Amar Singh Meena S/O Batti Lal Meena vs State Of Rajasthan (2024:Rj-Jp:5413)
2024 Latest Caselaw 765 Raj/2

Rajasthan High Court

Amar Singh Meena S/O Batti Lal Meena vs State Of Rajasthan (2024:Rj-Jp:5413) on 1 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5413]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             818/2024

Amar Singh Meena S/o Batti Lal Meena, Aged About
22 Years, R/o Village Meena Pada Kadi Ki Jhopari,
Police Station Gangapur City Sadar, Ditt. Gangapur
City At Present Tenant Flat No. E-3, Dwarkapuri
Apartment, Pratap Nagar 26 Sector, Jaipur. (At
Present Confined At Central Jail Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. O.P. Pareek, Adv.

Mr. Roshan Sharma, Adv.

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

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.1446/2023 registered at Police Station

Mansarovar, District Jaipur City (South) for the

offence(s) under Section(s) 143, 323, 341, 364A,

365 and 392 of IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

[2024:RJ-JP:5413] (2 of 2) [CRLMB-818/2024]

falsely implicated in this case. He further 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, 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 Amar Singh Meena S/o Batti

Lal Meena 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

YOGESH KUMAR /101

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