Suman W/O Ramesh vs State Of Rajasthan
2023 Latest Caselaw 3222 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             9912/2023

1.      Suman W/o Ramesh, Aged About 25 Years,
        R/o Dhani Bholiya Ki, Tan Seethal, Police
        Station       Gudha      Gaurji,       District      Jhunjhunu,
        Rajasthan. (At Present Confined In Sub Jail
        Kotputli, District Alwar)
2.      Krishna W/o Pappu Singh, Aged About 50
        Years, R/o Hukma Ki Dhani, Tan Singhana,
        Police Station Singhana, District Jhunjhunu,
        Rajasthan. (At Present Confined In Sub Jail
        Kotputli, District Alwar)
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Sumer Singh Ola, Adv.

For                       : Mr. Ganesh Saini, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

07/08/2023

This bail application has been filed by

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

bail in FIR No.448/2023 registered at Police Station

Kotputli, District Jaipur Rural for the offence(s) under

Section(s) 356 & 382 IPC.

(2 of 2) [CRLMB-9912/2023]

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further submits

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.Suman W/o Ramesh &

2.Krishna W/o Pappu 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.

(UMA SHANKER VYAS),J

DANISH USMANI /170

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