Prem Meghwal S/O Shri Motaram vs The State Of Rajasthan ...
2023 Latest Caselaw 4699 Raj/2

[2023:RJ-JP:21880]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11136/2023

Prem Meghwal S/o Shri Motaram, Aged About 26
Years, R/o Village Talniya, Police Station Surpaliya,
District Nagaur, Presently Tenant Plot No. 143, Flat
No. Third Floor, Ganesh Nagar, Main Vaid Gi Ka
Chauraha, Niwaru Road, Police Station Kradhani
Jaipur (At Presnt Petitioner Confined At Central Jail
Jaipur)
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Amitabh Vijaywargia, Adv.

For                      : Mr. Suresh Kumar, 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.414/2023 registered at Police Station

Murlipura, District Jaipur (West) for the offence(s)

under Section 420 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

[2023:RJ-JP:21880] (2 of 2) [CRLMB-11136/2023]

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 Prem Meghwal S/o Shri

Motaram 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 /271

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