Rohit Meena S/O Bacchu Singh vs State Of Rajasthan (2024:Rj-Jp:6783)
2024 Latest Caselaw 1026 Raj/2

Rajasthan High Court

Rohit Meena S/O Bacchu Singh vs State Of Rajasthan (2024:Rj-Jp:6783) on 9 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:6783]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                              1547/2024

1.      Rohit Meena S/o Bacchu Singh, Aged About
        23 Years, R/o Bhanokhar P.s. Behtu Kala,
        District Alwar At Present Flat No. 2248, C-
        Block,       Mai     Haveli,       Ramchandrapura,            P.s.
        Bhankrota, Jaipur. (At Present Confined In
        Central Jail, Jaipur, Raj.)
2.      Ravi Kalal @ Raviraj Choudhary S/o Devilal,
        Aged About 24 Years, R/o Parel Police Station
        Dhariyabad, District Pratapgarh, At Present
        Flat      No.       2248-C,         Block,         Mai    Haveli,
        Ramchandrapura, P.s.bhankrota, Jaipur. (At
        Present Confined In Central Jail, Jaipur (Raj.)
                                                           ----Petitioners
                                  Versus
State Of Rajasthan, Through Pp
                                                       ----Respondent

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

Ravi Kumar Sharma @ Ravi Pandit S/o Bajranglal Sharma, Aged About 24 Years, R/o 51, Shiv Vihar, Mangyawas, Police Station Mansarovar, Jaipur (South) At Present Flat No. 2248, C-Block, Mai Haveli, Ramchandrapura, Police Station Bhankrota, Jaipur (Raj.) (At Present Confined In Central Jail, Jaipur (Raj.)

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

----Respondent

[2024:RJ-JP:6783] (2 of 3) [CRLMB-1547/2024]

For Petitioner(s) : Mr. Rajneesh Gupta, Adv., with Mr. Pramod Kumar Saini, 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

These bail applications have been filed by

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

bail in FIR No.20/2024 registered at Police Station

Shiprapath, District Jaipur City (South) for the

offence(s) under Section(s) 399 & 402 IPC and under

Section(s) 3/25(1)(kha) & 4/25 of Arms Act.

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

[2024:RJ-JP:6783] (3 of 3) [CRLMB-1547/2024]

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.Rohit Meena S/o Bacchu

Singh, 2.Ravi Kalal @ Raviraj Choudhary S/o

Devilal & 3.Ravi Kumar Sharma @ Ravi Pandit

S/o Bajranglal Sharma 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 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 /17 & 18

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