Sahab S/O Jasmal vs State Of Rajasthan (2024:Rj-Jp:8225)
2024 Latest Caselaw 1194 Raj/2

Rajasthan High Court

Sahab S/O Jasmal vs State Of Rajasthan (2024:Rj-Jp:8225) on 16 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:8225]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            1934/2024

1.      Mustkeem S/o Rajju, Aged About 22 Years,
        R/o Village Bhilamka, Police Station Deeg,
        Distt. Deeg (Rajasthan) (At Present Confined
        In Sub Jail, Deeg).
2.      Raj Mohammad @ Sethi S/o Late Shri Lallu,
        Aged About 35 Years, R/o Village Bhilamka,
        Police Station Deeg, Distt. Deeg (Rajasthan)
        (At Present Confined In Sub Jail, Deeg).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

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

Sahab S/o Jasmal, Aged About 35 Years, R/o Village Bhilamka, Police Station Deeg, District Deeg (Rajasthan). (At Present Confined In Sub Jail Deeg, District Bharatpur).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Hemendra Goyal, Adv.

Mr. Himmat Singh Bikarwar, Adv.

For : Mr. Yashwant Kankhediya, P.P. Respondent(s)

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

[2024:RJ-JP:8225] (2 of 3) [CRLMB-1934/2024]

16/02/2024

These bail applications have been filed by

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

bail in FIR No.25/2024 registered at Police Station

Deeg, District Deeg for the offence(s) under

Section(s) 420, 467, 468, 471 & 120-B of IPC and

under Section(s) 66-D of I.T. Act.

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.Mustkeem S/o Rajju, 2.Raj

Mohammad @ Sethi S/o Late Shri Lallu &

3.Sahab S/o Jasmal shall be released on bail,

provided each of them furnishes a personal bond in

[2024:RJ-JP:8225] (3 of 3) [CRLMB-1934/2024]

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 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 /60 & 61

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