Sunniraj S/O Sh. Satyanarayan vs State Of Rajasthan ...
2023 Latest Caselaw 6569 Raj/2

[2023:RJ-JP:35164]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 14510/2023

Sunniraj S/o Sh. Satyanarayan, R/o Dudu, P.S. Dudu, District
Dudu (Raj.) (At Present In Judicial Custody At Sub Jail,
Sambharlake, District Jaipur)
                                                           ----Accused-Petitioner
                                      Versus
1.        State Of Rajasthan, Through Pp
                                                                   ..........Respondent

2. Bajrang Lal Dayma S/o Harjiram Dayma, R/o Malpura Road, Dudu, P.S. Dudu, District Jaipur.

                                                ----Complainant-Respondents


For Petitioner(s)           :     Mr. Majhar Hussain
For Respondent(s)           :     Mr. S.K. Mahala, PP
                                  Mr. Azaz Ul Haq

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/11/2023 The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.338/2023 registered at Police Station Dudu, District Dudu for

the offence(s) under Section(s) 341, 323, 506, 384 & 452 of I.P.C.

Learned counsel for the petitioner submits that he has falsely

been implicated in this case. He submits that the petitioner is in

custody since 20.10.2023, investigation as against him is

complete, he has no criminal antecedents and prayed for his

release on bail.

Learned Public Prosecutor assisted by the learned counsel for

the victim opposed the bail application.

[2023:RJ-JP:35164] (2 of 2) [CRLMB-14510/2023]

Taking into consideration the contentions advanced by

learned counsel for the petitioner, the nature of allegation against

him, material contained in the case diary, his length of custody

and absence of criminal antecedents; but, without expressing any

opinion on the merits of the case, this court deems it just and

proper to enlarge the petitioner on bail.

Accordingly, the bail application is allowed and it is directed

that accused-petitioner Sunniraj S/o Sh. Satyanarayan shall be

released on bail under Section 439 Cr.P.C. in connection with

afore-mentioned FIR registered at concerned Police Station,

provided he furnishes a personal bond in the sum of Rs.1,00,000/-

(Rupees One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the trial court with the stipulation that he shall comply with all

the conditions laid down under Section 437(3) Cr.P.C.

(MAHENDAR KUMAR GOYAL),J

Sudha/292

Powered by TCPDF (www.tcpdf.org)