Parwat Singh S/O Ramnarayan vs State Of Rajasthan ...
2023 Latest Caselaw 4756 Raj/2

[2023:RJ-JP:22127]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             11657/2023

1.      Parwat Singh S/o Ramnarayan, Aged About
        23 Years, Resident Of Girdharpura Police
        Station       Ratlai    District      Jhalawar        (Raj)     (At
        Present Confined In District Jail, Jhalawar
        (Raj.)
2.      Kalulal S/o Hazarilal, Aged About 19 Years,
        Resident Of Girdharpura Police Station Ratlai
        District Jhalawar (Raj) (At Present Confined In
        District Jail, Jhalawar (Raj.)
3.      Biram S/o Rodulal, Aged About 20 Years,
        Resident Of Kherdanta Police Station Bhalta
        District Jhalawar (Raj) (At Present Confined In
        District Jail, Jhalawar (Raj.)
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through P.p.
                                                      ----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

12/09/2023

This bail application has been filed by

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

[2023:RJ-JP:22127] (2 of 3) [CRLMB-11657/2023]

bail in FIR No.245/2023 registered at Police Station

Khanpur, District Jhalawar for the offence(s) under

Section(s) 457 & 380 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.Parwat Singh S/o

Ramnarayan, 2.Kalulal S/o Hazarilal & 3.Biram

S/o Rodulal 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

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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 /149

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