Jaihind S/O Hariyaram vs State Of Rajasthan ...
2023 Latest Caselaw 5310 Raj/2

[2023:RJ-JP:24958]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11819/2023

Jaihind S/o Hariyaram, Aged About 23 Years, R/o
Kumharon        Ka     Mohalla,        Raghunathgarh           Colony,
Police Station Naugavan, District Alwar (Rajasthan).
(At Present Confined In Central Jail Alwar, District
Alwar).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Suresh Kumar, Adv.

For                      : Mr. Babu Lal Nasuna, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

26/09/2023

This bail application has been filed by the

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

bail in FIR No.701/2023 registered at Police Station

Sadar Alwar, District Alwar for the offence(s) under

Section(s) 419, 420 & 120-B of IPC and under

Section 66-D of I.T. Act.

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:24958] (2 of 2) [CRLMB-11819/2023]

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 Jaihind S/o Hariyaram 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 /127

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