Satya @ Satveer Gurjar S/O Chhitar vs State Of Rajasthan (2024:Rj-Jp:2631)
2024 Latest Caselaw 273 Raj/2

Rajasthan High Court

Satya @ Satveer Gurjar S/O Chhitar vs State Of Rajasthan (2024:Rj-Jp:2631) on 16 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:2631]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                              438/2024

1.      Satya @ Satveer Gurjar S/o Chhitar, R/o
        Chhayya, Police Station Dudu, District Dudu
        (Raj.) (At Present Petitioner Is Confined In
        Sub Jail Sambharlake, District Jaipur).
2.      Hemraj S/o Gogaram, R/o Akhepura, Tehsil
        Mojmabad, District Dudu (Raj.) (At Present
        Petitioner       Is      Confined           In      Sub     Jail
        Sambharlake, District Jaipur).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No.

Gajendra Singh S/o Late Banwari Singh, R/o Dudu, Police Station Dudu, District Dudu, Raj. (At Present Petitioner Is Confined In Sub Jail Sambharlake, District Jaipur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Amit Ratnawat, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 16/01/2024

[2024:RJ-JP:2631] (2 of 3) [CRLMB-438/2024]

These bail applications have been filed by

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

bail in FIR No.294/2023 registered at Police Station

Dudu, District Jaipur Rural for the offence(s) under

Section(s) 452, 436, 427 & 34 IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in these cases. He further submits

that accused-petitioners have been in judicial custody

since long and the conclusion of the trial will take

long time, hence petitioners may be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed these bail applications.

Taking into consideration the overall facts and

circumstances of these cases, but without expressing

any opinion on the merits and demerits of these

cases, this Court deems it just and proper to enlarge

petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners 1.Satya @ Satveer Gurjar S/o

Chhitar, 2.Hemraj S/o Gogaram & 3.Gajendra

Singh S/o Late Banwari Singh shall be released

on bail, provided each of them furnishes a personal

bond in the sum of Rs.1,00,000/- with two sureties

[2024:RJ-JP:2631] (3 of 3) [CRLMB-438/2024]

of Rs.50,000/- each to the satisfaction of the trial

Court, with the stipulation that petitioners shall

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /165 & 166

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