Nitin @ Krishankant S/O Ramkishore vs State Of Rajasthan (2024:Rj-Jp:21158)

Rajasthan High Court

Nitin @ Krishankant S/O Ramkishore vs State Of Rajasthan (2024:Rj-Jp:21158) on 6 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21158]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            5150/2024

1.      Chandrapal @ Monu S/o Shri Nemichand, R/o
        Village      Kamlapura,         Police      Station     Mania,
        District Dholpur (Raj.) (At Present Petitioner
        Confined In District Jail, Dholpur).
2.      Chetnya Kumar S/o Shri Nemichand, R/o
        Village      Kamlapura,         Police      Station     Mania,
        District Dholpur (Raj.) (At Present Petitioner
        Confined In District Jail, Dholpur).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 5214/2024 Rahul Mishra @ Shera S/o Subhash Chand @ Kalla, Aged About 31 Years, R/o Mahaveer Nagar, Firojabad- Uttar Pradesh. (At Present Accused Petitioner Confined In District Jail Dholpur).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent S.B. Criminal Miscellaneous Bail Application No. 5357/2024 Nitin @ Krishankant S/o Ramkishore, Aged About 27 Years, R/o 3/474, Suhag Nagar, Firojabad. (At Present Confined In District Jail, Dholpur).

----Petitioner Versus (Downloaded on 07/05/2024 at 08:42:57 PM) [2024:RJ-JP:21158] (2 of 3) [CRLMB-5150/2024] State Of Rajasthan, Through Pp

----Respondent For Petitioner(s) : Mr. Govind Upadhyay, Adv., Mr. Sumer Singh Ola, Adv. & Mr. Anil Jain, Adv., with Mr. Dushyant Jain, Adv. & Mr. Udit Sapra, Adv.

For                      : Mr. Sanjeev Mahala, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 06/05/2024 These bail applications have been filed by petitioners 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 I.T. Act.

Learned counsel for petitioners submit that accused-petitioners are innocent and they have been falsely implicated in these cases. They further submit that accused-petitioners have been in judicial custody since long and the conclusion of the trial will take long time, hence 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 (Downloaded on 07/05/2024 at 08:42:57 PM) [2024:RJ-JP:21158] (3 of 3) [CRLMB-5150/2024] any opinion on the merits and demerits of these cases, this Court deems it just and proper to enlarge petitioners on bail.

Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is ordered that accused-petitioners 1.Chandrapal @ Monu S/o Shri Nemichand, 2.Chetnya Kumar S/o Shri Nemichand, 3.Rahul Mishra @ Shera S/o Subhash Chand @ Kalla & 4.Nitin @ Krishankant S/o Ramkishore 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 stipulation that 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 each connected files.

(UMA SHANKER VYAS),J DANISH USMANI /15-17 (Downloaded on 07/05/2024 at 08:42:57 PM) Powered by TCPDF (www.tcpdf.org)