Randheer Singh Solanki Son Of ... vs State Of Rajasthan ...
2023 Latest Caselaw 4753 Raj/2

[2023:RJ-JP:22141]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            11666/2023

1.      Randheer Singh Solanki Son Of Guman Singh,
        Aged About 40 Years, Resident Of Infront Of
        Raghavdas Ashram, Bayana Road, Chobey Ka
        Bandh, Hindaun City, District Karauli (Raj.) (At
        Present In Sub Jail Hindaun City, Karauli)
2.      Kush Singh Solanki Son Of Guman Singh,
        Aged About 23 Years, Resident Of Infront Of
        Raghavdas Ashram, Bayana Road, Chobey Ka
        Bandh, Hindaun City, District Karauli (Raj.) (At
        Present In Sub Jail Hindaun City, Karauli)
3.      Khem Singh @ Munchun Son Of Tejsingh @
        Gola, Aged About 20 Years, Resident Of
        Infront Of Raghavdas Ashram, Bayana Road,
        Chobey Ka Bandh, Hindaun City, District
        Karauli (Raj.) (At Present In Sub Jail Hindaun
        City, Karauli)
4.      Veeru Son Of Hukam Singh, Aged About 34
        Years, Resident Of Infront Of Raghavdas
        Ashram, Bayana Road, Chobey Ka Bandh,
        Hindaun       City,     District      Karauli       (Raj.)   (At
        Present In Sub Jail Hindaun City, Karauli)
5.      Vishnu Son Of Hukam Singh, Aged About 27
        Years, Resident Of Infront Of Raghavdas
        Ashram, Bayana Road, Chobey Ka Bandh,
        Hindaun       City,     District      Karauli       (Raj.)   (At
        Present In Sub Jail Hindaun City, Karauli)
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through P.p.
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No.

[2023:RJ-JP:22141] (2 of 4) [CRLMB-11666/2023]

11667/2023

1. Guman Singh Son Of Late Parbhati Jat, Aged About 40 Years, Resident Of Infront Of Raghavdas Ashram, Bayana Road, Chobey Ka Bandh, Hindaun City, District Karauli (Raj.) (At Present In Sub Jail Hindaun City, Karauli)

2. Tejsingh @ Gola Son Of Late Parbhati Jat, Aged About 51 Years, Resident Of Infront Of Raghavdas Ashram, Bayana Road, Chobey Ka Bandh, Hindaun City, District Karauli (Raj.) (At Present In Sub Jail Hindaun City, Karauli)

----Petitioners Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Vikram Singh Chauhan, Adv.

For                      : Mr. Ganesh Saini, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

12/09/2023

These bail applications have been filed by

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

bail in FIR No.304/2023 registered at Police Station

Hindaun City, District Karauli (Rajasthan) for the

offence(s) under Section(s) 143, 147, 149, 332, 353,

307 & 447 IPC and under Section 3 of P.D.P.P. Act.

[2023:RJ-JP:22141] (3 of 4) [CRLMB-11666/2023]

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in these cases. 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 Public Prosecutor appearing for the

State has opposed these bail applications.

Taking into consideration the overall facts and

circumstances of these cases, but without expressing

any opinion on the merits and demerits of these

cases, this Court deems it just and proper to enlarge

petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners 1.Randheer Singh Solanki S/o

Guman Singh, 2.Kush Singh Solanki S/o Guman

Singh, 3.Khem Singh @ Munchun S/o Tejsingh

@ Gola, 4.Veeru S/o Hukam Singh, 5.Vishnu

S/o Hukam Singh, 6.Guman Singh S/o Late

Parbhati Jat & 7.Tejsingh @ Gola S/o Late

Parbhati Jat 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

[2023:RJ-JP:22141] (4 of 4) [CRLMB-11666/2023]

stipulation that petitioners shall appear before that

Court on all subsequent dates of hearing and as and

when called upon to do so.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /156 & 157

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