Parvez @ Cheeta Son Of Shri Nijakat vs State Of Rajasthan (2024:Rj-Jp:2158)
2024 Latest Caselaw 244 Raj/2

Rajasthan High Court

Parvez @ Cheeta Son Of Shri Nijakat vs State Of Rajasthan (2024:Rj-Jp:2158) on 12 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:2158]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             14974/2023

Parvez @ Cheeta Son Of Shri Nijakat, R/o Chhoti
Mandi,     Nursing         Road,       Tabela,      Dholpur,        Police
Station       Nihalganj,       District      Dholpur          (Raj.)   (At
Present Confined In District Jail, Dholpur)
                                                           ----Petitioner
                                 Versus
1.      State Of Rajasthan, Through Pp
2.      Shyamu Goyal Son Of Shri Roshanlal Vaishy,
        R/o    Ganj,       Purana       Shahar,           Police   Station
        Kotwali, District Dholpur (Raj.)
                                                    ----Respondents

For Petitioner(s) : Mr. Dushyant Jain, Adv.

For                       : Mr. N.S. Gurjar, Asst. GA
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 12/01/2024

This bail application has been filed by the

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

bail in FIR No.459/2023 registered at Police Station

Kotwali Dholpur, District Dholpur for the offence(s)

under Section(s) 341, 323, 504, 506, 327 & 120-B 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

[2024:RJ-JP:2158] (2 of 2) [CRLMB-14974/2023]

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 Assistant Government Advocate

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 Parvez @ Cheeta S/o Shri

Nijakat 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 /19

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