Sharad Negi And Ors vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.550/2019

Registered at Police Station Udyog Nagar, Sikar, District Sikar for the offence(s) under Sections 420, 406, 201 and 120B of I.P.C. ( in order)

(Offences under Sections 420 and 406 of I.P.C. in F.I.R.).

Counsel for the petitioners submits that the petitioners have been falsely implicated in this matter. Counsel further submits that the offences alleged

the petitioner are triable by First Class Magistrate and no other criminal case except the present one is pending against the petitioners and amount has

not been deposited in the bank account of the petitioners. Counsel further submits that the petitioners are behind the bars since 1 st February, 2020.

Learned Public Prosecutor has opposed the bail application.

Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and 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 application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners (1) Sharad Negi S/o Shri

Raghuveer Singh Negi (2) Vinod Kumar @ Binnu S/o Shri Gendilal shall be enlarged on bail provided each of them furnishes a personal bond in the

sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned

on all the dates of hearing as and when called upon to do so.