Madanlal S/O Shri Sitaram vs State Of Rajasthan (2024:Rj-Jp:34729)
2024 Latest Caselaw 5345 Raj/2

Rajasthan High Court

Madanlal S/O Shri Sitaram vs State Of Rajasthan (2024:Rj-Jp:34729) on 16 August, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:34729]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                             10075/2024

Madanlal S/o Shri Sitaram, R/o Jefa Ki Dhani,
Jagatpura, Police Station Niwai Sadar District Tonk
(Raj.) (At Present Accused Petitioner Confined In
District Jail Tonk)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                       ----Respondent

For Petitioner(s) : Mr. Kirodee Lal Meena, Adv.

For                      : Mr. Laxman Meena, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 16/08/2024

This second bail application has been filed by

the petitioner under Section 439 Cr.P.C. seeking

regular bail in FIR No.619/2023 registered at Police

Station Niwai, District Tonk for the offence(s) under

Section(s) 143, 148, 149, 341, 323, 325 & 307 IPC.

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 02.05.2024.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that charge sheet has been filed. He also submits

[2024:RJ-JP:34729] (2 of 2) [CRLMB-10075/2024]

that the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

take long time, hence the petitioner 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 and the fact that charge

sheet has been filed, but without expressing any

opinion on the merits and demerits of the case, this

Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the second bail application filed

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

that accused-petitioner Madanlal S/o Shri Sitaram

shall be released on bail, provided he 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 petitioner

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 /20

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