KHAMMARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIRNo.437/2020 registered at Police Station khairthal, Police DistrictBhiwadi, District Alwar (Rajasthan) for the offence underSection(s) 420, 406 and 120-B of IPC.

(2.) Learned counsel for the petitioner submitted that in anotherbail application No.14506/2020 arising out of FIR No. 119/2018registered at Police Station khairthal, District Alwar (Rajasthan)against him containing similar allegations, this Court has beenpleased to extend him benefit of bail on the condition of deposit ofthe amount paid by the complainant and prays for similar order inthe instant case also.

(3.) Learned Public Prosecutor has opposed the bail application Learned counsel for the complainant submitted that he hasno objection if the petitioner is extended benefit of bail on similarterms as were imposed by this Court vide order dated 18.01.2021in S.B. CRLMP No.14506/2020.Heard the learned counsels for the parties and perused therecord as well as the order dated 18.01.2021 in S.B. CRLMPNo.14506/2020.