Rambharat S/O Ghanshyam vs State Of Rajasthan ...
2023 Latest Caselaw 2782 Raj/2

[2023/RJJP/003945]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           1121/2023

Rambharat S/o Ghanshyam, R/o Nohara Pada P.s.
Budhadeet District Kota Raj. (At Present Confined
At Central Jail Kota)
                                                        ----Petitioner
                               Versus
State of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Goutam Meena (present in person), brother of accused-

                          petitioner
For                     : Mr. M.K. Sheoran, P.P.
Respondent(s)

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

10/03/2023

This bail application has been filed by the

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

bail in FIR No.149/2022 registered at Police Station

Budhadeet, District Kota Rural for the offence(s)

under Section(s) 341, 323, 504, 307, 326 & 34 IPC.

Mr. Goutam Meena, 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 judicial custody since long and the

[2023/RJJP/003945] (2 of 2) [CRLMB-1121/2023]

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 Rambharat S/o Ghanshyam

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 /42

Powered by TCPDF (www.tcpdf.org)