Durgeshwar @ Devil S/O Umesh Chand ... vs State Of Rajasthan
2023 Latest Caselaw 2906 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             9565/2023

1.      Durgeshwar @ Devil S/o Umesh Chand Rai,
        Aged About 19 Years, R/o Village C-5/24
        Second Floor, Rohini Sector 16 Delhi Police
        Station       K.n.    Katju      Marg,       Delhi.     Accused
        Petitioner Is In Central Jail, Jaipur
2.      Vikas Choudhary S/o Shri Chittar Mal, Aged
        About 27 Years, R/o Nathmalpura, Post Mandi,
        Police Station Phagi, District Jaipur. Accused
        Petitioner Is In Central Jail, Jaipur
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Amitabh Vijaywargia, Adv.

For                       : Mr. Mahendra Meena, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

01/08/2023

This bail application has been filed by

petitioners under Section 439 Cr.P.C. seeking regular

bail in FIR No.640/2023 registered at Police Station

Muhana, District Jaipur City (South) for the

offence(s) under Section(s) 365, 394 & 120-B of IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further submits

(2 of 2) [CRLMB-9565/2023]

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 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

petitioners on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioners 1.Durgeshwar @ Devil S/o

Umesh Chand Rai & 2.Vikas Choudhary S/o Shri

Chittar Mal 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.

(UMA SHANKER VYAS),J

DANISH USMANI /131

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