Ajay Sharma @ Golu Sharma S/O Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 5637 Raj/2

[2023:RJ-JP:27195]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            12144/2023

Ajay Sharma @ Golu Sharma S/o Shri Kamlesh
Sharma, Aged About 23 Years, R/o 31, Balu Vihar,
Goner Road, Luniyawas, Jaipur, Rajasthan. (At
Present Confined In Central Jail, Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.p.
                                                     ----Respondent

For Petitioner(s) : Mr. Rahul Tiwari, Adv., with Mr. Khizer Iqbal Khan, Adv.

For                      : Mr. Ganesh Saini, P.P. &
Respondent(s)              Mr. Sagar Sharma, Adv., for
                           Mr. Anshuman Saxena, Adv.,
                           for complainant(s)

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

This bail application has been filed by the

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

bail in FIR No.436/2023 registered at Police Station

Kho-Nagoriyan, District Jaipur City (East) for the

offence(s) under Section(s) 354 & 506 IPC, under

Section(s) 7/8 & 11/12 of POCSO Act and under

Section 67 of I.T. (Amendment) Act, 2008.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

[2023:RJ-JP:27195] (2 of 2) [CRLMB-12144/2023]

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 as well as the learned counsel for

complainant(s) have 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 Ajay Sharma @ Golu Sharma

S/o Shri Kamlesh Sharma 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 /93

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