Rakesh @ Romeo S/O Shri Mahendra vs The State Of Rajasthan ...
2023 Latest Caselaw 2700 Raj/2

[2023/RJJP/003776]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           2338/2023

Rakesh @ Romeo S/o Shri Mahendra, Aged About
23    Years,    R/o     Dhalyawas,           P.s.       Shrimadhopur,
District Sikar. (At Present Petitioner Confined At
District Jail Sikar)
                                                         ----Petitioner
                               Versus
The State of Rajasthan, Through Pp
                                                    ----Respondent

For Petitioner(s) : Mr. Mahendra Singh (present in person), father of accused-

                          petitioner
For                     : Mr. Ghan Shyam Singh
Respondent(s)             Rathore, GA-cum-AAG &
                          Mr. Sanjeev Mahala, P.P.

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

08/03/2023

This bail application has been filed by the

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

bail in FIR No.65/2023 registered at Police Station

Reengus, District Sikar for the offence(s) under

Section(s) 341, 394 & 34 IPC.

Mr. Mahendra Singh, father of accused-

petitioner submits that the accused-petitioner is

innocent and he has falsely been implicated in this

case. He further submits that the accused-petitioner

has been in judicial custody since long and the

[2023/RJJP/003776] (2 of 2) [CRLMB-2338/2023]

conclusion of the trial will take long time, hence the

petitioner 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 the

petitioner on bail.

Accordingly, the bail application filed under

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

accused-petitioner Rakesh @ Romeo S/o Shri

Mahendra shall be released on bail, provided he

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 the petitioner 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 /61

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