Satish S/O Shri Ramveer vs State Of Rajasthan (2024:Rj-Jp:6534)
2024 Latest Caselaw 975 Raj/2

Rajasthan High Court

Satish S/O Shri Ramveer vs State Of Rajasthan (2024:Rj-Jp:6534) on 8 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:6534]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1515/2024

Satish S/o Shri Ramveer, R/o Village Moroli, Police
Station Kotwali, District Dholpur (Raj.). (At Present
Confined In District Jail, Dholpur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Dushyant Jain, Adv., with Mr. Udit Sapra, Adv.

For                      : Mr. Ganesh Saini, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

08/02/2024

This bail application has been filed by the

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

bail in FIR No.222/2023 registered at Police Station

Kotwali Dholpur, District Dholpur for the offence(s)

under Section(s) 307 read with Section 34 of 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 and similarly situated co-

accused namely Naresh @ Badshah has already been

[2024:RJ-JP:6534] (2 of 2) [CRLMB-1515/2024]

enlarged on bail by this Court. He also 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 Satish S/o Shri Ramveer 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 /18

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