Anil Kashyap S/O Sh. Mukesh ... vs State Of Rajasthan ...
2023 Latest Caselaw 5949 Raj/2

[2023:RJ-JP:28888]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            11868/2023

Pahalwan Kahar S/o Shree Satyanarayan Kahar,
Aged About 19 Years, R/o Keero Ka Chopada, Police
Station Nainwa, Distt. Bundi (Raj.) (At Present
Accused Petitioenr Confined Central Jail Jaipur)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 13067/2023 Naresh Keer S/o Shree Pushp Chand, Aged About 21 Years, R/o Maaliyon Ka Mohalla, Khatkhad, P.s. Raithal, District Bundi, Presently Tenant High Tension Line Ke Neeche, P.s. Mansarovar Jaipur. (At Present Confined In Central Jail Jaipur Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Rekha Choudhary, Todaraisingh District Tonk Rajasthan.

----Respondents S.B. Criminal Miscellaneous Bail Application No. 13118/2023 Anil Kashyap S/o Sh. Mukesh Kashyap, Aged About 26 Years, R/o Mehandipur Natraj Colony, Police Station Manpuri, District Manpuri (U.p). At Present Plot No. A-4, Jp Colony, Police Station Jyoti Nagar, Jaipur. (At Present Confined In Central Jail Jaipur).

----Petitioner

[2023:RJ-JP:28888] (2 of 3) [CRLMB-11868/2023]

Versus

1. State Of Rajasthan, Through P.p.

2. Smt. Rekha Choudhary, Sub Inspector, Police Station Muhana, Jaipur.

----Respondents

For Petitioner(s) : Mr. Vijendra Yadav, Adv., Mr. Govind Lal Choudhary, Adv. & Mr. Amit Kumar Gautam, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

12/10/2023

These bail applications have been filed by

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

bail in FIR No.1086/2023 registered at Police Station

Muhana, District Jaipur City (South) for the

offence(s) under Section(s) 379, 411, 399 & 401 IPC.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

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 these bail applications.

[2023:RJ-JP:28888] (3 of 3) [CRLMB-11868/2023]

Taking into consideration the overall facts and

circumstances of these cases, but without expressing

any opinion on the merits and demerits of these

cases, this Court deems it just and proper to enlarge

petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners 1.Pahalwan Kahar S/o Shree

Satyanarayan Kahar, 2.Naresh Keer S/o Shree

Pushp Chand & 3.Anil Kashyap S/o Sh. Mukesh

Kashyap 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.

A copy of this order be placed in each

connected files.

(UMA SHANKER VYAS),J

DANISH USMANI /108-110

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