Jaikesh Son Of Shri Omprakash vs State Of Rajasthan ...
2023 Latest Caselaw 6503 Raj/2

[2023:RJ-JP:33087]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            14169/2023

1.      Jaikesh Son Of Shri Omprakash, Resident Of
        Tighra,      Police    Station       Sadar,        Dholpur   At
        Present Ashok Vihar Colony, Police Station
        Nihalganj, Dholpur. ( At Present Confined In
        District Jail Dholpur)
2.      Bikal Son Of Shri Heera Singh, Resident Of
        Tighra, Police Station Sadar, Dholpur ( At
        Present Confined In District Jail Dholpur)
3.      Pawan Son Of Shri Brajkishore, Resident Of
        Behind Sabjimandi, Gurjar Colony, Mania,
        Police Station Mania, District Dholpur. ( At
        Present Confined In Distrcit Jail Dholpur)
4.      Banwari @ Chhotu Son Of Shri Ramkishan,
        Resident      Of      Guledara        Kharagpura,        Police
        Station Moorabad, District Morena ( Mp) ( At
        Present Confined In Distrcit Jail Dholpur)
5.      Kitabo Son Of Shri Gyan Singh, Resident Of
        Khurd Police Station Sadar, Dholpur (Raj.) ( At
        Present Confined In Distrcit Jail Dholpur)
                                                         ----Petitioners
                                Versus
1.      State Of Rajasthan, Through P.p.
2.      Ravindra Singh Son Of Shri Kishan Singh,
        Resident       Of     Jaswantpura,           Police     Station
        Saipau, District Dholpur (Raj.)
                                                   ----Respondents

For Petitioner(s) : Mr. Anil Jain, Adv., with Mr. Udit Sapra, Adv.

For                      : Mr. Imran Khan, P.P.
Respondent(s)





 [2023:RJ-JP:33087]              (2 of 3)            [CRLMB-14169/2023]

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

04/11/2023

This bail application has been filed by

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

bail in FIR No.334/2023 registered at Police Station

Nihalganj, District Dholpur for the offence(s) under

Section(s) 395, 397, 323, 341, 427 & 365 IPC.

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.

Learned Public Prosecutor has submitted the

report wherein, it has been mentioned that

victim/complainant(s) has been informed. The same

is taken on record. Despite that, no one is present on

behalf of the victim/complainant(s). Thus, service is

treated as complete.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

[2023:RJ-JP:33087] (3 of 3) [CRLMB-14169/2023]

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.Jaikesh S/o Shri

Omprakash, 2.Bikal S/o Shri Heera Singh,

3.Pawan S/o Shri Brajkishore, 4.Banwari @

Chhotu S/o Shri Ramkishan & 5.Kitabo S/o Shri

Gyan 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

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 /84

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