Jasso @ Jasraj @ Jasram Son Of Dauli vs State Of Rajasthan ...
2023 Latest Caselaw 6449 Raj/2

[2023:RJ-JP:32818]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             14076/2023

1.      Jasso @ Jasraj @ Jasram Son Of Dauli, Aged
        About 24 Years, Resident Of Kalahar (Karban)
        Police Station Bhusawar, District Bharatpur
        (Rajasthan) ( Presently Confined In Sub Jail
        Bayana, District Bharatpur)
2.      Chimman Singh Son Of Puran Singh, Aged
        About 25 Years, Resident Of Kalahar (Karban)
        Police Station Bhusawar, District Bharatpur
        (Rajasthan) ( Presently Confined In Sub Jail
        Bayana, District Bharatpur)
                                                          ----Petitioners
                                 Versus
1.      State Of Rajasthan, Through P.p.
2.      Hukam Singh Son Of Mool Chand, Head
        Constable        No.     1011,      Tehsil        Weir,    District
        Bharatpur        (Raj.)      Permanent             Resident       Of
        Bhitarwadi          Bayana,           District        Bharatpur
        (Rajasthan)
                                                    ----Respondents

For Petitioner(s) : Mr. Rajneesh Gupta, Adv.

For                       : Mr. Atul Sharma, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

03/11/2023

This bail application has been filed by

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

[2023:RJ-JP:32818] (2 of 3) [CRLMB-14076/2023]

bail in FIR No.240/2023 registered at Police Station

Weir, District Bharatpur for the offence(s) under

Section(s) 286 IPC and under Section(s) 4/5 of the

Explosive Substance Act.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further submits

that accused-petitioners have been in judicial custody

since long and the conclusion of the trial will take

long time, hence petitioners 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

petitioners on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioners 1.Jasso @ Jasraj @ Jasram

S/o Dauli & 2.Chimman Singh S/o Puran Singh

shall be released on bail, provided each of them

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

[2023:RJ-JP:32818] (3 of 3) [CRLMB-14076/2023]

stipulation that petitioners 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 /136

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