Hitendra @ Rinku S/O Dilip Singh vs State Of Rajasthan ...
2023 Latest Caselaw 1837 Raj/2

[2023/RJJP/002097]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           1655/2023

Hitendra @ Rinku S/o Dilip Singh, Resident Of
Ramsingh Ka Pura Majra Police Station Diholi
District Dholpur (Presently Confined At District Jail
Dholpur)
                                                        ----Petitioner
                               Versus
State Of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Kapil Gupta, Adv.

For                     : Mr. M.K. Sheoran, P.P.
Respondent(s)

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

08/02/2023

This bail application has been filed by the

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

bail in FIR No.02/2023 registered at Police Station

Diholi, District Dholpur for the offence(s) under

Section(s) 19/54 of Excise Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has falsely

been implicated in this case. He further submits that

the accused-petitioner is in judicial custody since

long and the conclusion of the trial will take long

time, hence the petitioner may be enlarged on bail.

[2023/RJJP/002097] (2 of 2) [CRLMB-1655/2023]

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 bail application filed under

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

accused-petitioner Hitendra @ Rinku S/o Dilip

Singh 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 dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /73

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