Rajasthan High Court
Akash Kushwah S/O Prakash Kushwah vs State Of Rajasthan (2024:Rj-Jp:32647) on 1 August, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:32647]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
9403/2024
Akash Kushwah S/o Prakash Kushwah, R/o Kamla
Colony Dholpur Presently Shatrughan Ka Makaan
Shivnagar Colony Pokhra, District Dholpur (Raj.)
(Accused Petitioner Is Presently Confined At District
Jail Dholpur Raj.)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Harsh Vardhan Sharma, Adv.
For : Mr. Laxman Meena, P.P. Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 01/08/2024 This bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in FIR No.146/2024 registered at Police Station Mania, District Dholpur for the offence(s) under Section(s) 419, 420, 467, 468, 471 & 384 IPC and under Section(s) 66D of IT Act.
Learned counsel for the petitioner submits that the accused-petitioner is innocent and he has been 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 (Downloaded on 02/08/2024 at 11:02:19 PM) [2024:RJ-JP:32647] (2 of 2) [CRLMB-9403/2024] 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 Akash Kushwah S/o Prakash Kushwah 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 /11 (Downloaded on 02/08/2024 at 11:02:19 PM) Powered by TCPDF (www.tcpdf.org)