Dheeraj S/O Shri Matadeen vs State Of Rajasthan (2024:Rj-Jp:3787)
2024 Latest Caselaw 483 Raj/2

Rajasthan High Court

Dheeraj S/O Shri Matadeen vs State Of Rajasthan (2024:Rj-Jp:3787) on 23 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:3787]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            14296/2023

Dheeraj S/o Shri Matadeen, R/o Janakpur, Police
Station Civil Line Morena, District Morena, Madhya
Pradesh. (At Present In District Jail, Dholpur)
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through PP
2.      Smt. Krishna, Head Constable No. 241, Police
        Station Sadar, Dholpur (Raj.).
                                                   ----Respondents

For Petitioner(s) : Mr. Dushyant Jain, Adv., for Mr. Anil Jain, Adv.

For : Mr. Mangal Singh Saini, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

23/01/2024

This bail application has been filed by the

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

bail in FIR No.356/2023 registered at Police Station

Sadar Dholpur, District Dholpur for the offence(s)

under Section(s) 3(1)/25(1)(b),5(1)(a)/25(1)(a) of

Arms Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

[2024:RJ-JP:3787] (2 of 2) [CRLMB-14296/2023]

falsely implicated in this case. He further 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 Dheeraj S/o Shri Matadeen

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 /36

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