Manjeet @ Khillu S/O Ramchandra vs State Of Rajasthan (2024:Rj-Jp:6774)
2024 Latest Caselaw 1023 Raj/2

Rajasthan High Court

Manjeet @ Khillu S/O Ramchandra vs State Of Rajasthan (2024:Rj-Jp:6774) on 9 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:6774]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             773/2024

Subhash S/o Jagan, R/o Tawran Ki Dhani, Tan
Loyati, Police Station Bansur, Tehsil Bansur, District
Kotputli- Behror. (At Present Confined In Sub Jail
Behror, District Kotputli-Behror).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

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

Manjeet @ Khillu S/o Ramchandra, Aged About 32 Years, R/o Mothuka, Police Station Bansur, Tehsil Bansur, District Kotputli- Behror. (At Present Confined In Sub Jail Behror, District Kotputli- Behror).

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

----Respondent

For Petitioner(s) : Mr. Bharat Yadav, Adv.

For                      : Mr. Ghan Shyam Singh
Respondent(s)              Rathore, GA-cum-AAG, with
                           Mr. Tejendra Pal Singh
                           Rathore, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 09/02/2024

[2024:RJ-JP:6774] (2 of 3) [CRLMB-773/2024]

These bail applications have been filed by

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

bail in FIR No.596/2023 registered at Police Station

Bansur, District Kotputli-Behror for the offence(s)

under Section(s) 457 & 380 IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in these cases. He further submits

that accused-petitioners have been in judicial custody

since long and the conclusion of the trial will take

long time, hence petitioners may be enlarged on bail.

Learned Government Advocate-cum-Additional

Advocate General 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

cases, this Court deems it just and proper to enlarge

petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners 1.Subhash S/o Jagan &

2.Manjeet @ Khillu S/o Ramchandra shall be

released on bail, provided each of them furnishes a

personal bond in the sum of Rs.1,00,000/- with two

[2024:RJ-JP:6774] (3 of 3) [CRLMB-773/2024]

sureties of Rs.50,000/- each to the satisfaction of the

trial Court, with the stipulation that 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 placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /11 & 12

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