Ratanlal Son Of Ganeshram vs State Of Rajasthan ...
2023 Latest Caselaw 6261 Raj/2

[2023:RJ-JP:31253]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                              12772/2023

1.      Bajrang Lal S/o Sh. Bhagirath Mal, Aged
        About 35 Years, R/o Mei, Police Station
        Dataramgarh, District Sikar.(Presenlty Lodged
        In District Jail, Sikar)
2.      Shrawan Kumar S/o Sh. Bhagirath Mal, Aged
        About 30 Years, R/o Mei, Police Station
        Dataramgarh, District Sikar.(Presenlty Lodged
        In District Jail, Sikar)
3.      Balram S/o Sh. Ramchandra, Aged About 35
        Years, R/o Mei, Police Station Dataramgarh,
        District Sikar. (Presenlty Lodged In District
        Jail, Sikar)
                                                           ----Petitioners
                                  Versus
1.      State Of Rajasthan, Through P.p.
2.      Dhara Singh S/o Sh. Hanuman Singh, R/o
        Mei,      Police     Station       Dataramgarh,           District
        Sikar.
                                                     ----Respondents

Connected With S.B. Criminal Miscellaneous Bail Application No. 12773/2023 Ratanlal Son Of Ganeshram, Aged About 27 Years, Resident Of Dhaulasari, Police Station Dantaramgarh, District Sikar. (At Present In Central Jail Sikar)

----Petitioner Versus

1. State Of Rajasthan, Through Public Prosecutor

2. Dhara Singh S/o Hanuman Singh, R/o Mai, Police Station Dantaramgarh, District Sikar.

[2023:RJ-JP:31253] (2 of 3) [CRLMB-12772/2023]

----Respondents

For Petitioner(s) : Mr. Vivek Goyal, Adv. & Mr. Akshat Chaudhary, Adv.

For                      : Mr. Mahendra Meena, P.P.
Respondent(s)

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

20/10/2023

These bail applications have been filed by

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

bail in FIR No.327/2023 registered at Police Station

Dataramgarh, District Sikar for the offence(s) under

Section(s) 147, 148, 323, 325, 365, 458 & 459 read

with Section 149 IPC.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

that it a case of version and cross version and FIR

has been lodged by a delay of two days. They also

submit 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:31253] (3 of 3) [CRLMB-12772/2023]

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 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.Bajrang Lal S/o Sh.

Bhagirath Mal, 2.Shrawan Kumar S/o Sh.

Bhagirath Mal, 3.Balram S/o Sh. Ramchandra &

4.Ratanlal S/o Ganeshram 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 /170 & 171

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