Annu Kumar Son Of Haricharan vs State Of Rajasthan (2024:Rj-Jp:1795)
2024 Latest Caselaw 184 Raj/2

Rajasthan High Court

Annu Kumar Son Of Haricharan vs State Of Rajasthan (2024:Rj-Jp:1795) on 11 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:1795]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            14952/2023
Annu Kumar Son Of Haricharan, R/o Kondar, Police
Station, Sadar Karauli, District Karauli (Rajasthan)
(Presently Confined In Jail At Karauli)
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through Pp
2.      Dheer       Singh     Son       Of     Roop      Singh,    R/o
        Bhindpura        Patoran,       Police      Station,      Sadar
        Karauli, District Karauli (Rajasthan)
3.      Gabbar Singh Meena Son Of Shri Hansram,
        R/o Bhindpura Patoran, Police Station, Sadar
        Karauli, District Karauli (Rajasthan)
                                                   ----Respondents

For Petitioner(s) : Mr. Rajneesh Gupta, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 11/01/2024

This bail application has been filed by the

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

bail in FIR No.08/2023 registered at Police Station

Sadar Karauli, District Karauli for the offence(s)

under Section(s) 307 & 34 IPC and under Section(s)

5/25 of Arms Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

[2024:RJ-JP:1795] (2 of 2) [CRLMB-14952/2023]

falsely implicated in this case. He further submits

that the accused-petitioner is not named in the FIR

and co-accused has already been 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 Annu Kumar S/o Haricharan

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 /08

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