Mamta Saini W/O Mahaveer Saini vs State Of Rajasthan ...
2023 Latest Caselaw 1917 Raj/2

[2023/RJJP/002202]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            201/2023
Mahaveer Saini S/o Ramphool Saini, R/o House B-
221, Indragandhi Colony, Police Station Vigyan
Nagar, Kota (Rajasthan) (At Present Confined At
District Jail Kota)
                                                        ----Petitioner
                               Versus
State Of Rajasthan, Through P.p.
                                                    ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 394/2023 Mamta Saini W/o Mahaveer Saini, R/o B-221 Indra Colony, Police Station Vigyan Nagar, Kota (Raj.) (At Present Confined In Centre Jail Kota)

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Umesh Dixit, Adv. & Mr. Vinod Kumar Sharma, Adv.

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

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

09/02/2023

These bail applications have been filed by the

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

bail in FIR No.261/2022 registered at Police Station

[2023/RJJP/002202] (2 of 3) [CRLMB-201/2023]

Vigyan Nagar, District Kota City for the offence(s)

under Section(s) 420 & 406 IPC.

Learned counsels for petitioners submit that

accused-petitioners are innocent and they have

falsely been implicated in these cases. They further

submit that accused-petitioners are 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 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, these bail applications filed under

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

accused-petitioners 1.Mahaveer Saini S/o

Ramphool Saini & 2.Mamta Saini W/o Mahaveer

Saini 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

[2023/RJJP/002202] (3 of 3) [CRLMB-201/2023]

Court on all subsequent dates of hearing and as and

when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /47 & 48

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