Jaikee Son Of Pehwaan vs State Of Rajasthan ...
2023 Latest Caselaw 2003 Raj/2

[2023/RJJP/002384]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                           1324/2023
1.      Jaikee Son of Pehwaan, Aged About 23 Years,
        Resident Of Bhawanipura/banga Mata, Police
        Station Sadar, District Bundi (Rajasthan) (At
        Present Confined At District Jail Bundi)
2.      Veeru Son of Bemchand @ Bagula, Aged
        About 20 Years, Resident Of Ramnagar Kanjar
        Colony, Police Station Sadar District Bundi
        (Rajasthan) (At Present Confined At District
        Jail Bundi)
                                                        ----Petitioners
                               Versus
State of Rajasthan, Through P.p.
                                                    ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 1712/2023

1. Vishnu Son of Panachand, Aged About 21 Years, Resident Of Ramnagar Kanjar Colony Police Station Sadar, District Bundi (Raj.) (At Present Confined At Distt. Jail Bundi)

2. Vikas Son of Champalal, Aged About 25 Years, Resident Of Bhawanipura/banga Mata, Police Station Sadar, District Bundi (Rajasthan) (At Present Confined At Distt. Jail Bundi)

----Petitioners Versus State of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Sudarshan Kumar Laddha, Adv.

[2023/RJJP/002384] (2 of 3) [CRLMB-1324/2023]

For : Mr. Mangal Singh Saini, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

10/02/2023

These bail applications have been filed by

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

bail in FIR No.546/2022 registered at Police Station

Sadar Bundi, District Bundi (Rajasthan) for the

offence(s) under Section(s) 384 & 392 IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have

falsely been implicated in these cases. He further

submits 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.

[2023/RJJP/002384] (3 of 3) [CRLMB-1324/2023]

Accordingly, these bail applications filed under

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

accused-petitioners 1.Jaikee S/o Pehwaan,

2.Veeru S/o Bemchand @ Bagula, 3.Vishnu S/o

Panachand & 4.Vikas S/o Champalal 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 /87 & 88

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