Kehriram @ Keshram @ Shera @ Chutiya S/O ... vs State Of Rajasthan (2024:Rj-Jp:2605)
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Rajasthan High Court

Kehriram @ Keshram @ Shera @ Chutiya S/O ... vs State Of Rajasthan (2024:Rj-Jp:2605) on 16 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:2605]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             389/2024

Kehriram @ Keshram @ Shera @ Chutiya S/o Shri
Gorelal, Aged About 24 Years, R/o Basantpura,
Police Station Sarmathura, District Dholpur (Raj.)
(At Present Accused Petitioner Confined In District
Jail Kotputli Behror).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Kirodee Lal Meena, 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

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

bail in FIR No.564/2021 registered at Police Station

Bansoor, District Alwar for the offence(s) under

Section(s) 457 & 380 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

that the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

[2024:RJ-JP:2605] (2 of 2) [CRLMB-389/2024]

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 Kehriram @ Keshram @ Shera

@ Chutiya S/o Shri Gorelal 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 /145

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