Mukesh Nayak S/O Shri Ramvilas Nayak vs State Of Rajasthan
2024 Latest Caselaw 1060 Raj/2

Rajasthan High Court

Mukesh Nayak S/O Shri Ramvilas Nayak vs State Of Rajasthan on 12 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                     1587/2024

Mukesh Nayak S/o Shri Ramvilas Nayak, aged 32
years, Resident of Indra Colony, Village Ramniwas,
Tehsil Chaksu, Police Station Chaksu, District Jaipur
(Raj.)
[AT PRESENT IN CENTRAL JAIL, JAIPUR]


                                                      ----Petitioner
                             Versus
State Of Rajasthan


                                                  ----Respondent

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

Ranjeet Singh S/o Late Shri Hari Singh, Aged about 39 years, R/o Ward No.15, Village Ramniwaspura, Tehsil Chaksu, Presently Tenant Shri Bahadur Beniwal Ka Makan, Beer Bar Samne, Kotkawda Mode, Police Station Chaksu District Jaipur South. (At present petitioner confined in Central Jail Jaipur)

----Petitioner Versus State Of Rajasthan

----Respondent

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

Mr. S.P. Singh Chouhan, Adv.

For                   : Mr. Babu Lal Nasuna, P.P.
Respondent(s)

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

These bail applications have been filed by

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

(2 of 3) [CRLMB-1647/2024]

bail in FIR No.30/2024 registered at Police Station

Chaksu, District Jaipur City (South) Rajasthan for the

offence(s) under Section 379 IPC.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

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 Public Prosecutor 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.Mukesh Nayak S/o Shri

Ramvilas Nayak & 2.Ranjeet Singh S/o Late

Shri Hari Singh 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

(3 of 3) [CRLMB-1647/2024]

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 /103 & 104

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