Sachin Gurjar S/O Shriram Gurjar vs State Of Rajasthan (2024:Rj-Jp:7634)
2024 Latest Caselaw 1132 Raj/2

Rajasthan High Court

Sachin Gurjar S/O Shriram Gurjar vs State Of Rajasthan (2024:Rj-Jp:7634) on 14 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:7634]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1657/2024

Sachin Gurjar S/o Shriram Gurjar, Aged About 25
Years, R/o Village Jaitpur, Police Station Basdayal
District     Kotputli     Bahror        (Rajasthan)          (Presently
Accused Petitioner Is In The Judicial Custody At
Central Jail, Alwar).
                                                          ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Manish Gupta, Adv.

For                      : Mr. C.G. Chopra, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

14/02/2024

This bail application has been filed by the

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

bail in FIR No.279/2023 registered at Police Station

Thanagazi, District Alwar for the offence(s) under

Section(s) 395, 34 of IPC & 3/25 of the 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 the charge-sheet has been filed. Learned

[2024:RJ-JP:7634] (2 of 2) [CRLMB-1657/2024]

counsel 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 Sachin Gurjar S/o Shriram

Gurjar 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

YOGESH KUMAR /98

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