Jasrath @ Dashrath @ Udad @ Nanya ... vs State Of Rajasthan ...
2023 Latest Caselaw 1914 Raj/2

[2023/RJJP/002242]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                           1444/2023
1.      Jasrath @ Dashrath @ Udad @ Nanya S/o
        Battilal @ Lalpat, Aged About 19 Years, R/o
        Sundari Bhawarki Hal Jiwad, Police Station
        Batoda,      District     Sawaimadhopur                Raj.   (At
        Present Confined In Sub Jail Gangapurcity
        District Sawaimadhopur)
2.      Rajesh @ Gotya @ Bhatya S/o Battilal @
        Lalpat, Aged About 25 Years, R/o Sundari
        Bhawarki Hal Jiwad, Police Station Batoda,
        District     Sawaimadhopur            Raj.       (At    Present
        Confined In Sub Jail Gangapurcity District
        Sawaimadhopur)
3.      Mukesh @ Bhurya @ Padda S/o Battilal @
        Lalpat, Aged About 28 Years, R/o Sundari
        Bhawarki Hal Jiwad, Police Station Batoda,
        District     Sawaimadhopur            Raj.       (At    Present
        Confined In Sub Jail Gangapurcity District
        Sawaimadhopur)
                                                        ----Petitioners
                                Versus
State Of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Brahm Singh Gurjar, Adv., with Mr. Krishna Singh, Adv.

For                     : Mr. Sanjeev Mahala, P.P.
Respondent(s)

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

09/02/2023

[2023/RJJP/002242] (2 of 3) [CRLMB-1444/2023]

This bail application has been filed by

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

bail in FIR No.02/2022 registered at Police Station

Sadar Gangapur city, District Sawai Madhopur for the

offence(s) under Section(s) 458, 380 & 395 IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have

falsely been implicated in this case. He further

submits that charge sheet has been filed and co-

accused have already been enlarged on bail by a Co-

ordinate Bench of this Court. He also submits that

accused-petitioners are in judicial custody since

31.01.2022 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 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.Jasrath @ Dashrath @ Udad

@ Nanya S/o Battilal @ Lalpat, 2.Rajesh @

[2023/RJJP/002242] (3 of 3) [CRLMB-1444/2023]

Gotya @ Bhatya S/o Battilal @ Lalpat &

3.Mukesh @ Bhurya @ Padda S/o Battilal @

Lalpat 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.

(UMA SHANKER VYAS),J

DANISH USMANI /83

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