Saranjeet Singh S/O Shri Ram Singh vs State Of Rajasthan ...
2023 Latest Caselaw 2099 Raj/2

[2023/RJJP/002528]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           17618/2022
Rudresh Meena S/o Shri Dhanraj Meena, Aged
About 20 Years, R/o Prempura, Police Station Ayana
District Kota Gramin Rajasthan (At Present Central
Jail Kota Rajasthan)
                                                        ----Petitioner
                               Versus
State of Rajasthan, Through P.p.                   ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 17232/2022 Saranjeet Singh S/o Shri Ram Singh, Aged About 20 Years, R/o Tathed, P.s. Kaithun, District Kota (Raj.) (Accused At Present Confined In Central Jail Kota)

----Petitioner Versus State of Rajasthan, Through P.p. ----Respondent

For Petitioner(s) : Mr. R.B. Sharma Ganthola, Adv. & Mr. Lalit Sharma, Adv., for Mr. Samarth Sharma, Adv.

For                     : Mr. Ghan Shyam Singh
Respondent(s)             Rathore, GA-cum-AAG

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

13/02/2023

These bail applications have been filed by

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

bail in FIR No.156/2022 registered at Police Station

Simaliya, District Kota Rural (Rajasthan) for the

[2023/RJJP/002528] (2 of 3) [CRLMB-17618/2022]

offence(s) under Section(s) 307, 342 & 120-B of IPC

and under Section(s) 3/25(6) of Arms Act.

Learned counsels for petitioners submit that

accused-petitioners are innocent and they have

falsely been implicated in these cases. They further

submit that it is a case of no injury. They also submit

that accused-petitioners are in judicial custody since

01.10.2022 and the conclusion of the trial will take

long time, hence petitioners may be enlarged on bail.

Learned Government Advocate-cum-Additional

Advocate General 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.Rudresh Meena S/o Shri

Dhanraj Meena & 2.Saranjeet Singh S/o Shri

Ram Singh 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

[2023/RJJP/002528] (3 of 3) [CRLMB-17618/2022]

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 /41 & 42

Powered by TCPDF (www.tcpdf.org)