Kailash Son Of Hajari vs State Of Rajasthan
2023 Latest Caselaw 3960 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

 S.B. Criminal Miscellaneous II Bail Application No.
                           10765/2023
Kailash Son of Hajari, Aged About 62 Years,
Resident Of Kustala, Police Station Rawanjana
Dungar, District Sawai Madhopur (Rajasthan) (At
Present Confined In District Jail, Sawai Madhopur)
                                                       ----Petitioner
                              Versus
State Of Rajasthan, Through P.p.
                                                     ----Respondent

For Petitioner(s) : Mr. Girish Khandelwal, Adv.

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

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

22/08/2023

This second bail application has been filed by

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

regular bail in FIR No.76/2007 registered at Police

Station Rawanjana Dungar, District Sawai Madhopur

for the offence(s) under Section(s) 420, 406, 467,

468 & 471 IPC.

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 04.07.2023, giving liberty to the

accused-petitioner to file afresh after filing of the

charge sheet.

(2 of 2) [CRLMB-10765/2023]

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 Kailash S/o Hajari 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 /09

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