Govinda @ Golu S/O Banna @ Fauji vs State Of Rajasthan ...
2023 Latest Caselaw 4062 Raj/2

[2023:RJ-JP:18719]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            10447/2023

Javed S/o Munna, Aged About 29 Years, R/o
Nyariyan Mohalla, Dausa, Police Station Kotwali,
District Dausa (Raj.) (At Present Accused Petitioner
Is Confined In District Jail Dausa)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 10838/2023 Govinda @ Golu S/o Banna @ Fauji, Aged About 20 Years, R/o Moda Patti Dausa, At Present Resident Of Rani Ka Beed, Truck Union Ke Pichhe, Jaipur Road, Dausa, Police Station Sadar, District Dausa (Raj.) (At Present Accused Petitioner Is Confined In Central Jail Jaipur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Kirodee Lal Meena, Adv. & Ms. Sharda Bai Gurjar, Adv.

For                      : Mr. Laxman Meena, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

23/08/2023

[2023:RJ-JP:18719] (2 of 3) [CRLMB-10447/2023]

These bail applications have been filed by

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

bail in FIR No.77/2023 registered at Police Station

Nangal Rajawatan, District Dausa for the offence(s)

under Section(s) 457, 380 & 379 IPC.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

that accused-petitioners have been in judicial custody

since long and the conclusion of the trial will take

long time, hence petitioners may be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed these bail applications.

Taking into consideration the overall facts and

circumstances of these cases, but without expressing

any opinion on the merits and demerits of these

cases, this Court deems it just and proper to enlarge

petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners 1.Javed S/o Munna &

2.Govinda @ Golu S/o Banna @ Fauji shall be

released on bail, provided each of them 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

[2023:RJ-JP:18719] (3 of 3) [CRLMB-10447/2023]

trial Court, with the stipulation that petitioners shall

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /218 & 219

Powered by TCPDF (www.tcpdf.org)