Ajay Kumar Meena Alias Ajju Nadri ... vs State Of Rajasthan ...
2023 Latest Caselaw 6455 Raj/2

[2023:RJ-JP:32768]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                            13826/2023

Ajay Kumar Meena Alias Ajju Nadri S/o Shri
Dhandhuram Meena, Aged About 24 Years, R/o
Village     Nadri,       Tehsil       Sikrai,       Police     Station
Mehandipur Balaji District Dausa (Raj.). (At Present
Confined At Central Jail, Jaipur)
                                                         ----Petitioner
                                Versus
1.     State Of Rajasthan, Through Pp
2.     Sheetal Kumar Meena S/o Pramod Kumar
       Meena, R/o Bansipuri 1, Jagatpura, Jaipur
       Airport, Jaipur City (East).
                                                   ----Respondents

For Petitioner(s) : Mr. Manish Kumar Meena, Adv.

For                      : Mr. Atul Sharma, P.P. &
Respondent(s)              Mr. Pushpendra, Adv., with
                           Mr. Madhukar Shyam Meena,
                           Adv.

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

03/11/2023

This second bail application has been filed by

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

regular bail in FIR No.90/2023 registered at Police

Station Jaipur Airport, District Jaipur City (East) for

the offence(s) under Section(s) 323, 341, 307 & 120-

B of IPC.

[2023:RJ-JP:32768] (2 of 3) [CRLMB-13826/2023]

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 01.08.2023, giving liberty to the

accused-petitioner to file afresh after filing of the

charge sheet.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that charge sheet has been filed. He 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 as well as the learned counsel for

complainant(s) have 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 second bail application filed

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

that accused-petitioner Ajay Kumar Meena Alias

Ajju Nadri S/o Shri Dhandhuram Meena shall be

[2023:RJ-JP:32768] (3 of 3) [CRLMB-13826/2023]

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 /04

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