Robin Singh S/O Ashok Kumar vs State Of Rajasthan (2024:Rj-Jp:5446)
2024 Latest Caselaw 770 Raj/2

Rajasthan High Court

Robin Singh S/O Ashok Kumar vs State Of Rajasthan (2024:Rj-Jp:5446) on 1 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5446]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             884/2024

Robin Singh S/o Ashok Kumar, Aged About 34
Years, R/o Hasanpura Dapar S.a.s. Nagar, Police
Thana Lalru Mohali, Punjab. (Accused Is Currently
Confined In Central Jail Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Rajendra Singh Rajawat, Adv., for Mr. Deepak Chauhan, 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.EPF/AJM(177)/2023-24/25 registered

at Police Station Kishangarh, District Ajmer for the

offence(s) under Section(s) 16/54, 54A of the

Rajasthan Exicse Act 1950.

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:5446] (2 of 2) [CRLMB-884/2024]

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 Robin Singh S/o Ashok Kumar

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 /130

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