Laxminarayan @ Laxman S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:34729)
2024 Latest Caselaw 5347 Raj/2

Rajasthan High Court

Laxminarayan @ Laxman S/O Shri ... 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 III Bail Application No.
                             10076/2024
Laxminarayan @ Laxman S/o Shri Satyanarayan, R/o
Ramkishanpura @ Kacholiya, Police Station Pipal,
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 third 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petitioner was dismissed as withdrawn by this Court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.

The second (interim) bail application of the

accused-petitioner was allowed by this Court vide

order dated 21.05.2024.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

[2024:RJ-JP:34729] (2 of 2) [CRLMB-10076/2024]

that charge sheet has been filed. He also submits

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 third bail application filed under

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

accused-petitioner Laxminarayan @ Laxman S/o

Shri Satyanarayan 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 /21

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