Sandeep @ Sanda S/O Shri Shyoram vs The State Of Rajasthan ...
2023 Latest Caselaw 5518 Raj/2

[2023:RJ-JP:26490]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            12548/2023

Sandeep @ Sanda S/o Shri Shyoram, Aged About
30 Years, R/o Berundala Police Station Nijampur
District Mahendragarh (Haryana) (Presently The
Accused Petitioner Is In Jail Kotputli District Jaipur)
                                                         ----Petitioner
                                Versus
1.      The State Of Rajasthan, Through Pp
2.      Ramsharan S/o Umrav Singh, Aged About 48
        Years, R/o Kurdi Tehseel Kotputli District
        Behror Kotputli
                                                   ----Respondents

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

For                      : Mr. Ganesh Saini, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 04/10/2023

This bail application has been filed by the

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

bail in FIR No.456/2023 registered at Police Station

Pragpura, District Kotputli Behror Jaipur for the

offence(s) under Section(s) 3/25 of Arms Act.

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 the accused-petitioner has been in judicial

[2023:RJ-JP:26490] (2 of 2) [CRLMB-12548/2023]

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 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 the

petitioner on bail.

Accordingly, the bail application filed under

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

accused-petitioner Sandeep @ Sanda S/o Shri

Shyoram shall be 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 /257

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