Roshan @ Ranjeet vs State Of Rajasthan (2024:Rj-Jd:10202)
2024 Latest Caselaw 1946 Raj

Rajasthan High Court - Jodhpur

Roshan @ Ranjeet vs State Of Rajasthan (2024:Rj-Jd:10202) on 28 February, 2024

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2024:RJ-JD:10202]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
        S.B. Criminal Misc. 5th Bail Application No. 5972/2023

Roshan @ Ranjeet S/o Sh. Laxman, Aged About 29 Years, R/o
Kharbar-Ae-Fala Hadaat, Police Station Parsad, District Udaipur
(Raj.) (At Present Lodged In District Jail, Udaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Gyan Jyoti Gupta
For Respondent(s)         :     Ms. Anita Gehlot, PP



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

28/02/2024

The present fifth bail application has been filed under Section

439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with FIR No.68/2017 registered at Police Station

Prasad, District Udaipur for the offences punishable under Sections

147, 148, 341, 323, 307 and 302/149 of the IPC.

The fourth bail application was dismissed as not pressed by

this Court vide order dated 04.02.2021.

Learned counsel for the petitioner submits that the petitioner

is behind the bars for more than six years and trial of the case is

yet pending. A progress report has been received and in that

report also it is mentioned that trial of the case is still pending.

Learned counsel relies upon the judgments passed by the Hon'ble

Supreme Court in the cases of Rabi Prakash Vs. State of Odisha

and Mohd. Muslim @ Hussain Vs State (NCT of Delhi). The

[2024:RJ-JD:10202] (2 of 2) [CRLMB-5972/2023]

petitioner is in judicial custody since 03.07.2017 and the trial of

the case will take sufficiently long time. With these submissions,

learned counsel for the petitioner prayed that the benefit of bail

may be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the prayer of bail.

I have considered the arguments advanced before me and

gone through the material available on record.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, the fifth bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Roshan @

Ranjeet S/o Sh. Laxman shall be released on bail in connection

with FIR No.68/2017 registered at Police Station Prasad, District

Udaipur provided he executes a personal bond in a sum of

Rs.1,00,000/- with two sureties of Rs.50,000/- each to the

satisfaction of learned trial court for his appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(MANOJ KUMAR GARG),J 134-Rashi/-

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