Nasrudeen S/O Srajudeen vs State Of Rajasthan ...
2023 Latest Caselaw 4064 Raj/2

[2023:RJ-JP:18684]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                             10423/2023

Nasrudeen S/o Srajudeen, Aged About 31 Years,
R/o House No. 3987, Topkhana Ka Rasta Ex Minar
Majid Ke Pass, Police Station Kotwali District Jaipur
At Present Tahira Majid Ke Pass, Nai Ki Thari, Police
Station     Jaisinghpura         Khore       District      Jaipur   (At
Present Confined In Central Jail Jaipur)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                       ----Respondent

For Petitioner(s) : Mr. Narendra Prasad Meena, Adv.

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

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

23/08/2023

This second bail application has been filed by

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

regular bail in FIR No.108/2023 registered at Police

Station Vidhyakpuri, District Jaipur City (South) for

the offence(s) under Section(s) 323, 341 & 382 IPC.

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 10.07.2023, giving liberty to the

[2023:RJ-JP:18684] (2 of 3) [CRLMB-10423/2023]

accused-petitioner to file afresh after filing of the

charge sheet.

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 Nasrudeen S/o Srajudeen

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

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dates of hearing and as and when called upon to do

so.

(UMA SHANKER VYAS),J

DANISH USMANI /36

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