Rahul Raghav S/O Devendra Singh Raghav vs State Of Rajasthan (2024:Rj-Jp:16570)
2024 Latest Caselaw 2673 Raj/2

Rajasthan High Court

Rahul Raghav S/O Devendra Singh Raghav vs State Of Rajasthan (2024:Rj-Jp:16570) on 8 April, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:16570]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            3913/2024

Mohit Ahuja @ Honey S/o Tilak Raj Ahuja, R/o
Bahadurpur, Police Station Sadar, District Alwar
(Raj.) (At Present Confined In District Jail, Alwar)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No.

Kashish S/o Ashok, R/o Bahadurpur, Police Station Alwar, District Alwar (Raj.) (At Present In Custody).

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

----Respondent S.B. Criminal Miscellaneous Bail Application No.

Rahul Raghav S/o Devendra Singh Raghav, R/o Z- 342 B, Sector -12 Noida, Noida, District Gautam Budhha Nagar, Uttar Pradesh, 201301. (At Present Confined In Sub Jail, Kishangarh Bas, Alwar)

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

----Respondent

For Petitioner(s) : Ms. Nidhi Suwalka, Adv.

Mr. Avtar Singh Rathore, Adv.

Mr. Brijendra Singh

[2024:RJ-JP:16570] (2 of 3) [CRLMB-3913/2024]

Kachhawa, Adv.

Mr. Sourabh Saini, Adv.

For                      : Mr. Sanjeev Mehla, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

08/04/2024

These bail applications have been filed by the

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

bail in FIR No.73/2024 registered at Police Station

Bhiwadi Phase Third, District Bhiwadi for the

offence(s) under Section(s) 420, 467, 468 120B of

IPC, 66(D) of IT Act & 13 of RPGO 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

[2024:RJ-JP:16570] (3 of 3) [CRLMB-3913/2024]

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) Mohit Ahuja @

Honey S/o Tilak Raj Ahuja, (2) Kashish S/o

Ashok and (3) Rahul Raghav S/o Devendra

Singh Raghav 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 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 place in connected file.

(UMA SHANKER VYAS),J

YOGESH KUMAR /161-162-163

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