Rajesh Khichad S/O Shri Late Shri ... vs State Of Rajasthan (2024:Rj-Jp:7157)
2024 Latest Caselaw 1057 Raj/2

Rajasthan High Court

Rajesh Khichad S/O Shri Late Shri ... vs State Of Rajasthan (2024:Rj-Jp:7157) on 12 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:7157]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1537/2024
Rajesh Khichad S/o Shri Late Shri Prathvi Singh,
Aged About 23 Years, R/o Ward No. 47, Khichdo Ka
Bas, Police Station Gokulpura, District Sikar (Raj.)
(At Present Confined In Sub Jail Neemkathana
District Neemkathana).----Petitioner                     ----Petitioner
                                Versus
State Of Rajasthan, Through Pp                      ----Respondent

For Petitioner(s) : Mr. Anil Kumar, Adv.

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

Mr. Harendra Singh, Adv., with Mr. Shivam Sharma, 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.666/2023 registered at Police Station

Ringus, District Sikar for the offence(s) under

Section(s) 341, 323, 307, 394, 506 & 34 IPC and

under Section(s) 3/25,27 of Arms 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 co-accused Atul and Rajpal have already been

enlarged on bail by this Court. He also submits that

[2024:RJ-JP:7157] (2 of 2) [CRLMB-1537/2024]

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 as well as

the learned counsel for complainant(s) have 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 Rajesh Khichad S/o Shri Late

Shri Prathvi Singh 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 /26

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