Manish Verma S/O Ratan Lal Verma vs State Of Rajasthan ...
2023 Latest Caselaw 4365 Raj/2

[2023:RJ-JP:19761]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             11073/2023

1.      Manish Verma S/o Ratan Lal Verma, Aged
        About      36     Years,       R/o     Near        Police   Line,
        Vivekanand Nagar, Near Maharaj Ki Hotel,
        Bhilwara, Police Station Pratap Nagar, District
        Bhilwara. (At Present Confined In Sub Jail
        Kishangarh, District Ajmer)
2.      Kaluram Gurjar S/o Ganesh Gurjar, Aged
        About 33 Years, R/o Dudu, Police Station
        Dudu,      District      Jaipur       Gramin.(At         Present
        Confined In Sub Jail Kishangarh, District
        Ajmer.)
3.      Ramprasad S/o Ramkaran, Aged About 30
        Years,     R/o      Itakhai,      Police      Station       Dudu,
        District Jaipur. (At Present Confined In Sub
        Jail, Kishangarh, District Ajmer)
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through P.p.
                                                      ----Respondent

For Petitioner(s) : Mr. Ravindra Kumar Paliwal, Adv.

For                       : Mr. Bhawani Shanker Sharma,
Respondent(s)               P.P. &
                            Mr. S.P. Dhanera, Adv., for
                            complainant(s)

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

29/08/2023

This bail application has been filed by

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

[2023:RJ-JP:19761] (2 of 3) [CRLMB-11073/2023]

bail in FIR No.123/2023 registered at Police Station

Arai, District Ajmer for the offence(s) under

Section(s) 323, 341, 143 & 394 IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further submits

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 as well as the learned counsel for

complainant(s) have 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

petitioners on bail.

Accordingly, the bail application filed under

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

accused-petitioners 1.Manish Verma S/o Ratan

Lal Verma, 2.Kaluram Gurjar S/o Ganesh Gurjar

& 3.Ramprasad S/o Ramkaran 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 trial

[2023:RJ-JP:19761] (3 of 3) [CRLMB-11073/2023]

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.

(UMA SHANKER VYAS),J

DANISH USMANI /158

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