Dinuram Jatav S/O Laatra Ram Jatav vs The State Of Rajasthan ...
2023 Latest Caselaw 6306 Raj/2

[2023:RJ-JP:31508]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             12802/2023

1.      Dinuram Jatav S/o Laatra Ram Jatav, Aged
        About 22 Years, R/o Village Aagar, Police
        Station Kasba Station, District Baran (Raj.) At
        Present Flat No. 50, B Block, 6Th Floor,
        Vasundhara             Kutumbh,            Police          Station
        Shivdaspura,          Jaipur       (South)         (At     Present
        Accused Petitioner Confined In Central Jail,
        Jaipur)
2.      Vikas Meena S/o Ramkesh Meena, Aged About
        21    Years,       R/o      Village      Nawadiya           Meena
        Jeewad, Police Station Batoda, District Sawai
        Madhopur. At Present Flat No. 50, B Block,
        6Th      Floor,      Vasundhara           Kutumbh,           Police
        Station      Shivdaspura,           Jaipur         (South)     (At
        Present Accused Petitioner Confined In Central
        Jail, Jaipur)
3.      Manish        Prajapat        S/o       Mahaveer           Prasad
        Prajapat, Aged About 19 Years, Village Duni,
        Police Station Duni, District Tonk, At Present
        Flat No. 50, B Block, 6Th Floor, Vasundhara
        Kutumbh, Police Station Shivdaspura, Jaipur
        (South)        (At     Present        Accused            Petitioner
        Confined In Central Jail, Jaipur)
                                                          ----Petitioners
                                 Versus
1.      The State Of Rajasthan, Through Pp
2.      Ajay Pal, R/o Police Station Shyam Nagar,
        Jaipur
3.      Aayushi Agrawal D/o Hari Gopal Agrawal, R/o
        126, Vivek Vihar, New Sanganer Road, Jaipur.
                                                    ----Respondents

[2023:RJ-JP:31508] (2 of 3) [CRLMB-12802/2023]

For Petitioner(s) : Mr. Arpit Srivastava, Adv., for Mr. Amit Ratnawat, Adv.

For                        : Mr. Atul Sharma, P.P. &
Respondent(s)                Mr. Shashikant Saini, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

30/10/2023

This bail application has been filed by

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

bail in FIR No.634/2023 registered at Police Station

Shivdaspura, District Jaipur City (South) for the

offence(s) under Section(s) 384 & 506 IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further 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 as well as the learned counsel for

victim/complainant(s) have 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,

[2023:RJ-JP:31508] (3 of 3) [CRLMB-12802/2023]

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.Dinuram Jatav S/o Laatra

Ram Jatav, 2.Vikas Meena S/o Ramkesh Meena

& 3.Manish Prajapat S/o Mahaveer Prasad

Prajapat 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 /93

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