Mahendra Yadav Son Of Kishan Lal vs State Of Rajasthan ...
2023 Latest Caselaw 6263 Raj/2

[2023:RJ-JP:31241]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             12761/2023
1.      Mahendra Yadav Son Of Kishan Lal, Aged
        About      35     Years,       Resident           Of   Akhegarh,
        Nadbai,       District      Bharatpur         And      Presently
        Residing At Shriram Colony, Kati Bhati, Police
        Station Arawali Vihar, Alwar (Raj.) (Accused
        Petitioner Are In Judicial Custody In Jail
        Alwar)
2.      Ranjeet Yadav Son Of Mukhram Yadav, Aged
        About 30 Years, Resident Of Rambas, Police
        Station       Govindgarh,          District        Alwar   (Raj.)
        (Accused Petitioner Are In Judicial Custody In
        Jail Alwar)                                       ----Petitioners
                                 Versus
State Of Rajasthan, Through The Public Prosecutor
                                                      ----Respondent

For Petitioner(s) : Mr. Manish Gupta, Adv.

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

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

20/10/2023

This bail application has been filed by

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

bail in FIR No.540/2023 registered at Police Station

Arawali Vihar, District Alwar for the offence(s) under

Section(s) 419, 420, 468 & 120-B of IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

[2023:RJ-JP:31241] (2 of 2) [CRLMB-12761/2023]

falsely implicated in this case. 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 the bail application.

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

petitioners on bail.

Accordingly, the bail application filed under

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

accused-petitioners 1.Mahendra Yadav S/o Kishan

Lal & 2.Ranjeet Yadav S/o Mukhram Yadav 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.

(UMA SHANKER VYAS),J

DANISH USMANI /165

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