Jitendra Singh S/O Shri Surendra ... vs State Of Rajasthan ...
2023 Latest Caselaw 1454 Raj/2

[2023/RJJP/001449]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 280/2023

Jitendra Singh S/o Shri Surendra Singh, Aged About 33 Years,
R/o Sunel, District Jhalawar Rajasthan ( At Present Confined At
Baran Jail)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s)          :    Mr. Bhim Singh Meena
For Respondent(s)          :    Mr. Mahendra Meena, PP



          HON'BLE MR. JUSTICE GANESH RAM MEENA

                          Judgment / Order

03/02/2023

1. This bail application has been filed under Section 439 Cr.P.C.

2. F.I.R. No.EPF/BAR(190)/ 2021-22/20 was registered at Police

Station Excise, District Baran for the offence/s mentioned therein.

3. It is contended by counsel for the petitioner that the petitioner

has falsely been implicated in this case as he has nothing to do

with the alleged incident. The petitioner is behind the bars from

the date of his arrest and no purpose will be served in keeping

him behind the bars. Further detention of the petitioner is not

warranted for interrogation and recovery purposes. Trial of the

case is likely to take considerable time.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

[2023/RJJP/001449] (2 of 2) [CRLMB-280/2023]

petitioner(s) but without making any opinion on the merits and

demerits of the case, I deem it proper to allow the bail application.

7. This bail application is, accordingly, allowed and it is directed

that accused-petitioner shall be released on bail provided

he/she/each of them furnishes a personal bond in the sum of

Rs.1,00,000/- (Rupees One Lac only) together with two sureties in

the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the

satisfaction of the trial Court with the stipulation that he/she/each

of them shall appear before that Court and any Court to which the

matter be transferred, on all subsequent dates of hearing and as

and when called upon to do so.

8. If the petitioner repeats such type of offence in future then the

State shall be at liberty to move application for cancellation of

bail.

(GANESH RAM MEENA),J

ARTI SHARMA /109

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