Bhanwar Lal Gurjar S/O Shri Chhitarmal vs State Of Rajasthan (2024:Rj-Jp:2827)
2024 Latest Caselaw 315 Raj/2

Rajasthan High Court

Bhanwar Lal Gurjar S/O Shri Chhitarmal vs State Of Rajasthan (2024:Rj-Jp:2827) on 17 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:2827]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                              47/2024

Bhanwar Lal Gurjar S/o Shri Chhitarmal, Aged
About 40 Years, R/o Village Machada, P.s. Harmada,
Jaipur     (West),      At     Present       R/o         Plot   No.   21,
Krishnapuri, Neendar Mod, P.s. Harmada, Jaipur
(West) (At Present Confined In Central Jail Jaipur)
                                                          ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Mahendra Shandilya, Adv., for Mr. Sampat Singh, Adv.

For                      : Mr. Babu Lal Nasuna, P.P.
Respondent(s)              Mr. Jeetendra Kumar Sharma,
                           Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

17/01/2024

This bail application has been filed by the

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

bail in FIR No.429/2023 registered at Police Station

Murlipura, District Jaipur (West) for the offence(s)

under Section(s) 420, 406 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:2827] (2 of 2) [CRLMB-47/2024]

that the dispute is of civil nature. 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 Bhanwar Lal Gurjar S/o Shri

Chhitarmal 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

YOGESH KUMAR /222

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