Rakesh Jhajhria S/O Shri Dayaram vs State Of Rajasthan ...
2023 Latest Caselaw 2162 Raj/2

[2023/RJJP/002698]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            967/2023

1.      Deepak Son of Nemichand, Aged About 28
        Years, R/o Kyamsar, Police Station Chidawa,
        District Jhunjhunu, Rajasthan. (At Present
        Confined In District Jail Jhunjhunu)
2.      Papeendra Son of Sahiram, Aged About 26
        Years, R/o Neshal Chhoti Tehsil, Rajgarh,
        District Churu Rajasthan (At Present Confined
        In District Jail Jhunjhunu)
                                                        ----Petitioners
                               Versus
State of Rajasthan, Through P.p.
                                                    ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 1397/2023 Rakesh Jhajhria S/o Shri Dayaram, Aged About 28 Years, R/o Pichanwa Police Station Chirawa District Jhunjhunu (Raj.) (At Present Confined In District Jail Jhunjhunu)

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

----Respondent

For Petitioner(s) : Mr. Dushyant Singh Naruka, Adv.

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

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

[2023/RJJP/002698] (2 of 3) [CRLMB-967/2023]

14/02/2023

These bail applications have been filed by

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

bail in FIR No.09/2023 registered at Police Station

Chidawa, District Jhunjhunu for the offence(s) under

Section(s) 385, 387 & 120-B of 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.

Accordingly, these bail applications filed under

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

accused-petitioners 1.Deepak S/o Nemichand,

2.Papeendra S/o Sahiram & 3.Rakesh Jhajhria

S/o Shri Dayaram shall be released on bail,

provided each of them furnishes a personal bond in

[2023/RJJP/002698] (3 of 3) [CRLMB-967/2023]

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 /40 & 41

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