Niranjan Kumar Saini S/O ... vs State Of Rajasthan
2023 Latest Caselaw 3656 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                         10439/2023

Niranjan Kumar Saini S/o Tarachand Saini, Aged
About 30 Years, R/o Ward No. 09, Rest House Ke
Picche, New Bus Stand Road, Lalsot, Police Station
Lalsot, District Dausa (Raj.). (Presently Confined In
Sub Jail Behror, District Alwar)
                                                      ----Petitioner
                             Versus
State Of Rajasthan, Through Pp
                                                  ----Respondent

For Petitioner(s) : Mr. Girraj P. Sharma, Adv.

For                   : Mr. Atul Sharma, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

17/08/2023

This bail application has been filed by the

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

bail in FIR No.333/2023 registered at Police Station

Behror Police District Bhiwadi for the offence(s)

under Section(s) 420 & 406 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

(2 of 2) [CRLMB-10439/2023]

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 Niranjan Kumar Saini S/o

Tarachand Saini 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 /188

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