Rajasthan High Court
Lakhan Singh S/O Gulab Singh vs State Of Rajasthan (2024:Rj-Jp:17054) on 9 April, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:17054]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
1604/2024
1. Lakhan Singh S/o Gulab Singh, Aged About
28 Years, R/o Patwan Police Station Baberu
District Banda, Uttar Pradesh. (Accused
Petitioner Is Confined In Sub Jail Shanbhar
Lake District Jaipur).
2. Satyam Singh S/o Mahipal Singh, Aged About
23 Years, R/o Aawas Vikash Hanspuram
District Kanpur, Uttar Pradesh. (Accused
Petitioner Is Confined In Sub Jail Shanbhar
Lake District Jaipur).
3. Nankane S/o Bahadur, Aged About 40 Years,
R/o Shankar Nagar, Shivpura Police Station
Laliya District Balrampur, Uttar Pradesh.
(Accused Petitioner Is Confined In Sub Jail
Shanbhar Lake District Jaipur).
4. Mohmmad Tareek S/o Mohmmad Rauf, R/o
Talpura Baheri, Police Station Baheri, District
Bareli, Uttarpradesh. (Accused Petitioner Is
Confined In Sub Jail Shanbhar Lake District
Jaipur).
5. Mohmmad Aarif S/o Jameel Ahmad, R/o
Sukliya, Police Station Bahali District Bareli
Uttarpradesh. (Accused Petitioner Is Confined
In Sub Jail Shanbhar Lake District Jaipur).
6. Mohmmad Jeesan S/o Habib Ahmad, R/o
Hajratpur, Police Station Bilashpur District
Rampur, Uttarpradesh. (Accused Petitioner Is
Confined In Sub Jail Shanbhar Lake District
Jaipur).
7. Mohmmad Esrat S/o Habibi Ahmad, R/o
Hajratpur Police Station Bilashpur District
Rampur, Uttarpradesh. (Accused Petitioner Is
Confined In Sub Jail Shanbhar Lake District
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Jaipur).
8. Erfan S/o Nabi Ahmad, R/o Lakheempur,
Police Station Khajuriya District Rampur
Uttarpradesh. (Accused Petitioner Is Confined
In Sub Jail Shanbhar Lake District Jaipur).
9. Gulshad Raja S/o Mohmmad Umar, R/o Village
Lakheempur Police Station Khajuriya District
Rampur, Uttarpradesh. (Accused Petitioner Is
Confined In Sub Jail Shanbhar Lake District
Jaipur).
10. Sulkhan Singh @ Sanjay Singh S/o Gulab
Singh, R/o Village Patwan, Police Station
Baberu District Banda, Uttar Pradesh.
(Accused Petitioner Is Confined In Sub Jail
Shanbhar Lake District Jaipur).
11. Shahrukh S/o Nabihasan, R/o Village Parewa,
Police Station Sishgadh District Bareli,
Uttarpradesh. (Accused Petitioner Is Confined
In Sub Jail Shanbhar Lake District Jaipur).
----Petitioners
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Vinod Kumar Sharma,
Adv.
For : Mr. Sanjeev Mehla, P.P.
Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
09/04/2024
This bail application has been filed by the
petitioners under Section 439 Cr.P.C. seeking regular
bail in FIR No.542/2023 registered at Police Station
[2024:RJ-JP:17054] (3 of 4) [CRLMB-1604/2024]
Maujamabad, District Dudu for the offence(s) under
Section(s) 458 & 395 of IPC.
Learned counsel for the petitioners submits that
the accused-petitioners are innocent and they have
been falsely implicated in this case. He further
submits that the charge-sheet has already been filed.
He also submits 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 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 the
petitioners on bail.
Accordingly, the bail application filed under
Section 439 Cr.P.C. is allowed and it is ordered that
accused-petitioners namely (1) Lakhan Singh S/o
Gulab Singh, (2) Satyam Singh S/o Mahipal
Singh, (3) Nankane S/o Bahadur, (4) Mohmmad
Tareek S/o Mohmmad Rauf, (5) Mohmmad Aarif
S/o Jameel Ahmad, (6) Mohmmad Jeesan S/o
Habib Ahmad, (7) Mohmmad Esrat S/o Habibi
[2024:RJ-JP:17054] (4 of 4) [CRLMB-1604/2024]
Ahmad, (8) Erfan S/o Nabi Ahmad, (9) Gulshad
Raja S/o Mohmmad Umar, (10) Sulkhan Singh @
Sanjay Singh S/o Gulab Singh and (11)
Shahrukh S/o Nabihasan 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.
(UMA SHANKER VYAS),J
YOGESH KUMAR /52
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