S.K. Rakesh @ Aslam vs State Of Rajasthan

Rekha Borana, J

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.127/2021, Police Station Sojat Road, District Pali, registered for the offences punishable under Sections 420 and 406 of the Indian Penal Code.

It has been submitted by learned counsel for the petitioner that the petitioner has been falsely implicated in the matter as he was an employee of the complainant and when he refused to work further, the F.I.R. has been lodged with concocted facts hence, he prayed for release of the petitioner on bail.

Per contra, Public Prosecutor opposed the bail application but argued that the recovery has been made from the accused petitioner.

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

Having regard to the facts and circumstances of this case, particularly the fact that the recovery has already been made from the accused petitioner and trial of the case will take sufficiently long time, therefore, without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioner – S.K. Rakesh @ Aslam S/o S.K. Swagat Ali arrested in connection with F.I.R. No.127/2021, Police Station Sojat Road, District Pali, shall be released on bail, if not wanted in any other case, provided each of them furnishes a personal bond of ₹50,000/- (Rupees Fifty Thousand) and two sureties of ₹25,000/- (Rupees Twenty Five Thousand) each to the satisfaction of the learned trial Court for his appearance before that Court on each and every date of hearing and whenever called upon to do so till the completion of the trial.