Vijay Son Of Shri Ramvilas vs State Of Rajasthan ...
2023 Latest Caselaw 1458 Raj/2

[2023/RJJP/001445]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 190/2023

Vijay Son Of Shri Ramvilas, Aged About 38 Years, Resident Of
Village    Dhulwas,       Police    Station      Sapotara,        District       Karauli
(Rajasthan)      (   At   Present      Confined        In    District     Jail   Sawai
Madhopur)
                                                                        ----Petitioner
                                     Versus
State Of Rajasthan, Through P.p.
                                                                   ----Respondent

For Petitioner(s) : Mr. Amrit Prasad Sharma 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.457/2022 was registered at Police Station Mantown,

District Sawai Madhopur 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 since

01.12.2022 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 and

submits that there are nineteen cases pending against the

petitioner.

[2023/RJJP/001445] (2 of 2) [CRLMB-190/2023]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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 /105

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