Sagar Vaishnav S/O Sh. Prahlad vs State Of Rajasthan ...
2023 Latest Caselaw 2006 Raj/2

[2023/RJJP/002381]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             1264/2023

1.      Sagar Vaishnav S/o Sh. Prahlad, Aged About
        21    Years,      R/o     Kumahriya,              Police    Station
        Pachewar, District Tonk, Rajasthan (At Present
        Accused Petitioner Confined In Central Jail
        Dausa)
2.      Kuldeep S/o Sh. Ganesh, Aged About 20
        Years, R/o Soorsagar, Police Station Pachewar,
        District Tonk Rajasthan (At Present Accused
        Petitioner Confined In Central Jail Dausa)
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through P.p.
                                                      ----Respondent

For Petitioner(s) : Mr. Amit Ratnawat, Adv. For : Mr. Mangal Singh Saini, P.P. Respondent(s)

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

10/02/2023

This bail application has been filed by

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

bail in FIR No.64/2021 registered at Police Station

Mandawari, District Dausa for the offence(s) under

Section 379 IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have

falsely been implicated in this case. He further

[2023/RJJP/002381] (2 of 2) [CRLMB-1264/2023]

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 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.Sagar Vaishnav S/o Sh.

Prahlad & 2.Kuldeep S/o Sh. Ganesh 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 /81

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