Rammurti @ Ramveer S/O Buddhi vs The State Of Rajasthan ...
2024 Latest Caselaw 761 Raj/2

Rajasthan High Court

Rammurti @ Ramveer S/O Buddhi vs The State Of Rajasthan ... on 1 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5399]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                              702/2024

1.      Rammurti          @ Ramveer S/o                   Buddhi, Aged
        About 59 Years, R/o Gunsara Police Thana
        Kumher District Deeg (Raj.). (Confined At
        Central Jail, Bharatpur).
2.      Satyaveer @ Chotu S/o Ranveer, Aged About
        23 Years, R/o Penghor Nagla Khan Police
        Thana Kumher District Deeg (Raj.) (Confined
        At Central Jail, Bharatpur).
3.      Jatin @ Buddha S/o Ranjeet, Aged About 21
        Years,      R/o     Sonkh       Police      Thana       Magorra
        District Mathura (Up). (Confined At Central
        Jail, Bharatpur).
                                                          ----Petitioners
                                 Versus
1.      The State Of Rajasthan, Through The Public
        Prosecutor Bharatpur (Raj.).
2.      Kaniahyalal        S/o     Anoop        Singh,       R/o   Gram
        Gunsara         Police        Thana         Udhyog         Nagar
        Bharatpur (Raj.).
                                                    ----Respondents

For Petitioner(s) : Mr. Gordhan Singh Fauzdar, Adv.

For                       : Mr. Sher Singh Mahala, P.P. &
Respondent(s)               Mr. Dheeraj Singhal, Adv.

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

This bail application has been filed by

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

bail in FIR No.146/2023 registered at Police Station

[2024:RJ-JP:5399] (2 of 3) [CRLMB-702/2024]

Udhyog Nagar (Bharatpur), District Bharatpur for the

offence(s) under Section(s) 147, 148, 323, 341, 307,

336 & 504 IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further submits

that it is a case of version and cross-version. He also

submits 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 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

petitioners on bail.

Accordingly, the bail application filed under

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

accused-petitioners 1.Rammurti @ Ramveer S/o

Buddhi, 2.Satyaveer @ Chotu S/o Ranveer &

3.Jatin @ Buddha S/o Ranjeet shall be released

on bail, provided each of them furnishes a personal

[2024:RJ-JP:5399] (3 of 3) [CRLMB-702/2024]

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 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

DANISH USMANI /79

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