Sushil Kumar S/O Shri Shivlal vs State Of Rajasthan ...
2023 Latest Caselaw 6347 Raj/2

[2023:RJ-JP:32100]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            13701/2023

1.      Sushil Kumar S/o Shri Shivlal, Aged About 21
        Years, R/o Sodala, Tehsil Bandikui, District
        Dausa (Raj.) (At Present Confined At Sub Jail
        Bandikui)
2.      Dinesh Kumar S/o Vijay Singh, Aged About 25
        Years,    R/o     Koli     Ki    Dhani,      Sodala,      Tehsil
        Bandikui, District Dausa (Raj.) (At Present
        Confined At Sub Jail Bandikui)
                                                         ----Petitioners
                                 Versus
1.      State Of Rajasthan, Through Pp
2.      Devraj S/o Laxman, R/o Village Sodala, Koli Ki
        Dhani, Tehsil Baswa, District Dausa (Raj.)
3.      Kalu @ Hemraj S/o Prabhudayal, R/o Village
        Sodala, Koli Ki Dhani, Tehsil Baswa, District
        Dausa (Raj.)
4.      Kailash S/o Radhakishan, R/o Village Sodala,
        Koli Ki Dhani, Tehsil Baswa, District Dausa
        (Raj.)
5.      Lokesh S/o Raghuveer, R/o Village Sodala,
        Koli Ki Dhani, Tehsil Baswa, District Dausa
        (Raj.)
6.      Rinku S/o Raghuveer, R/o Village Sodala, Koli
        Ki Dhani, Tehsil Baswa, District Dausa (Raj.)
7.      Raghuveer S/o Ramrath, R/o Village Sodala,
        Koli Ki Dhani, Tehsil Baswa, District Dausa
        (Raj.)
8.      Kailashi W/o Laxman, R/o Village Sodala, Koli
        Ki Dhani, Tehsil Baswa, District Dausa (Raj.)
9.      Mamta W/o Kamal, R/o Village Sodala, Koli Ki
        Dhani, Tehsil Baswa, District Dausa (Raj.)



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10.      Santra W/o Lokesh, R/o Village Sodala, Koli Ki
         Dhani, Tehsil Baswa, District Dausa (Raj.)
                                                     ----Respondents

For Petitioner(s) : Mr. Arvind Sharma, Adv.

For                        : Mr. Bhawani Shankar Sharma,
Respondent(s)                P.P. &
                             Mr. Nirmal Kumar Nahar, Adv.

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 No.334/2021 registered at Police Station

Bandikui, District Dausa for the offence(s) under

Section(s) 147, 148, 149, 341, 323, 325, 447 & 307

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

complainant(s) have opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

[2023:RJ-JP:32100] (3 of 3) [CRLMB-13701/2023]

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.Sushil Kumar S/o Shri

Shivlal & 2.Dinesh Kumar S/o Vijay 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 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 /194

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