the offence under Section(s) 420,

406 & 504 of IPC.

It is contended by the learned counsel for the petitioner that he has falsely been implicated in a case of purely civil nature. He submits that it is alleged

against him that he did not execute the sale deed in favour of the complainant. However, he was always and is still ready and willing to execute the

sale deed in favour of the complainant provided he pays him balance sale consideration. He submits that the petitioner is in custody since 06.10.2020,

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 of 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 Ramswaroop S/o Manna Lal 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.