Sagar Valmiki S/O Ramswaroop vs State Of Rajsthan ...
2023 Latest Caselaw 4884 Raj/2

[2023:RJ-JP:22819]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11450/2023

Sagar Valmiki S/o Ramswaroop, Aged About 21
Years, R/o Bajrang Nagar, Nar Dakaniya Statino,
Police Station Udhyog Nagar, District Kota City.
(Presently Confined At Central Jail Kota)
                                                         ----Petitioner
                                Versus
State Of Rajsthan, Through Public Prosecutor
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 11451/2023 Vijay Saxena @ Kallu S/o Narendra, Aged About 22 Years, R/o Gali No. 05, Surya Nagar, Near Hanuman Mandir, Police Station Udhyog Nagar, District Kota City. (Presently Confined At Central Jail Kota)

----Petitioner Versus State Of Rajsthan, Through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Jagdish Nagar, 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

14/09/2023

These bail applications have been filed by

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

[2023:RJ-JP:22819] (2 of 3) [CRLMB-11450/2023]

bail in FIR No.378/2023 registered at Police Station

Udhyog Nagar (Kota City), District Kota City for the

offence(s) under Section(s) 399 & 402 IPC and under

Section(s) 4/25 of Arms Act.

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 Government Advocate-cum-Additional

Advocate General 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.Sagar Valmiki S/o

Ramswaroop & 2.Vijay Saxena @ Kallu S/o

Narendra 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

[2023:RJ-JP:22819] (3 of 3) [CRLMB-11450/2023]

to the satisfaction of the trial Court, with the

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 /100 & 101

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