Rishiraj S/O Radheyshyam vs State Of Rajasthan ...
2023 Latest Caselaw 2831 Raj/2

[2023/RJJP/004033]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           18065/2022

Rishiraj S/o Radheyshyam, Aged About 35 Years,
R/o Salona Thana Sadar, Gangapur City, District
Sawai Madhopur. (At Present Accused Confined In
Sub Jail Gangapur City.).
                                                        ----Petitioner
                               Versus
State of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mrs. Divya Veshnav (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.290/2021 registered at Police Station

Udai Mod, District Sawai Madhopur for the offence(s)

under Section(s) 420 & 406 IPC.

Mrs. Divya Veshnav, wife of accused-petitioner

submits that the accused-petitioner is innocent and

he has falsely been implicated in this case. She

further submits that the dispute is of civil nature. She

also submits that the accused-petitioner has been in

[2023/RJJP/004033] (2 of 2) [CRLMB-18065/2022]

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 Rishiraj S/o Radheyshyam

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 /28

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