Bhagchand Rawat S/O Mittu Rawat vs State Of Rajasthan
2023 Latest Caselaw 3595 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                          10140/2023

Bhagchand Rawat S/o Mittu Rawat, Aged About 57
Years, R/o Hatoondi Tiraha Nanakya Kheda Road,
Makhupura, Dist. Ajmer (Raj.) (Presently Confined
In Central Jail Ajmer)
                                                       ----Petitioner
                              Versus
State Of Rajasthan, Through Pp
                                                   ----Respondent

For Petitioner(s) : Mr. Anirudh Tyagi, Adv., for Mr. Kapil Prakash Mathur, 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 the

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

bail in FIR No.166/2023 registered at Police Station

Adarsh Nagar (Ajmer), District Ajmer for the

offence(s) under Section 436 IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

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

(2 of 2) [CRLMB-10140/2023]

take long time, hence the petitioner 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 the

petitioner on bail.

Accordingly, the bail application filed under

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

accused-petitioner Bhagchand Rawat S/o Mittu

Rawat 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 /254

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