Dilip Kumar S/O Bihari Lal vs State Of Rajasthan (2024:Rj-Jp:1259)
2024 Latest Caselaw 118 Raj/2

Rajasthan High Court

Dilip Kumar S/O Bihari Lal vs State Of Rajasthan (2024:Rj-Jp:1259) on 9 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:1259]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                              88/2024

Dilip Kumar S/o Bihari Lal, Aged About 28 Years,
R/o     Badgaon,        Police      Station       Seeswali,     Tehsil
Maangrol, District Baran (Rajasthan) (At Present
Confined In District Jail, Baran)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Ms. Swati Sharma, 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.98/2023 registered at Police Station

Seeswali, District Baran for the offence(s) under

Section(s) 143, 341, 323, 324, 325 & 307 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. She further submits

that charge sheet has been filed and similarly

situated co-accused have already been enlarged on

bail by the Co-ordinate Bench of this Court. She also

[2024:RJ-JP:1259] (2 of 2) [CRLMB-88/2024]

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 Dilip Kumar S/o Bihari Lal 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 /13

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