Anil @ Sunil S/O Shri Bannaram @ ... vs The State Of Rajasthan ...
2023 Latest Caselaw 5576 Raj/2

[2023:RJ-JP:26738]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

 S.B. Criminal Miscellaneous III Bail Application No.
                             12564/2023

Anil @ Sunil S/o Shri Bannaram @ Banwari Lal, R/o
Chirani, P.s Khetri, Distt. Jhunjhunu, Rajasthan. (At
Present Confined In Sub Jail, Khetri)
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through Pp
                                                       ----Respondent

For Petitioner(s) : Mr. Jitesh Kumawat, Adv., for Mr. Pradeep Singh, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 05/10/2023

This third bail application has been filed by the

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

bail in FIR No.149/2023 registered at Police Station

Singhana, District Jhunjhunu for the offence(s) under

Section(s) 3/25 of Arms Act.

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 04.07.2023, giving liberty to the

accused-petitioner to file afresh after filing of the

charge sheet and the second bail application of the

accused-petitioner was dismissed as withdrawn by

this Court vide order dated 17.07.2023.

[2023:RJ-JP:26738] (2 of 2) [CRLMB-12564/2023]

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

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 third bail application filed under

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

accused-petitioner Anil @ Sunil S/o Shri

Bannaram @ Banwari Lal 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 /06

Powered by TCPDF (www.tcpdf.org)