Rajasthan High Court
Jeetu S/O Shri Shyojiram vs State Of Rajasthan (2024:Rj-Jp:16041) on 4 April, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:16041]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
2973/2024
Jeetu S/o Shri Shyojiram, Aged About 20 Years, R/o
Lamba Vaavdi, Police Station Todaraisingh, District
Tonk, At Present Resident Of S.f.s. Batti Ka Paas,
Jhuggi Jhopdiya, Police Station Muhana, District
Jaipur. (At Present Petitioner Is Confined In Central
Jail Jaipur).
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No.
Kalu S/o Shri Ramlal, Aged About 26 Years, R/o Mor
Mukkad, Police Station Mor District Tonk At Present
R/o Behind Power House, Muhana Road, Police
Station Muhana District Jaipur (At Present Confined
In Centre Jail Jaipur).
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
S.B. Criminal Miscellaneous Bail Application No.
1. Jahid Khan S/o Mohd. Jamil Khan, Aged
About 22 Years, R/o Jhuggi Jhopdi, Near
Railway Station Sanganer, Police Station
Muhana, District Jaipur. (At Present
Confined In Central Jail, Jaipur, District
Jaipur)
2. Kaushal @ Kushal Kumawat S/o Shri
[2024:RJ-JP:16041] (2 of 4) [CRLMB-2973/2024]
Girdhari Kumawat, Aged About 22 Years,
R/o Near Dada Ki Dukan, Sawai Madhopur
Pulia Diggi Road, Police Station Muhana,
District Jaipur. (At Present Confined In
Central Jail, Jaipur, District Jaipur).
3. Pintu S/o Shri Bhagwan, Aged About 21
Years, R/o Bhaisina, Police Station
Bhusawar, District Bharatpur, Presently
Resident Of Near Power House Kacchi Basti,
Police Station Muhana, District Jaipur. (At
Present Confined In Central Jail, Jaipur,
District Jaipur).
----Petitioners
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Swaraj Panwar, Adv.
Mr. Vinod Kumar Sharma,
Adv.
Mr. Jeetram Choudhary, Adv.
For : Mr. N.S. Gurjar, P.P.
Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
04/04/2024
These bail applications have been filed by the
petitioners under Section 439 Cr.P.C. seeking regular
bail in FIR No.185/2024 registered at Police Station
Muhana, District Jaipur City (South) for the
[2024:RJ-JP:16041] (3 of 4) [CRLMB-2973/2024]
offence(s) under Section(s) 399, 401, 402, 120B of
IPC & 4/25 of Arms Act.
Learned counsels for the petitioners submit that
the accused-petitioners are innocent and they have
been falsely implicated in these cases. They further
submit that the accused-petitioners have been in
judicial custody since long and the conclusion of the
trial will take long time, hence the 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
the petitioners on bail.
Accordingly, the bail applications filed under
Section 439 Cr.P.C. are allowed and it is ordered that
accused-petitioners namely (1) Jeetu S/o Shri
Shyojiram, (2) Kalu S/o Shri Ramlal, (3) Jahid
Khan S/o Mohd. Jamil Khan, (4) Kaushal @
Kushal Kumawat S/o Shri Girdhari Kumawat
and (5) Pintu S/o Shri Bhagwan shall be released
on bail, provided each of them furnishes a personal
bond in the sum of Rs.1,00,000/- with two sureties
[2024:RJ-JP:16041] (4 of 4) [CRLMB-2973/2024]
of Rs.50,000/- each to the satisfaction of the trial
Court, with the stipulation that the 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
YOGESH KUMAR /130-131-132
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