Kalla @ Kalyan @ Karan S/O Shri ... vs State Of Rajasthan
2023 Latest Caselaw 3899 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                          9965/2023

Kalla @ Kalyan @ Karan S/o Shri Rajveer, R/o Nagla
Bidaura (Babu Ka Pura), Police Station Kanchanpur,
District Dholpur (Raj.). (At Present Confined In
District Jail, Dholpur)
                                                       ----Petitioner
                              Versus
State Of Rajasthan, Through Pp
                                                   ----Respondent

For Petitioner(s) : Mr. Anil Jain, Adv.

For                    : Mr. Bhawani Shanker Sharma,
Respondent(s)            P.P.

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

21/08/2023

This bail application has been filed by the

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

bail in FIR No.234/2023 registered at Police Station

Basedi, District Dholpur for the offence(s) under

Section 395 IPC and under Section 11 of R.D.A. Act.

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-9965/2023]

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 Kalla @ Kalyan @ Karan S/o

Shri Rajveer 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 /109

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