Sonu Kumar S/O Shri Mandroop vs State Of Rajasthan (2024:Rj-Jp:3979)
2024 Latest Caselaw 459 Raj/2

Rajasthan High Court

Sonu Kumar S/O Shri Mandroop vs State Of Rajasthan (2024:Rj-Jp:3979) on 23 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:3979]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             671/2024

1.      Jasmendra S/o Shri Mandrup, Aged About 23
        Years, R/o Nalpur, Police Station Mehada,
        District Neem Ka Thana (Raj.) (At Present
        Petitioner Is Confined In Sub Jail Khetri).
2.      Mahendra Kumar S/o Shri Amar Singh, Aged
        About 28 Years, R/o Nalpur, Police Station
        Mehada, District Neem Ka Thana (Raj.) (At
        Present Petitioner Is Confined In Sub Jail
        Khetri).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

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

Sonu Kumar S/o Shri Mandroop, Aged About 26 Years, R/o Nalpur, Police Thana Mehada District Neem Ka Thana. (Presently Confined In Sub Jail Khetri)

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

----Respondent

For Petitioner(s) : Mr. Raj Kumar Kasana, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

[2024:RJ-JP:3979] (2 of 3) [CRLMB-671/2024]

Judgment / Order

23/01/2024

These bail applications have been filed by the

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

bail in FIR No.225/2023 registered at Police Station

Mehada, District Neem Ka Thana for the offence(s)

under Section(s) 323, 341, 324, 325, 326, 307/34 of

IPC.

Learned counsel for the petitioners submit that

the accused-petitioners are innocent and they have

been falsely implicated in these cases. He 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 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

the petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners namely (1) Jasmendra S/o

[2024:RJ-JP:3979] (3 of 3) [CRLMB-671/2024]

Shri Mandrup, (2) Mahendra Kumar S/o Shri

Amar Singh and (3) Sonu Kumar S/o Shri

Mandroop 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 /139-140

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