Ajay Meena @ Jadu S/O Dharm Singh @ Dhara ... vs State Of Rajasthan (2024:Rj-Jp:15555)
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Rajasthan High Court

Ajay Meena @ Jadu S/O Dharm Singh @ Dhara ... vs State Of Rajasthan (2024:Rj-Jp:15555) on 3 April, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:15555]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            3843/2024
1.      Ajay Meena @ Jadu S/o Dharm Singh @
        Dhara Singh, R/o Village Maliyo Ka Mohalla,
        Bhaisa       Khurd,     Police     Station        Teda   Bhim,
        District Karauli At Present Tenant House No.
        38, Shushma Vihar Colony, Gethor Road,
        Jaipur (Raj.) (Presently Confined In Central
        Jail, Jaipur).
2.      Sanjay Meena @ Modal S/o Shri Puran Meena,
        R/o Village Maliyo Ka Mohalla, Bhaisa Khurd,
        Police Station Teda Bhim, District Karauli At
        Present Tenant Ekmay Homes, Sachivalay
        Nagar, Police Station Sanganer, Jaipur (Raj.)
        (Presently Confined In Central Jail, Jaipur).
3.      Abhay Rathore @ Gattu S/o Rupendra Singh,
        R/o Lakhanpur, Police Station Bouli, District
        Sawai Madhopur At Present House No. 52,
        Guru Govind Vihar, Goner Road, Jaipur (Raj.)
        (Presently Confined In Central Jail Jaipur).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Rajendra Singh Tanwar, Adv.

For : Mr. Sher Singh Mahala, P.P., Respondent(s) Mr. Amitabh Vijaywargia, Adv., with Mr. Anshuman Jain, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 03/04/2024

[2024:RJ-JP:15555] (2 of 3) [CRLMB-3843/2024]

This bail application has been filed by

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

bail in FIR No.193/2024 registered at Police Station

Jawahar Circle, District Jaipur City (East) for the

offence(s) under Section(s) 143, 323, 341, 365 &

392 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 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

petitioners on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioners 1.Ajay Meena @ Jadu S/o

Dharm Singh @ Dhara Singh, 2.Sanjay Meena @

Modal S/o Shri Puran Meena & 3.Abhay Rathore

@ Gattu S/o Rupendra Singh shall be released on

[2024:RJ-JP:15555] (3 of 3) [CRLMB-3843/2024]

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 /45

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