Ratan Lal Jat S/O Shankar Lal Jat vs The State Of Rajasthan ...
2024 Latest Caselaw 753 Raj/2

Rajasthan High Court

Ratan Lal Jat S/O Shankar Lal Jat vs The State Of Rajasthan ... on 1 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5425]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

    S.B. Criminal Miscellaneous Bail Application No.
                              831/2024

Lokesh S/o Ramdayal, Aged About 36 Years, R/o
24-C, Saran Nagar, Police Station Banad, Dist.
Jodhpur (Raj) (At Present Accused Is Confined In
Central Jail, Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.P.
                                                     ----Respondent

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

Ratan Lal Jat S/o Shankar Lal Jat, Aged About 27 Years, R/o Turkiya Kalan, Police Station Kapasan, District Chittorgarh (Raj.) (At Present In Central Jail, Jaipur).

----Petitioner Versus The State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Shahid Khan, Adv.

Mr. Deepak Bishnoi, Adv., for Mr. Rishabh Bhidasra, Adv.

Mr. Ravindra Singh, Adv.

For                      : Mr. S.S. Mehla, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

01/02/2024

[2024:RJ-JP:5425] (2 of 3) [CRLMB-831/2024]

These bail applications have been filed by the

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

bail in FIR No.345/2023 registered at Police Station

Kapasan, District Chittorgarh for the offence(s) under

Section(s) 489(B) & 489 (C).

Learned counsels for the petitioners submit that

the accused-petitioners are innocent and they have

been falsely implicated in these cases. They further

submits that the charge-sheet has been filed.

Learned counsels also submit that the accused-

petitioners have been in judicial custody since long

and the conclusion of the trial will take long time,

hence the 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

the petitioners on bail.

Accordingly, these bail applications filed under

Section 439 Cr.P.C. are allowed and it is ordered that

accused-petitioners namely (1) Lokesh S/o

Ramdayal and (2) Ratan Lal Jat S/o Shankar Lal

Jat shall be released on bail, provided each of them

[2024:RJ-JP:5425] (3 of 3) [CRLMB-831/2024]

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 petitioners 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 /108-109

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