Praveen Kumar S/O Omprakash vs State Of Rajasthan (2024:Rj-Jp:2686)
2024 Latest Caselaw 317 Raj/2

Rajasthan High Court

Praveen Kumar S/O Omprakash vs State Of Rajasthan (2024:Rj-Jp:2686) on 17 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:2686]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            13592/2023

Kuldeep S/o Mr. Vinod Kumar, Aged About 20 Years,
R/o     Ward    No.2, Kasba            Rajgarh,          P.s.   Rajgarh,
District Churu. (Presently Custody Fathepur Sikar )
                                                         ----Petitioner
                                Versus
1.      The State Of Rajasthan, Through P.P.
2.      Brijmohan S/o Mahadeva Ram, R/o Babla,
        Ramgarh Shekhawati, Ramgarh Sethan, Sikar,
        Rajasthan.
                                                   ----Respondents

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

Praveen Kumar S/o Omprakash, Aged About 20 Years, R/o Ward No. 02, Town, Rajgarh, Police Station Rajgarh District Churu (Raj.). (At Present Confined In Sub Jail Fatehpur District Sikar).

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

----Respondent

For Petitioner(s) : Mr. Satya Pal Poshwal, Adv.

For                      : Mr. Ghan Shyam Singh
Respondent(s)              Rathore GA-cum-AAG
                           assisted by
                           Mr. Bhawani Shankar Sharma,
                           P.P.
                           Mr. Manish Kumar Meena,
                           Adv., for Mr. Pradeep
                           Bochaliya, Adv.





 [2024:RJ-JP:2686]               (2 of 3)            [CRLMB-13592/2023]

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

17/01/2024

These bail applications have been filed by the

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

bail in FIR No.140/2023 registered at Police Station

Ramgarh Sethan, District Sikar for the offence(s)

under Section(s) 143, 323, 341, 325, 458, 394 of

IPC.

Learned counsels for the petitioners submit that

the accused-petitioners are innocent and they have

been falsely implicated in these cases. They 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 Government Advocate-cum-Additional

Advocate General 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

the petitioners on bail.

[2024:RJ-JP:2686] (3 of 3) [CRLMB-13592/2023]

Accordingly, these bail applications filed under

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

accused-petitioners namely (1) Kuldeep S/o Mr.

Vinod Kumar and (2) Praveen Kumar S/o

Omprakash 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 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

YOGESH KUMAR /59-60

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