[2023:RJ-JP:20464]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
11341/2023
Suraj Joshi @ Badshah S/o Late Shri Leeladhar,
Aged About 27 Years, Resident Of Haldwaini Lamba
Chor Near Char Dham Temple, Jaipur Padli-2, Police
Station Mukhani Tehsil Haldwani, District Almoda
Uttarkhand, At Present Vrindavan Colony Plot No.
35 Near Eto Ka Bhatta, Nayla Road, Vatika
Sanganer, Police Station Sanganer Sadar, District
Jaipur (Raj.). (At Present Confined Central Jail
Jaipur).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Umesh Dixit, Adv., for Mr. Rahul Agrawal, Adv.
For : Mr. Laxman Meena, P.P. Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 02/09/2023 This bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in FIR No.504/2023 registered at Police Station Sanganer Sadar, District Jaipur City (South) for the offence(s) under Section(s) 457 & 380 IPC.
Learned counsel for the petitioner submits that the accused-petitioner is innocent and he has been (Downloaded on 11/11/2023 at 07:44:38 PM) [2023:RJ-JP:20464] (2 of 2) [CRLMB-11341/2023] falsely implicated in this case. He further submits that the accused-petitioner has been in judicial custody since long and the conclusion of the trial will take long time, hence the petitioner may be enlarged on bail.
Learned Public Prosecutor appearing for the State has opposed the bail application.
Taking into consideration the overall facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, this Court deems it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application filed under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Suraj Joshi @ Badshah S/o Late Shri Leeladhar shall be released on bail, provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the trial Court, with the stipulation that the petitioner shall appear before that Court on all subsequent dates of hearing and as and when called upon to do so.
(UMA SHANKER VYAS),J DANISH USMANI /134 (Downloaded on 11/11/2023 at 07:44:38 PM) Powered by TCPDF (www.tcpdf.org)