Rajasthan High Court
Suraj S/O Shri Kishanlal vs The State Of Rajasthan ... on 9 April, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:17189]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
3193/2024
Hemraj @ Manraj S/o Shyoji @ Mulya, Aged About
21 Years, R/o Borkhandi, Tehsil Peeplu, District
Tonk. (At Present Confined In District Jail Tonk)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 3593/2024 Suraj S/o Shri Kishanlal, Aged About 24 Years, R/o Chota Moja, Jhirana, Police Station Jhirana, District Tonk (Rajasthan). (Accused Is Presently Confined In Central Jail, Jaipur).
----Petitioner Versus The State Of Rajasthan, Through PP
----Respondent For Petitioner(s) : Mr. Devanshu Sharma, Adv.
Mr. Dilip Singh Bagdoliya, Adv.
For : Mr. M.K. Sheoran, P.P. Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 09/04/2024 These bail applications have been filed by the petitioners under Section 439 Cr.P.C. seeking regular (Downloaded on 09/04/2024 at 08:42:52 PM) [2024:RJ-JP:17189] (2 of 3) [CRLMB-3193/2024] bail in FIR No.7/2024 registered at Police Station Mehandwas, District Tonk for the offence(s) under Section(s) 457, 380, 427 & 511 of IPC.
Learned counsels for the petitioners submit that the accused-petitioners are innocent and they have been falsely implicated in these cases. They further submit that the accused-petitioners have been in judicial custody since long and the conclusion of the trial will take long time, hence the petitioners may be enlarged on bail.
Learned Public Prosecutor appearing for the State has opposed these bail applications.
Taking into consideration the overall facts and circumstances of these cases, but without expressing any opinion on the merits and demerits of these cases, this Court deems it just and proper to enlarge the petitioners on bail.
Accordingly, the bail applications filed under Section 439 Cr.P.C. are allowed and it is ordered that accused-petitioners namely (1) Hemraj @ Manraj S/o Shyoji @ Mulya and (2) Suraj S/o Shri Kishanlal shall be released on bail, provided each of them 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 (Downloaded on 09/04/2024 at 08:42:52 PM) [2024:RJ-JP:17189] (3 of 3) [CRLMB-3193/2024] stipulation that the petitioners shall appear before that Court on all subsequent dates of hearing and as and when called upon to do so.
A copy of this order be placed in the connected file.
(UMA SHANKER VYAS),J YOGESH KUMAR /105-106 (Downloaded on 09/04/2024 at 08:42:52 PM) Powered by TCPDF (www.tcpdf.org)