Ramsingh Son Of Ramratan vs State Of Rajasthan ...
2023 Latest Caselaw 2739 Raj/2

[2023/RJJP/003874]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           1643/2023

Ramsingh Son of Ramratan, Aged About 53 Years,
Resident Of Dantar Khuradi, Police Station Chhipa
Barod, District Baran (Raj.) ( At Present In District
Jail Baran)
                                                        ----Petitioner
                               Versus
State of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Dashrath Gurjar (present in person), son of accused-

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

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

09/03/2023

This bail application has been filed by the

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

bail in FIR No.0143/2022 registered at Police Station

Nahargarh (Baran), District Baran (Rajasthan) for the

offence(s) under Section(s) 147, 148, 341, 323, 325,

326 & 307 read with Section 149 IPC.

Mr. Dashrath Gurjar, son of accused-petitioner

submits that the accused-petitioner is innocent and

he has falsely been implicated in this case. He further

submits that co-accused has already been enlarged

[2023/RJJP/003874] (2 of 2) [CRLMB-1643/2023]

on bail by a Co-ordinate Bench of this Court. He also

submits that the accused-petitioner has been in

judicial custody since long and the 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 Ramsingh Son of Ramratan

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 /48

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