Man Singh S/O Shivli vs State Of Rajasthan (2024:Rj-Jp:5898)
2024 Latest Caselaw 839 Raj/2

Rajasthan High Court

Man Singh S/O Shivli vs State Of Rajasthan (2024:Rj-Jp:5898) on 5 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5898]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                              672/2024
1.      Man Singh S/o Shivli, R/o Ghoghor Police
        Station       Kaithwara         District      Bharatpur.        At
        Present In Sub Jail, Deeg.
2.      Laxman        S/o     Rajjan,       R/o     Ghoghor        Police
        Station       Kaithwara         District      Bharatpur.        At
        Present In Sub Jail, Deeg.
3.      Vijay Singh S/o Rajjan, R/o Ghoghor Police
        Station       Kaithwara         District      Bharatpur.        At
        Present In Sub Jail, Deeg.
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through The Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Harendra Singh, Adv.

For                       : Mr. Ghan Shyam Singh
Respondent(s)               Rathore, GA-cum-AAG &
                            Mr. Ankit Khandelwal, Adv.

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

05/02/2024 This bail application has been filed by petitioners under Section 439 Cr.P.C. seeking regular bail in FIR No.181/2023 registered at Police Station Kaithwara, District Deeg for the offence(s) under Section(s) 143, 323, 341, 307 & 325 IPC.

Learned counsel for petitioners submits that accused-petitioners are innocent and they have been falsely implicated in this case. He further submits that no allegation has been attributed to present

[2024:RJ-JP:5898] (2 of 2) [CRLMB-672/2024]

accused-petitioners. 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 Government Advocate-cum-Additional Advocate General appearing for the State as well as the learned counsel for complainant(s) 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.Man Singh S/o Shivli,

2.Laxman S/o Rajjan & 3.Vijay Singh S/o Rajjan shall be released on 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 /47

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