Dharmendra Singh Jadaun S/O Gangasingh vs State Of Rajasthan (2024:Rj-Jp:22437)

Rajasthan High Court

Dharmendra Singh Jadaun S/O Gangasingh vs State Of Rajasthan (2024:Rj-Jp:22437) on 13 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:22436], [2024:RJ-JP:22437] & [2024:RJ-JP:22438]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5605/2024

 Gagan     Kumar       Shakya         S/o    Shri        Vinod    Kumar
 Shakya, R/o Sector No. 10, Aavash Vikash Colony,
 Agra, Police Station Sikandra, District Agra (U.p)
 (At Present Petitioner Is Confined In District Jail
 Dholpur).
                                                          ----Petitioner
                                Versus
 State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 5762/2024 Dharmendra Singh Jadaun S/o Gangasingh, R/o Ramdayal Nagar, Pintu Park, Gwalior, Police Station Pintu Park, District Gwalior, Madhya Pradesh. (At Present Confined In District Jail, Dholpur).

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

----Respondent S.B. Criminal Miscellaneous Bail Application No. 5778/2024 Ravikant S/o Shri Osan Singh, R/o Village Nababpura, Police Station Basrehar, District Etawah (U.p.) (At Present Petitioner Confined In District Jail, Dholpur)

----Petitioner Versus (Downloaded on 14/05/2024 at 08:44:14 PM) [2024:RJ-JP:22436] (2 of 3) [CRLMB-5605/2024] State Of Rajasthan, Through Pp

----Respondent For Petitioner(s) : Mr. Raj Kumar Sharma, Adv., Mr. Dushyant Jain, Adv., with Mr. Udit Sapra, Adv. & Mr. Anupam Sharma, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 13/05/2024 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 present accused-petitioners have no criminal antecedents and similarly situated co-accused have already been enlarged on bail by this Court. They also submit 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.

(Downloaded on 14/05/2024 at 08:44:14 PM)

[2024:RJ-JP:22436] (3 of 3) [CRLMB-5605/2024] 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 petitioners on bail.

Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is ordered that accused-petitioners 1.Gagan Kumar Shakya S/o Shri Vinod Kumar Shakya, 2.Dharmendra Singh Jadaun S/o Gangasingh & 3.Ravikant S/o Shri Osan Singh 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 /12, 151 & 152 (Downloaded on 14/05/2024 at 08:44:14 PM) Powered by TCPDF (www.tcpdf.org)