Rajkumar S/O Sh. Ramvilash vs State Of Rajasthan ...
2023 Latest Caselaw 5520 Raj/2

[2023:RJ-JP:26443]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             12181/2023

1.      Rajkumar S/o Sh. Ramvilash, Aged About 24
        Years,     R/o      Mandir       Wali     Dhani,       Ramgadh
        Murada,        Police      Station       Sadar,       Gangapur,
        District Gangapur (Rajasthan) At Presently
        Confined In Dist. Jail Karauli (Raj.)
2.      Shersingh S/o Ramkhilari, Aged About 28
        Years, R/o Sebiya Ki Dhani, Ramgadh Murada,
        Police     Station        Sadar,        Gangapur,        District
        Gangapur (Rajasthan) At Presently Confined
        In Dist. Jail Karauli (Raj.)                      ----Petitioners
                                 Versus
State Of Rajasthan, Through Pp                       ----Respondent

For Petitioner(s) : Mr. Arvind Sharma, Adv.

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

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

Learned Public Prosecutor has apprised this

Court that information to the victim/complainant(s)

with regard to filing of this bail application has been

made.

This bail application has been filed by

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

bail in FIR No.326/2023 registered at Police Station

Kotwali Karauli, District Karauli for the offence(s)

under Section(s) 323, 341, 394 & 365 IPC.

[2023:RJ-JP:26443] (2 of 2) [CRLMB-12181/2023]

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.

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

petitioners on bail.

Accordingly, the bail application filed under

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

accused-petitioners 1.Rajkumar S/o Sh.

Ramvilash & 2.Shersingh S/o Ramkhilari 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 /227

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