Mukesh S/O Jhutaram vs State Of Rajasthan ...
2023 Latest Caselaw 4445 Raj/2

[2023:RJ-JP:20200]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            10413/2023

Anita Devi W/o Mukesh, Aged About 47 Years, R/o
Ahir Basna, Police Station Kotkasim, District Alwar
(Rajasthan) (At Present Confined In Central Jail
Jaipur, District Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 11194/2023 Mukesh S/o Jhutaram, Aged About 49 Years, R/o Ahir Basna, Police Station Kotkasim, District Alwar (Rajasthan). (At Present Confined In Central Jail Alwar, District Alwar).

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

----Respondent

For Petitioner(s) : Mr. Sikander Ali Chopdar, Adv.

For                      : Mr. Laxman Meena, P.P.
Respondent(s)              Mr. Manjeet Kumar, Adv., for
                           complainant(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

31/08/2023

[2023:RJ-JP:20200] (2 of 3) [CRLMB-10413/2023]

These bail applications have been filed by

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

bail in FIR No.233/2023 registered at Police Station

Kotkasim, Bhiwadi, District Alwar for the offence(s)

under Section(s) 323, 341, 324, 326, 307, 506 & 34

IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in these cases. He further submits

that it is a case of version and cross-version and

accused-petitioners have also sustained injuries. He

also 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 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.Anita Devi W/o Mukesh &

[2023:RJ-JP:20200] (3 of 3) [CRLMB-10413/2023]

2.Mukesh S/o Jhutaram 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

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 /152 & 153

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