RAMLAKHAN RAMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) CONTENTION of the learned Counsel for the Petitioner is that a false criminal case has been lodged against the Petitioner whereas, it was simple a civil dispute. At the maximum, it can be taken to be a case of the complainant of lending money to the Petitioner. What is alleged is that the money in the total sum of Rs. 16,270/ - was taken by the Petitioner from the complainant in three different installments. There is no evidence whatsoever against the Petitioner of giving any forged appointment order to the complainant. Even otherwise, small amount of Rs. 16,270/ - has been taken as a illegal gratification for securing regular employment with the railways. There is no other criminal case ever registered against the Petitioner. Challan has been filed. Petitioner is in jail since 14/1/2011. Trial of the case will take a long time.

(2.) LEARNED Public Prosecutor has opposed the bail application. On query being made by the court, learned Public Prosecutor stated that the investigation officer does not suggest any other criminal case pending against the Petitioner.

(3.) IN the result, this bail application Under Section 439 Code of Criminal Procedure is allowed and it is directed that Petitioner - Ramlakhan Raman S/o Shri Panchu Lal shall be released on bail in FIR No. 47/2011 registered at P.S. Nayapura Kota for offence under Sections 420 and 406 IPC on his furnishing a personal bond in the sum of Rs. 30,000/ - together with two sureties in the sum of Rs. 15,000/ - each to the satisfaction of the concerned Court for his appearance before that court on all dates of hearing until conclusion of the trial.