Parmendra Kumar S/O Shri Jagan Singh vs The State Of Rajasthan ...
2024 Latest Caselaw 808 Raj/2

Rajasthan High Court

Parmendra Kumar S/O Shri Jagan Singh vs The State Of Rajasthan ... on 2 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5565]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1259/2024
Parmendra Kumar S/o Shri Jagan Singh, Aged
About 26 Years, R/o Kandalau, Police Station
Laxmangarh, District Sikar (Rajasthan) (Accused
Presently Confined In Sub Jail, Fatehpur)
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Deepak Soni, Adv.

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

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

This bail application has been filed by the

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

bail in FIR No.218/2023 registered at Police Station

Ramgarh Sethan, District Sikar for the offence(s)

under Section(s) 143, 336, 427 & 308 IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that it is a case of no injury. He also submits that the

accused-petitioner has been in judicial custody since

[2024:RJ-JP:5565] (2 of 2) [CRLMB-1259/2024]

long and the conclusion of the trial will take long

time, hence the petitioner may be enlarged on bail.

Learned Government Advocate-cum-Additional

Advocate General 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 Parmendra Kumar S/o Shri

Jagan Singh 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

DANISH USMANI /60

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