Gopiram S/O Seduram vs State Of Rajasthan ...
2023 Latest Caselaw 6570 Raj/2

[2023:RJ-JP:35162]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 14399/2023

Gopiram S/o Seduram, R/o Nai Tod Rampur Tehsil Bansur
District Kotputali-Behror. (Accused In Sub Jail Behror)
                                                           ----Accused-Petitioner
                                      Versus
1.        State Of Rajasthan, Through Pp
2.        Dr. Rajesh Kumar S/o Biharilal, R/o Hajipur, P.S. Bansur,
          District Alwar.
                                                                   ----Respondents

For Petitioner(s)           :     Mr. Jai Raj Tantia
For Respondent(s)           :     Mr. S.K. Mahala, PP



       HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

                            Judgment / Order

20/11/2023

Learned Public Prosecutor has submitted a copy of the report

dated nil reflecting that the victim/complainant has been intimated

about pendency of this bail application.

The present bail application has been filed under Section 439

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

No.286/2019 registered at Police Station Bansur, District Alwar for

the offence(s) under Section(s)332, 353 of I.P.C. & Section 3 of

the PDPP Act and later on for offence(s) under Section(s) 332,

333, 353 IPC & Section 3 PDPP Act.

Learned counsel for the petitioner submits that he has falsely

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

custody since 19.10.2023, investigation as against him is

complete, similarly situated co-accused persons have already been

[2023:RJ-JP:35162] (2 of 2) [CRLMB-14399/2023]

extended benefit of bail by this Court, he has no criminal

antecedents and prayed for his release on bail.

Learned Public Prosecutor opposed the bail application.

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,

absence of criminal antecedents and release of co-accused

persons on bail by this Court; 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 Gopiram S/o Seduram 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/282

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