Pappuram Chaudhary S/O Shivraj @ ... vs State Of Rajasthan ...
2023 Latest Caselaw 6326 Raj/2

[2023:RJ-JP:31891]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            12631/2023

1.      Pappuram Chaudhary S/o Shivraj @ Soraj
        Chaudhary, Aged About 22 Years, R/o Bada
        Chandsen, Police Station Srinagar, District
        Ajmer, Rajasthan. (Currently In Central Jail,
        Ajmer, Rajasthan).
2.      Kartar S/o Hagama, Aged About 41 Years, R/o
        Bada       Chandsen,        Police      Station       Srinagar,
        District     Ajmer,       Rajasthan.             (Currently   In
        Central Jail, Ajmer, Rajasthan).
                                                         ----Petitioners
                                Versus
1.      State Of Rajasthan, Through Pp
2.      Pradhan Jat S/o Jaggaram Jat, R/o Bada
        Chandsen, Police Station Srinagar, District
        Ajmer, Rajasthan.
3.      Miththu Jat S/o Jaggaram Jat, R/o Bada
        Chandsen, Police Station Srinagar, District
        Ajmer, Rajasthan.
                                                   ----Respondents

Connected With S.B. Criminal Miscellaneous Bail Application No. 12632/2023

1. Ramprasad S/o Mithu, Aged About 30 Years, R/o Bada Chandsen, Police Station Srinagar, District Ajmer, Rajasthan. (Currently In Central Jail, Ajmer, Rajasthan).

2. Kaluram S/o Hagama, Aged About 40 Years, R/o Bada Chandsen, Police Station Srinagar, District Ajmer, Rajasthan. (Currently In Central Jail, Ajmer, Rajasthan).

----Petitioners

[2023:RJ-JP:31891] (2 of 3) [CRLMB-12631/2023]

Versus

1. State Of Rajasthan, Through Pp

2. Pradhan Jat S/o Jaggaram Jat, R/o Bada Chandsen, Police Station Srinagar, District Ajmer, Rajasthan.

3. Miththu Jat S/o Jaggaram Jat, R/o Bada Chandsen, Police Station Srinagar, District Ajmer, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Harendra Singh, Adv.

For                      : Mr. Atul Sharma, P.P. &
Respondent(s)              Mr. Aayush Agarwal, Adv.

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

31/10/2023

These bail applications have been filed by

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

bail in FIR No.134/2023 registered at Police Station

Srinagar, District Ajmer for the offence(s) under

Section(s) 341, 323, 143, 307 & 427 IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in these cases. 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.

[2023:RJ-JP:31891] (3 of 3) [CRLMB-12631/2023]

Learned Public Prosecutor appearing for the

State as well as the learned counsel for

complainant(s) have 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

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.Pappuram Chaudhary S/o

Shivraj @ Soraj Chaudhary, 2.Kartar S/o

Hagama, 3.Ramprasad S/o Mithu & 4.Kaluram

S/o Hagama 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 /106 & 107

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