Ravindra @ Ravi S/O Jairam vs State Of Rajasthan (2024:Rj-Jp:7941)
2024 Latest Caselaw 1160 Raj/2

Rajasthan High Court

Ravindra @ Ravi S/O Jairam vs State Of Rajasthan (2024:Rj-Jp:7941) on 15 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:7941]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1871/2024

Ravindra @ Ravi S/o Jairam, R/o Mandakheda
Thana Masalpur At Present R/o Arawali Nagar
Karauli     Thana       Kotwali       Karauli      District    Karauli
Rajasthan. (At Present Confined At District Jail
Karauli)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.P.
                                                     ----Respondent

For Petitioner(s) : Ms. Simran Bharti, Adv., for Mr. Abdul Rahim Khan, Adv.

For                      : Mr. Ghan Shyam Singh
Respondent(s)              Rathore GA-cum-AAG

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

15/02/2024

This bail application has been filed by the

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

bail in FIR No.144/2023 registered at Police Station

Sadar Karauli, District Karauli for the offence(s)

under Section(s) 420, 406, 467 & 468 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 accused-petitioner has been in judicial

[2024:RJ-JP:7941] (2 of 2) [CRLMB-1871/2024]

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 Ravindra @ Ravi S/o Jairam

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 /128

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