Sarthak Shukla @ Shiva S/O Late Shri Prem ... vs The State Of Rajasthan ...
2024 Latest Caselaw 117 Raj/2

Rajasthan High Court

Sarthak Shukla @ Shiva S/O Late Shri Prem ... vs The State Of Rajasthan ... on 9 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:1258]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            16343/2023
Sarthak Shukla @ Shiva S/o Late Shri Prem Kumar
Shukla,     Aged       About       25     Years,         R/o   Mohallah
Chamanganj, Nai Basti, Police Station Fafoond,
District Auraiya, Uttar Pradesh, (Presently Confined
In Central Jail, Jaipur)                                 ----Petitioner
                                Versus
1.      The State Of Rajasthan, Through Its Pp
2.      Arun Sake S/o Shri Ramu Sake, Aged About
        30 Years, R/o Pijya Pura, Police Station
        Central Jail, District Farukhabad, At Present
        36-A, Maal Ki Thani, Police Station Muhana,
        District Jaipur (Raj.).
3.      Nagendra Singh S/o Shri Rasal Singh, R/o Plot
        No. 12,13 Bhoora Nagar, Jotrawala, Police
        Station Sanganer Sadar, District Jaipur (Raj.).
                                                   ----Respondents

For Petitioner(s) : Mr. G.P. Kumawat, Adv., for Mr. Anshuman Saxena, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 09/01/2024

This bail application has been filed by the

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

bail in FIR No.1151/2021 registered at Police Station

Muhana, District Jaipur City (South) for the

offence(s) under Section(s) 457 & 380 IPC.

[2024:RJ-JP:1258] (2 of 2) [CRLMB-16343/2023]

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 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 Sarthak Shukla @ Shiva S/o

Late Shri Prem Kumar Shukla 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 /11

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