Amit Manda S/O Shri Kailash Chand vs State Of Rajasthan ...
2023 Latest Caselaw 5314 Raj/2

[2023:RJ-JP:24949]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11807/2023

Dharmendra @ Lala S/o Shri Mukesh Singh, Aged
About 28 Years, R/o Village Panchudala, Tehsil
Pawta,     Police     Thana        Pragpura,        District    Jaipur.
(Accused Petitioner Is In Central Jail, Jaipur)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 11808/2023 Amit Manda S/o Shri Kailash Chand, Aged About 21 Years, R/o Village Manda, Police Thana Pragpura, District Jaipur. (Accused Petitioner Is In Central Jail, Jaipur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Amitabh Vijaywargia, Adv., with Mr. Anshuman Jain, Adv.

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

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

26/09/2023

These bail applications have been filed by

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

[2023:RJ-JP:24949] (2 of 3) [CRLMB-11807/2023]

bail in FIR No.353/2023 registered at Police Station

Shyam Nagar, District Jaipur City (South) for the

offence(s) under Section(s) 3/25(6) & 3/25(7)(i) 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 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.Dharmendra @ Lala S/o

Shri Mukesh Singh & 2.Amit Manda S/o Shri

Kailash Chand 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:24949] (3 of 3) [CRLMB-11807/2023]

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 /122 & 123

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