Arun Sharma S/O Chandra Prakash ... vs State Of Rajasthan
2023 Latest Caselaw 3765 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                          10557/2023

Arun Sharma S/o Chandra Prakash Sharma, Aged
About 42 Years, R/o Girdhar Bhawan Wali Gali, Near
Shivraj Dairy, Shivpura, Police Station Dadabadi,
Kota, Rajasthan. (At Present Confined In Central
Jail Jaipur, District Jaipur).
                                                        ----Petitioner
                              Versus
State Of Rajasthan, Through Pp
                                                   ----Respondent

For Petitioner(s) : Mr. Nitin Kumar Sharma, Adv.

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

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

18/08/2023

This second bail application has been filed by

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

regular bail in FIR No.18/2023 registered at Special

Police Station (SOG), District Jaipur for the offence(s)

under Section(s) 420 & 120-B of IPC, under

Section(s) 3/6 of Indian Wireless Telegraphy Act,

1933, under Section(s) 4/20/21/25 of Indian

Telegraphy Act, 1885 and under Section(s) 66 & 66-

D of I.T. (Amendment) Act, 2008.

                                 (2 of 3)          [CRLMB-10557/2023]



     The    first       bail   application      of     the   accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 13.07.2023, giving liberty to the

accused-petitioner to file afresh after completion of

investigation.

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

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 second bail application filed

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

that accused-petitioner Arun Sharma S/o Chandra

Prakash Sharma 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

(3 of 3) [CRLMB-10557/2023]

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 /04

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