Vijay Kumar Alias Pintu S/O Lt. Om ... vs State Of Rajasthan ...
2023 Latest Caselaw 5636 Raj/2

[2023:RJ-JP:27197]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             12151/2023

1.      Vijay Kumar Alias Pintu S/o Lt. Om Prakash,
        Aged About 25 Years, R/o Plot No. 16, Haryali
        Colony, Durgapura, Police Station Jawahar
        Circle, Jaipur. (Presently Confined In Central
        Jail At Jaipur)
2.      Rahul Gehlot S/o Lt. Babulal Gehlot, Aged
        About 26 Years, R/o Plot No. 330, Talai Kacchi
        Basti, Indra Nagar, Jhalana Dungri, Police
        Station        Gandhinagar,            Jaipur.        (Presently
        Confined In Central Jail At Jaipur)
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Rajendra Singh Tanwar, Adv.

For                       : Mr. Ganesh Saini, P.P. &
Respondent(s)               Mr. Mamraj Gurjar, Adv., with
                            Mr. Hemant Vijay, Adv., for
                            complainant(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 06/10/2023

This bail application has been filed by

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

bail in FIR No.591/2023 registered at Police Station

Jawahar Circle, District Jaipur City (East) for the

offence(s) under Section(s) 323, 341, 325, 504, 308

& 34 IPC.

[2023:RJ-JP:27197] (2 of 3) [CRLMB-12151/2023]

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further submits

that both the parties have arrived at a compromise,

which is available on record. He also 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 whereas,

learned counsel for the complainant(s) has not

disputed the aforementioned submissions made by

learned counsel for petitioners.

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.Vijay Kumar Alias Pintu S/o

Lt. Om Prakash & 2.Rahul Gehlot S/o Lt.

Babulal Gehlot 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

[2023:RJ-JP:27197] (3 of 3) [CRLMB-12151/2023]

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 /95

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