Jitendra Jani S/O Shri Bheeyaram Jani vs State Of Rajasthan (2024:Rj-Jp:5408)
2024 Latest Caselaw 742 Raj/2

Rajasthan High Court

Jitendra Jani S/O Shri Bheeyaram Jani vs State Of Rajasthan (2024:Rj-Jp:5408) on 1 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5408]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             808/2024

Jitendra Jani S/o Shri Bheeyaram Jani, Aged About
19 Years, R/o Koriya Bera, Ummed Nagar, Police
Station Mathaniya, Tehsil Osiya, Distt. Jodhpur. (At
Present Confined In Distt. Jail, Dausa)
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through Pp
2.      Abhishek Sharma S/o Shri Rajendra Kumar
        Sharma, R/o Gupteshwar Road, Dausa, Distt.
        Dausa.
                                                   ----Respondents

For Petitioner(s) : Mr. Ram Singh Bhati, Adv.

For                      : Mr. Sher Singh Mahala, P.P. &
Respondent(s)              Ms. Anju Meena, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 01/02/2024

This bail application has been filed by the

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

bail in FIR No.564/2023 registered at Police Station

Kotwali (Dausa), District Dausa for the offence(s)

under Section(s) 420, 406 & 201 IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

[2024:RJ-JP:5408] (2 of 3) [CRLMB-808/2024]

falsely implicated in this case. He further submits

that the dispute is of civil nature. 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 as well as the learned counsel for the

complainant have 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 Jitendra Jani S/o Shri

Bheeyaram Jani 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

[2024:RJ-JP:5408] (3 of 3) [CRLMB-808/2024]

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /97

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