Monu @ Dinesh S/O Shri Raju vs State Of Rajasthan
2023 Latest Caselaw 3156 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

 S.B. Criminal Miscellaneous II Bail Application No.
                            9839/2023
Monu @ Dinesh S/o Shri Raju, Aged About 26
Years, R/o House No. 6 H 34 Extention Scheme, P.s.
Vigyan Nagar Kota City (Raj) (At Present Confined
In Central Jail Kota.)                                  ----Petitioner
                               Versus
State Of Rajasthan, Through P.p.                   ----Respondent

For Petitioner(s) : Mr. Ajay Singh Yaduvanshi, Adv., for Mr. Dinesh Singh, Adv.

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

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

04/08/2023

This second bail application has been filed by

the petitioner under Section 439 Cr.P.C. seeking

regular bail in FIR No.67/2023 registered at Police

Station Kishorpura, District Kota City for the

offence(s) under Section(s) 147, 148, 323, 341, 365,

324 & 308 IPC.

The first bail application of the accused-

petitioner was dismissed by this Court vide order

dated 30.05.2023.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

(2 of 2) [CRLMB-9839/2023]

that two witnesses including injured have been

examined. He also submits that the accused-

petitioner has been in judicial custody since long and

the conclusion of the 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 second bail application filed

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

that accused-petitioner Monu @ Dinesh S/o Shri

Raju 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.

(UMA SHANKER VYAS),J

DANISH USMANI /03

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