Dinesh Kumar Son Of Shyamlal vs State Of Rajasthan ...
2023 Latest Caselaw 2829 Raj/2

[2023/RJJP/004040]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             1036/2023

Dinesh Kumar Son of Shyamlal, Aged About 36
Years,    R/o      Village     Baneth,       Distt.      Jhalawar   At
Present Shyam Baba Ke Chabutare Ke Pas, Barda
Basti,    P.s.    Anantpura         Kota     (Raj.)      (At   Present
Confined In Central Jail Kota District Kota)
                                                         ----Petitioner
                                Versus
State of Rajasthan, Through P.p.
                                                     ----Respondent

For Petitioner(s) : Mrs. Minakshi (present in person), wife of accused-

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

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

13/03/2023

This bail application has been filed by the

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

bail in FIR No.19/2023 registered at Police Station

Anantpura, District Kota City for the offence(s) under

Section(s) 323, 324 & 307 IPC and under Section(s)

4/25 of Arms Act.

Mrs. Minakshi, wife of accused-petitioner

submits that the accused-petitioner is innocent and

he has falsely been implicated in this case. She

[2023/RJJP/004040] (2 of 2) [CRLMB-1036/2023]

further submits that charge sheet has already been

filed. She 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 Dinesh Kumar S/o Shyamlal

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 /40

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