Sunil Kumar S/O Shri Gangaram vs State Of Rajasthan ...
2023 Latest Caselaw 5311 Raj/2

[2023:RJ-JP:24957]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             11814/2023

1.      Sunil Kumar S/o Shri Gangaram, Aged About
        22 Years, R/o Janbhoji Ka Mandir - 1 Police
        Station Dhorimanna District Barmer (Raj.).
        (At     Present        Accused         Confined         In      Jail
        Jhunjhunu)
2.      Rajendra S/o Shri Hethram, Aged About 22
        Years, R/o Godu Police Station Bajju District
        Bikaner (Raj.). (At Present Accused Confined
        In Jail Jhunjhunu)
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Dushyant Singh Naruka, Adv.

For                       : Mr. Babu Lal Nasuna, P.P. &
Respondent(s)               Mr. Om Prakash Kharra, Adv.,
                            for complainant(s)

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

26/09/2023

This bail application has been filed by

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

bail in FIR No.299/2023 registered at Police Station

Chirawa, District Jhunjhunu for the offence(s) under

Section(s) 147, 148, 149, 458, 427, 363, 366, 323 &

307 IPC.

[2023:RJ-JP:24957] (2 of 2) [CRLMB-11814/2023]

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 Public Prosecutor appearing for the

State as well as the learned counsel for the

complainant(s) have 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.Sunil Kumar S/o Shri

Gangaram & 2.Rajendra S/o Shri Hethram 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 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 /125

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