Ramveer S/O Shri Badri vs State Of Rajasthan ...
2023 Latest Caselaw 6348 Raj/2

[2023:RJ-JP:31894]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            12644/2023

Ramveer S/o Shri Badri, R/o Village Bheeka Ka Pura
Moroli, Police Station Kotwali, District Dholpur
(Raj.) (At Present Petitioner Confined In District
Jail, Dholpur).
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through Pp
2.      Banti S/o Jagdeesh, Bheeka Ka Pura Moroli,
        Police Station Kotwali, District Dholpur (Raj.).
                                                   ----Respondents

For Petitioner(s) : Mr. Govind Upadhyay, Adv.

For                      : Mr. Atul Sharma, P.P. &
Respondent(s)              Mr. Dinesh Kumar Garg, Adv.

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

31/10/2023

This bail application has been filed by petitioner

under Section 439 Cr.P.C. seeking regular bail in FIR

Nos.455/2023 registered at Police Station Kotwali

Dholpur, District Dholpur for the offence(s) under

Section(s) 323, 341, 325, 504, 307 & 34 of IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

[2023:RJ-JP:31894] (2 of 2) [CRLMB-12644/2023]

take long time, hence the petitioner may be enlarged

on bail.

Learned Public Prosecutor appearing for the

State as well as learned counsel appearing for the

complainant(s) have opposed this bail application.

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 the

petitioner on bail.

Accordingly, this bail application filed under

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

accused-petitioner 1.Ramveer S/o Shri Badri shall

be released on bail, provided he 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 the petitioner 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 /108

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