Dhanroop S/O Prabhulal vs State Of Rajasthan ...
2023 Latest Caselaw 6057 Raj/2

[2023:RJ-JP:29498]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            12158/2023
Dhanroop S/o Prabhulal, Aged About 35 Years, R/o
Tharol, Police Station Aklera, District Jhalawar
(Raj.) (Accused At Present Confined In Jhalawar
Jail)                                                    ----Petitioner
                                Versus
1. State Of Rajasthan, Through Pp
2. Rahul son of SH. Prakash Chand, Resident of
Chappan Lakh Colony, Aklera, Police Station Aklera,
District Jhalawar.          ----Respondent(s)/Complainant

For Petitioner(s) : Mr. Anubodh Subodh Jain, Adv.

For                      : Mr. Ganesh Saini, P.P.
Respondent(s)

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

16/10/2023

This bail application has been filed by the

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

bail in FIR No.145/2023 registered at Police Station

Aklera, District Jhalawar for the offence(s) under

Section(s) 354, 323, 325, 308, 327, 504 & 34 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 the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

[2023:RJ-JP:29498] (2 of 2) [CRLMB-12158/2023]

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 Dhanroop S/o Prabhulal 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 /85

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