Dilip Singh S/O Shri Sajjan Singh ... vs State Of Rajasthan ...
2023 Latest Caselaw 6194 Raj/2

[2023:RJ-JP:30598]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                            13380/2023
Sikander Sansi S/o Shri Tarachand Sansi, Aged
About 32 Years, R/o House No. 02, Tilak Nagar,
Gurjaro Ki Talai, Police Station Muhana, Jaipur
South. (At Present Confined At Central Jail Jaipur).
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through Pp
2.      Surendra Kumar Asi, Police Station Muhana,
        Jaipur City (South).
                                                   ----Respondents

Connected With

S.B. Criminal Miscellaneous Bail Application No. 13195/2023 Dilip Singh S/o Shri Sajjan Singh Sansi, Aged About 32 Years, R/o Plot No. 09, Shubh Vihar Colony, Near Govindpura Phatak, Ramsinghpura Bas Sanganer, Jaipur Police Station Malpura Gate, District Jaipur East. (At Present Confined At Central Jail, Jaipur)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Surendra Kumar Asi, Police Station Muhana, Jaipur City (South).

----Respondents

For Petitioner(s) : Mr. Umesh Dixit, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

[2023:RJ-JP:30598] (2 of 3) [CRLMB-13380,13195/2023]

Judgment / Order

19/10/2023

These bail applications have been filed by

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

bail in FIR No.1033/2023 registered at Police Station

Muhana, District Jaipur City (South) for the

offence(s) under Section(s) 19/54 of Excise Act.

The first bail application of the accused-

petitioner Sikander Sansi was dismissed as

withdrawn by this Court vide order dated

28.08.2023, after giving liberty to the accused-

petitioner to file afresh after filing of the charge

sheet.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in these cases. He further submits

that charge sheet has been filed. He also submits

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.

Taking into consideration the overall facts and

circumstances of these cases, but without expressing

any opinion on the merits and demerits of these

[2023:RJ-JP:30598] (3 of 3) [CRLMB-13380,13195/2023]

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.Sikander Sansi S/o Shri

Tarachand Sansi & 2.Dilip Singh S/o Shri Sajjan

Singh Sansi 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 connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /08 & 14

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