Mahipal S/O Lichmanram vs State Of Rajasthan (2024:Rj-Jp:20823)

Rajasthan High Court

Mahipal S/O Lichmanram vs State Of Rajasthan (2024:Rj-Jp:20823) on 2 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:20823]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            4583/2024

Mahipal S/o Lichmanram, R/o Bhuriwas, Police
Station Sadar Jhunjhunu, District Jhunjhunu. (At
Present Confined At District Jhunjhunu).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Ms. Santosh Malawal, Adv., for Mr. Arun Singh Shekhawat, Adv.

For : Mr. Yashwant Kankhedia, P.P. Respondent(s) HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 02/05/2024 This bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in FIR No.53/2024 registered at Police Station Sadar Jhunjhunu, District Jhunjhunu for the offence(s) under Section(s) 4/25 of Arms 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 (Downloaded on 03/05/2024 at 09:26:41 PM) [2024:RJ-JP:20823] (2 of 2) [CRLMB-4583/2024] 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 Mahipal S/o Lichmanram 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 YOGESH KUMAR /75 (Downloaded on 03/05/2024 at 09:26:41 PM) Powered by TCPDF (www.tcpdf.org)