Vinod S/O Shri Bhairulal vs The State Of Rajasthan ...
2024 Latest Caselaw 1082 Raj/2

Rajasthan High Court

Vinod S/O Shri Bhairulal vs The State Of Rajasthan ... on 13 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:7285]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1723/2024

Vinod S/o Shri Bhairulal, Aged About 30 Years, R/o
Chokh      Khera,      Police      Station      Kapasan,       District
Chittorgarh,         Rajasthan.            (Presently         Accused
Petitioner Is In Central Jail, Jaipur).
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Sandeep Sharma, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

13/02/2024

This bail application has been filed by the

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

bail in FIR No.345/2023 registered at Police Station

Kapasan, District Chittorgarh for the offence(s) under

Section(s) 489-B & 489-C 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 charge sheet has been filed and co-accused

namely Lokesh and Ratan Lal have already been

[2024:RJ-JP:7285] (2 of 2) [CRLMB-1723/2024]

enlarged on 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 Public Prosecutor 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 Vinod S/o Shri Bhairulal 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 /13

Powered by TCPDF (www.tcpdf.org)