Dharm Raj S/O Mahadeva vs State Of Rajasthan ...
2023 Latest Caselaw 4519 Raj/2

[2023:RJ-JP:20452]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            11317/2023

1.      Dharm Raj S/o Mahadeva, Aged About 32
        Years, Resident Of Village Neem Ka Kheda, Ps
        Sadar, District Bundi (Raj.). (Presently At
        District Jail, Bundi).
2.      Prakash S/o Jagannath, Aged About 40 Years,
        Resident Of Village Neem Ka Kheda, Ps Sadar,
        District Bundi (Raj.). (Presently At District
        Jail, Bundi).
3.      Mohan Lal S/o Narayan, Aged About 32 Years,
        Resident Of Village Neem Ka Kheda, Ps Sadar,
        District Bundi (Raj.). (Presently At District
        Jail, Bundi).
4.      Hemraj S/o Jeetmal, Aged About 32 Years,
        Resident Of Village Neem Ka Kheda, Ps Sadar,
        District Bundi (Raj.). (Presently At District
        Jail, Bundi).
5.      Uda Lal S/o Harnath, Aged About 35 Years,
        Resident Of Village Neem Ka Kheda, Ps Sadar,
        District Bundi (Raj.). (Presently At District
        Jail, Bundi).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through P.p.
                                                     ----Respondent

For Petitioner(s) : Mr. Mukesh Pal Jadoun, Adv.

For                      : Mr. Ghan Shyam Singh
Respondent(s)              Rathore, GA-cum-AAG,
                           assisted by
                           Mr. Laxman Meena, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

[2023:RJ-JP:20452] (2 of 3) [CRLMB-11317/2023]

Judgment / Order

02/09/2023

This bail application has been filed by

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

bail in FIR No.505/2022 registered at Police Station

Sadar Bundi, District Bundi (Rajasthan) for the

offence(s) under Section(s) 143, 341, 323, 324, 325

& 308 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 Government Advocate-cum-Additional

Advocate General appearing for the State has

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,

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.Dharm Raj S/o Mahadeva,

[2023:RJ-JP:20452] (3 of 3) [CRLMB-11317/2023]

2.Prakash S/o Jagannath, 3.Mohan Lal S/o

Narayan, 4.Hemraj S/o Jeetmal & 5.Uda Lal S/o

Harnath 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 /120

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