Aakash Soni S/O Ramnarayan Soni vs State Of Rajasthan (2024:Rj-Jp:20944)

Rajasthan High Court

Aakash Soni S/O Ramnarayan Soni vs State Of Rajasthan (2024:Rj-Jp:20944) on 3 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:20944]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5179/2024

Aakash Soni S/o Ramnarayan Soni, Aged About 33
Years, R/o Nagfani, Foysagar Road, Ajmer. (At
Present Confined In Central Jail, Ajmer).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Aayush Agarwal, Adv.

For                      : Mr. Babu Lal Nasuna, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 03/05/2024 This bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in FIR No.336/2023 registered at Police Station Ganj, District Ajmer for the offence(s) under Section(s) 384, 505 & 506 IPC and under Section(s) 3/25 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 charge sheet has been filed. He also submits that the accused-petitioner has been in judicial custody since 12.10.2023 and the conclusion of the (Downloaded on 06/05/2024 at 08:43:29 PM) [2024:RJ-JP:20944] (2 of 2) [CRLMB-5179/2024] 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 Aakash Soni S/o Ramnarayan Soni 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.

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