Prem Kumar Prajapat S/O Shri Shankarlal vs The State Of Rajasthan ...
2024 Latest Caselaw 354 Raj/2

Rajasthan High Court

Prem Kumar Prajapat S/O Shri Shankarlal vs The State Of Rajasthan ... on 18 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:3104]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            15779/2023

Muthra Devi W/o Battilal Meena, Aged About 32
Years, R/o Bugatpura, Tehsil Lalsot District Dausa
Raj. (At Present Confined In Centre Jail, Jaipur)
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through Pp
2.      Ramavtar S/o Shri Bheru Lal Meena, R/o Ucha
        Parawali Dhani, Sunara Niwai District Tonk At
        Present      R/o     Near       Of     Pannadhay        Circle,
        Ganesh Nagar Pratap Nagar, Jaipur.
                                                   ----Respondents

Connected With S.B. Criminal Miscellaneous Bail Application No. 15798/2023 Prem Kumar Prajapat S/o Shri Shankarlal, Aged About 27 Years, R/o Anchor, Police Station Chouth Ka Barwara, District Sawai Madhopur (Raj.) (At Present Confined In Central Jail, Jaipur).

----Petitioner Versus

1. The State Of Rajasthan, Through Its Pp

2. Ramavtar S/o Shri Bhairu Ram Meena, R/o Ucha Parawali Dhani Sunara, Police Station Niwai Sadar, District Tonk (Raj.)

----Respondents

For Petitioner(s) : Mr. Vinod Kumar Sharma, Adv. & Mr. Anshuman Saxena, Adv.

For                      : Mr. Babu Lal Nasuna, P.P. &
Respondent(s)              Mr. Aditya Sharma, Adv., with





 [2024:RJ-JP:3104]                (2 of 3)            [CRLMB-15779/2023]


                              Ms. Ridhima Gupta, Adv., for
                              Ms. Suruchi Kasliwal, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 18/01/2024

These bail applications have been filed by

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

bail in FIR No.889/2023 registered at Police Station

Sanganer Sadar, District Jaipur City (South) for the

offence(s) under Section(s) 323, 342, 384, 392 & 34

IPC.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

that charge sheet has been filed. They also submit

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 as well as the learned counsel for the

complainant have 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.

[2024:RJ-JP:3104] (3 of 3) [CRLMB-15779/2023]

Accordingly, these bail applications filed under

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

accused-petitioners 1.Muthra Devi W/o Battilal

Meena & 2.Prem Kumar Prajapat S/o Shri

Shankarlal 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 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 /227 & 228

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