Loy Kalita S/O Shri Abhay Kaleta vs The State Of Rajasthan
2023 Latest Caselaw 3579 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             10278/2023
1.      Loy Kalita S/o Shri Abhay Kaleta, Aged About
        34 Years, R/o Balita, Police Station Kokara
        Pada,      District      Nalbari,      Assam.         (Presently
        Accused Confined In Sub Jail Behror, District
        Alwar)
2.      Maduni Datta @ Dipati Nath D/o Late Shri
        Vimal Nath, Aged About 25 Years, R/o Kolita,
        Police Station Pani Gaon, District Lakhimpur,
        Asssam. (Presently Accused Confined In Sub
        Jail Behror, District Alwar)                      ----Petitioners
                                 Versus
The State Of Rajasthan, Through The Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Mamraj Jat, Adv.

For                       : Mr. Ghan Shyam Singh
Respondent(s)               Rathore, GA-cum-AAG,
                            assisted by
                            Mr. Prashant Sharma, P.P.

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

16/08/2023

This bail application has been filed by

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

bail in FIR No.379/2023 registered at Police Station

Bansoor, District Alwar for the offence(s) under

Section(s) 420 & 120-B of IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

(2 of 2) [CRLMB-10278/2023]

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 Government Advocate-cum-Additional

Advocate General 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.Loy Kalita S/o Shri Abhay

Kaleta & 2.Maduni Datta @ Dipati Nath D/o Late

Shri Vimal Nath 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 /259

Powered by TCPDF (www.tcpdf.org)