Pawan @ Piyush S/O Bablu Salvi vs State Of Rajasthan ...
2023 Latest Caselaw 4700 Raj/2

[2023:RJ-JP:21870]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11080/2023

Pawan @ Piyush S/o Bablu Salvi, R/o Tenant House
Of Chandraprakash Opp. Hanuman Ji Ka Mandir
Luhar Basti Border P.s. Mahaveer Nagar Kota Raj.
(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. Ghan Shyam Singh
Respondent(s)              Rathore, GA-cum-AAG,
                           assisted by
                           Mr. Bhawani Shanker Sharma,
                           P.P.

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.342/2023 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 the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

[2023:RJ-JP:21870] (2 of 2) [CRLMB-11080/2023]

take long time, hence the petitioner 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 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 /263

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