Suresh S/O Prabhulal vs State Of Rajasthan ...
2023 Latest Caselaw 2747 Raj/2

[2023/RJJP/003877]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           2424/2023

Suresh      S/o      Prabhulal,        R/o       Ward      No.    11,
Santalkheri, P.s. Suket, Dist. Kota, Raj. (At Present
Confined In Central Jail, Kota)
                                                        ----Petitioner
                               Versus
State of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Bholu Gurjar (present in person), brother 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.23/2023 registered at Police Station

Mandana, District Kota Rural for the offence(s) under

Section(s) 489A, 489C, 489D & 120-B of IPC.

Mr. Bholu Gurjar, brother 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

[2023/RJJP/003877] (2 of 2) [CRLMB-2424/2023]

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 Suresh S/o Prabhulal 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 /64

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