Ramswaroop S/O Champalal vs State Of Rajasthan (2024:Rj-Jp:5553)
2024 Latest Caselaw 798 Raj/2

Rajasthan High Court

Ramswaroop S/O Champalal vs State Of Rajasthan (2024:Rj-Jp:5553) on 2 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5553]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                              752/2024

1.      Ramswaroop S/o Champalal, Aged About 48
        Years, R/o Ajnawar, Police Station Chhipa
        Barod, Distt Baran (Raj.) (At Present Confined
        In Sub Jail Chhabra, Distt. Baran (Raj.).
2.      Lakhan Lal S/o Ramswaroop, Aged About 20
        Years, R/o Ajnawar, Police Station Chhipa
        Barod, Distt Baran (Raj.) (At Present Confined
        In Sub Jail Chhabra, Distt. Baran (Raj.).
3.      Rinku S/o Ramswaroop, Aged About 18 Years,
        R/o Ajnawar, Police Station Chhipa Barod,
        Distt Baran (Raj.) (At Present Confined In Sub
        Jail Chhabra, Distt. Baran (Raj.).
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Naresh Kumar Singhal, Adv.

For                       : Mr. Ghan Shyam Singh
Respondent(s)               Rathore, GA-cum-AAG,
                            assisted by
                            Mr. Narendra Singh Gurjar,
                            Assistant Government
                            Advocate &
                            Mr. Brijendra Singh
                            Kachhawa, Adv.

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

This bail application has been filed by

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

[2024:RJ-JP:5553] (2 of 3) [CRLMB-752/2024]

bail in FIR No.474/2023 registered at Police Station

Chhipa Barod, District Baran for the offence(s) under

Section(s) 341, 323, 324, 308 & 34 IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further 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 Government Advocate-cum-Additional

Advocate General appearing for the State has

opposed the bail application whereas, learned

counsel for the complainant has submitted that he

has no objection if accused-petitioners are enlarged

on bail.

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.Ramswaroop S/o

Champalal, 2.Lakhan Lal S/o Ramswaroop &

3.Rinku S/o Ramswaroop shall be released on

[2024:RJ-JP:5553] (3 of 3) [CRLMB-752/2024]

bail, provided each of them 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 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 /40

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