Vishal S/O Pappu vs The State Of Rajasthan ...
2024 Latest Caselaw 265 Raj/2

Rajasthan High Court

Vishal S/O Pappu vs The State Of Rajasthan ... on 16 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:2565]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                              73/2024

1.      Vishal S/o Pappu, Aged About 20 Years, R/o
        Jagdishpuri        Tan     Mangarh,          Police     Station
        Ajitgarh, District Neemkathana. (At Present
        Confined In Sub Jail Neemkathana District
        Sikar).
2.      Arjunlal S/o Banshidhar Chandoliya, Aged
        About 21 Years, R/o Jagdishpuri Tan Mangarh,
        Police Station Ajitgarh, District Neemkathana.
        (At Present Confined In Sub Jail Neemkathana
        District Sikar).
                                                         ----Petitioners
                                 Versus
The State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Vikash Kumar Jakhar, Adv.

For                      : Mr. Babu Lal Nasuna, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

16/01/2024

This bail application has been filed by the

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

bail in FIR No.414/2023 registered at Police Station

Ajitgarh, District Neem Ka Thana for the offence(s)

[2024:RJ-JP:2565] (2 of 3) [CRLMB-73/2024]

under Section(s) 448, 341, 323, 504, 427, 379 & 34

of IPC.

Learned counsel for the petitioners submit that

the accused-petitioners are innocent and they have

been falsely implicated in this case. He further

submits that the accused-petitioners have been in

judicial custody since long and the conclusion of the

trial will take long time, hence the petitioners 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

petitioners on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioners namely (1) Vishal S/o Pappu

and (2) Arjunlal S/o Banshidhar Chandoliya shall

be released on bail, provided each of them 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 petitioners

shall appear before that Court on all subsequent

[2024:RJ-JP:2565] (3 of 3) [CRLMB-73/2024]

dates of hearing and as and when called upon to do

so.

(UMA SHANKER VYAS),J YOGESH KUMAR /124

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