Prince @ Paresh @ Parvej S/O Komal ... vs State Of Rajasthan ...
2023 Latest Caselaw 5638 Raj/2

[2023:RJ-JP:27131]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

    S.B. Criminal Miscellaneous Bail Application No.
                            10963/2023

Prince @ Paresh @ Parvej S/o Komal Padri, R/o
Bilakhea, Police Station Dharnavada, District Guna
(M.p.) (At Present Accused Petitioner Confined In
District Jail Baran)
                                                         ----Petitioner
                                Versus
1. State Of Rajasthan, Through Pp
                                                     ----Respondent

2. Ram Prasad Son of Shri Heera Lal Sharma, aged about 70 years, Resident of Dandotiya ki Badi, Jhalawar Road, Baran (Raj.)

----Complainant/Respondent

For Petitioner(s) : Mr. Ajay Singh Yaduvanshi, Adv.

For                      : Mr. Mahendra Meena, P.P.
Respondent(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.291/2018 registered at Police Station

Kotwali, Baran, District Baran for the offence(s)

under Section(s) 457 & 380 IPC.

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:27131] (2 of 3) [CRLMB-10963/2023]

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 has opposed the bail application.

Learned Public Prosecutor has submitted the

report wherein, it has been mentioned that

victim/complainant(s) has been informed. The same

is taken on record. Despite that, no one is present on

behalf of the victim/complainant(s). Thus, service is

treated as complete.

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 Prince @ Paresh @ Parvej S/o

Komal Padri 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

[2023:RJ-JP:27131] (3 of 3) [CRLMB-10963/2023]

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /57

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