Rajasthan High Court
Jeetmal @ Jeetu S/O Babulal vs State Of Rajasthan (2024:Rj-Jp:37377) on 5 September, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:37377]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
10715/2024
1. Jeetmal @ Jeetu S/o Babulal, Aged About 35
Years, R/o Atraliya Police Station Suket
District Kota (Raj) (At Present Confined In
District Jail, Jhalawar (Raj.)
2. Abdul Kalam S/o Abdul Wahid, Aged About 37
Years, R/o Kishanpura, Aantri Police Station
Kotwali Jhalawar District Jhalawar (Raj.) (At
Present Confined In District Jail, Jhalawar
(Raj.)
3. Riyaz Mohammed @ Raju S/o Abdul Rafiq,
Aged About 55 Years, R/o Kishanpura Aantri
Police Station Kotwali Jhalawar District
Jhalawar (Raj.) (At Present Confined In
District Jail, Jhalawar (Raj.)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 10849/2024 Kuldeep S/o Satyanarayan, Aged About 22 Years, R/o Munderi Police Station Mandawar District Jhalawar (Raj.) (At Present Confined In District Jail, Jhalawar (Raj.)
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent S.B. Criminal Miscellaneous Bail Application No. 10850/2024 (Downloaded on 09/09/2024 at 08:59:21 PM) [2024:RJ-JP:37377] (2 of 3) [CRLMB-10715/2024] Monu @ Mohanlal S/o Rameshchand, Aged About 26 Years, R/o Munderi, Police Station Mandawar District Jhalawar (Raj.). (At Present Confined In District Jail, Jhalawar (Raj.)
----Petitioner Versus State Of Rajasthan, Through PP
----Respondent For Petitioner(s) : Mr. Rohit Khandelwal, Adv.
For : Mr. Devi Singh, P.P. Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 05/09/2024 These bail applications have been filed by the petitioners under Section 483 B.N.S.S. seeking regular bail in FIR No.35/2024 registered at Police Station Jhalrapatan, District Jhalawar for the offence(s) under Section(s) 420, 419, 467, 468, 471, 193, 120B of IPC.
Learned counsel for the petitioners submits that the accused-petitioners are innocent and they have been falsely implicated in these cases. They further submits that the accused-petitioners have been in judicial custody since long and the conclusion of the trial will take long time, hence the petitioners may be enlarged on bail.
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[2024:RJ-JP:37377] (3 of 3) [CRLMB-10715/2024] 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 the petitioners on bail.
Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is ordered that accused-petitioners namely (1) Jeetmal @ Jeetu S/o Babulal, (2) Abdul Kalam S/o Abdul Wahid, (3) Riyaz Mohammed @ Raju S/o Abdul Rafiq, (4) Kuldeep S/o Satyanarayan and (5) Monu @ Mohanlal S/o Rameshchand 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 the 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 file.
(UMA SHANKER VYAS),J YOGESH KUMAR /321-322-323 (Downloaded on 09/09/2024 at 08:59:21 PM) Powered by TCPDF (www.tcpdf.org)