Nandusingh Shekhawat S/O Shri ... vs State Of Rajasthan
2023 Latest Caselaw 3223 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                         9914/2023

Nandusingh Shekhawat S/o Shri Himmmat Singh
Shekhawat, R/o House No. 18A, Maa Vaishnu
Nagar, Gokulpura, Jaipur Jhotwara, Police Staion
Kardhani, District Jaipur. At Present R/o Village
Rajpura, Post Bhirana, Tehsil Dataramgarh, Police
Station Losal, District Sikar. (At Present Confined In
Central Jail Ajmer)
                                                      ----Petitioner
                             Versus
State Of Rajasthan, Through Pp
                                                  ----Respondent

For Petitioner(s) : Mr. R.B. Sharma Ganthola, 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 the

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

bail in FIR No.270/2023 registered at Police Station

Civil Line, District Ajmer for the offence(s) under

Section(s) 394 & 34 IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

(2 of 2) [CRLMB-9914/2023]

falsely implicated in this case. He further 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 bail application filed under

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

accused-petitioner Nandusingh Shekhawat S/o

Shri Himmmat Singh Shekhawat 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 /171

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