Ravi @ Hetram @ Bandar @ Lila S/O ... vs State Of Rajasthan (2024:Rj-Jp:5238)
2024 Latest Caselaw 745 Raj/2

Rajasthan High Court

Ravi @ Hetram @ Bandar @ Lila S/O ... vs State Of Rajasthan (2024:Rj-Jp:5238) on 1 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5238]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                             1170/2024
Ravi @ Hetram @ Bandar @ Lila S/o Rambharosi,
R/o Anchhapura, Police Station Mahuwa, District
Dausa       (Raj.)     (At     Present        Accused          Petitioner
Confined In District Jail Karauli).
                                                          ----Petitioner
                                Versus
State Of Rajasthan, Through Pp                      ----Respondent

For Petitioner(s) : Mr. Kirodee Lal Meena, Adv.

For                      : Mr. Imran Khan, P.P.
Respondent(s)

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

This second bail application has been filed by

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

regular bail in FIR No.262/2023 registered at Police

Station Karoli, District Karauli for the offence(s)

under Section 379 IPC.

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 16.01.2024 with liberty to file

afresh after statement of the complainant is

recorded.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

[2024:RJ-JP:5238] (2 of 2) [CRLMB-1170/2024]

that after dismissal of the first bail application, the

complainant has been examined as PW-1 during the

trial. 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 has opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case and the custody period of

the accused-petitioner, 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 second bail application filed

under Section 439 Cr.P.C. is allowed and it is ordered

that accused-petitioner Ravi @ Hetram @ Bandar

@ Lila S/o Rambharosi 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 DANISH USMANI /05

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