Pradeep Kumar S/O Late Rajsingh vs State Of Rajasthan (2024:Rj-Jp:34947)
2024 Latest Caselaw 5351 Raj/2

Rajasthan High Court

Pradeep Kumar S/O Late Rajsingh vs State Of Rajasthan (2024:Rj-Jp:34947) on 20 August, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:34947]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            10123/2024

Pradeep Kumar S/o Late Rajsingh, Aged About 25
Years,     R/o       Pathena,      Police      Station      Bhusawar,
District Bharatpur (Raj.) (At Present Confined In
Sub Jail Bayana, District Bharatpur (Raj.)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Naresh Kumar Singhal, Adv.

For                      : Ms. Manju Dave, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 20/08/2024

This bail application has been filed by the

petitioner under Section 483 BNSS Act/439 Cr.P.C.

seeking regular bail in FIR No.201/2024 registered at

Police Station Bhusawar, District Bharatpur for the

offence(s) under Section(s) 147, 148, 149, 332, 353,

307 & 336 IPC and under Section 3 of PDPP Act.

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 the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

[2024:RJ-JP:34947] (2 of 2) [CRLMB-10123/2024]

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, 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 bail application filed under

Section 483 BNSS Act/439 Cr.P.C. is allowed and it is

ordered that accused-petitioner Pradeep Kumar

S/o Late Rajsingh 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 /09

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