Pawan @ Piyush S/O Bablu Salvi vs State Of Rajasthan ...
2023 Latest Caselaw 4698 Raj/2

[2023:RJ-JP:21699]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            10738/2023

Pawan @ Piyush S/o Bablu Salvi, Aged About 21
Years, R/o Tenant House Of Chandraprakash Opp.
Hanuman Ji Ka Mandir Luhar Basti Border P.s.
Mahaveer Nagar Kota. (At Present Confined At
Central Jail Kota)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.p.
                                                     ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan, Adv.

For                      : Mr. Mahendra Meena, P.P.
Respondent(s)

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

11/09/2023

This bail application has been filed by the

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

bail in FIR No.339/2023 registered at Police Station

Mahaveer Nagar, District Kota City for the offence(s)

under Section(s) 341, 323, 324, 327, 307 & 34 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 charge sheet has been filed. He also submits

that the accused-petitioner has been in judicial

[2023:RJ-JP:21699] (2 of 2) [CRLMB-10738/2023]

custody since long and the conclusion of the trial will

take long time, hence the petitioner may be enlarged

on bail.

Learned Public Prosecutor 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 the

petitioner on bail.

Accordingly, the bail application filed under

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

accused-petitioner Pawan @ Piyush S/o Bablu

Salvi 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 /225

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