Hariprasad S/O Surajmal vs The State Of Rajasthan ...
2023 Latest Caselaw 6003 Raj/2

[2023:RJ-JP:29182]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            9190/2023

Hariprasad S/o Surajmal, Aged About 58 Years, R/o
Jhalara, Police Station Devalimanjhi, District Kota
Rural. (Rajasthan). (Presently Confined In Sub Jail,
Ramganj Mandi)
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Dinesh Kumar Garg, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P. &
                           Mr. Shantnu Bansal, Adv., for
                           complainant(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 13/10/2023

This bail application has been filed by the

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

bail in FIR No.110/2023 registered at Police Station

Devalimanjhi, District Kota Rural for the offence(s)

under Section(s) 341, 323, 325 & 307 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

that both the parties have entered into a compromise

and charge sheet has been filed. He also submits

that the accused-petitioner has been in judicial

[2023:RJ-JP:29182] (2 of 2) [CRLMB-9190/2023]

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 whereas, the

learned counsel for the complainant(s) has not

disputed the aforementioned submissions made by

the learned counsel for the petitioner.

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 Hariprasad S/o Surajmal 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 /76

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