Suwa Son Of Ladu vs State Of Rajasthan (2024:Rj-Jp:7156)
2024 Latest Caselaw 1056 Raj/2

Rajasthan High Court

Suwa Son Of Ladu vs State Of Rajasthan (2024:Rj-Jp:7156) on 12 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:7156]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             994/2024

Suwa Son Of Ladu, Aged About 58 Years, Resident
Of     Gordhanpura           Tan      Barna,        Police     Station
Kishangarh District Ajmer. At Present In Central
Jail, Ajmer.
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through P.p.
2.      Gopal Son Of Suwa, Resident Of Hanuwantiya,
        Nasirabad District Ajmer.
                                                   ----Respondents

For Petitioner(s) : Mr. Harendra Singh, Adv., with Mr. Shivam Sharma, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 12/02/2024

This bail application has been filed by the

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

bail in FIR No.36/2023 registered at Police Station

Nasirabad City, District Ajmer for the offence(s)

under Section(s) 420, 467, 468, 471 & 120-B of IPC.

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 co-accused has already been enlarged on

[2024:RJ-JP:7156] (2 of 2) [CRLMB-994/2024]

bail by this Court. 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 Government Advocate-cum-Additional

Advocate General 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 439 Cr.P.C. is allowed and it is ordered that

accused-petitioner Suwa S/o Ladu 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 /24

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