Sobit S/O Harinarayan vs State Of Rajasthan (2024:Rj-Jp:6577)
2024 Latest Caselaw 982 Raj/2

Rajasthan High Court

Sobit S/O Harinarayan vs State Of Rajasthan (2024:Rj-Jp:6577) on 8 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:6577]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             1548/2024

Sobit S/o Harinarayan, R/o Plot No. 36, Amritpur,
Ghatgate, Jaipur (Raj.) (At Present Confined At
Central Jail Jaipur).
                                                          ----Petitioner
                                 Versus
State Of Rajasthan, Through PP
                                                       ----Respondent

For Petitioner(s) : Mr. Arvind Kumar Bhardwaj, Adv.

For                       : Mr. Ghan Shyam Singh
Respondent(s)               Rathore GA-cum-AAG with
                            Mr. Kirti Vardhan Singh
                            Rathore, Adv.
                            Mr. Sunil Tyagi, Adv.

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.302/2023 registered at Police Station

Jawahar Nagar, District Jaipur City (East) for the

offence(s) under Section(s) 341, 323, 395, 427, 147

& 149 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 the accused-petitioner has no criminal

[2024:RJ-JP:6577] (2 of 2) [CRLMB-1548/2024]

antecedents. He also submits that the accused-

petitioner in judicial custody since 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 Sobit S/o Harinarayan 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

YOGESH KUMAR /26

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