Mukesh S/O Laxminarayan vs State Of Rajasthan (2024:Rj-Jp:6533)
2024 Latest Caselaw 977 Raj/2

Rajasthan High Court

Mukesh S/O Laxminarayan vs State Of Rajasthan (2024:Rj-Jp:6533) on 8 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:6533]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1249/2024

Mukesh S/o Laxminarayan, R/o Village Ramniwas
Thana Atru District Baran Rajasthan. (At Present
Confined At Central Jail Kota)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan, 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.426/2023 registered at Police Station

Anantpura, District Kota City for the offence(s) under

Section(s) 307, 392, 452, 323, 341, 324, 427 & 34

IPC and under Section(s) 4/25 of Arms Act.

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 the present accused-petitioner is not named in

the FIR and co-accused namely Lokesh and Suraj

[2024:RJ-JP:6533] (2 of 2) [CRLMB-1249/2024]

Mehra have already been enlarged on bail by the

learned trial Court and by this Court respectively. 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 Mukesh S/o Laxminarayan

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 /16

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