Ramjeet S/O Shri Kedar Singh vs The State Of Rajasthan ...
2023 Latest Caselaw 6346 Raj/2

[2023:RJ-JP:31894]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             13343/2023
1.      Ramjeet S/o Shri Kedar Singh, R/o Bhika Ka
        Pura, Mazara Moroli, Police Station Kotwali
        Dholpur,         District        Dholpur           (Rajasthan).
        (Presently           Confined            In        Sub           Jail,
        Ramganjmandi)
2.      Amresh @ Happu S/o Shri Rajendra Singh,
        R/o Bhika Ka Pura, Mazara Moroli, Police
        Station       Kotwali      Dholpur,        District      Dholpur
        (Rajasthan). (Presently Confined In Sub Jail,
        Ramganjmandi)
                                                          ----Petitioners
                                 Versus
1.      The State Of Rajasthan, Through Pp
2.      Ramveer S/o Shri Badri, R/o Bhika Ka Pura,
        Mazara Moroli, Police Station Kotwali Dholpur,
        District Dholpur (Rajasthan).
                                                      ----Respondents

For Petitioner(s) : Mr. Dinesh Kumar Garg, Adv.

For                       : Mr. Atul Sharma, P.P.
Respondent(s)

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

31/10/2023

This bail application has been filed by

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

bail in FIR Nos.456/2023 registered at Police Station

Kotwali Dholpur, District Dholpur for the offence(s)

under Section(s) 323, 341, 504, 308 & 34 IPC.

[2023:RJ-JP:31894] (2 of 3) [CRLMB-13343/2023]

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 has opposed this bail application.

Learned Public Prosecutor has submitted the

report wherein, it has been mentioned that

information to the victim/complainant(s) has been

given. The same is taken on record.

Taking into consideration the overall facts and

circumstances of this case, but without expressing

any opinion on the merits and demerits of this case,

this Court deems it just and proper to enlarge

petitioners on bail.

Accordingly, this bail application filed under

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

accused-petitioners 1.Ramjeet S/o Shri Kedar

Singh & 2.Amresh @ Happu S/o Shri Rajendra

Singh 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

[2023:RJ-JP:31894] (3 of 3) [CRLMB-13343/2023]

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 /109

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