Ritesh @ Tinku S/O Veersingh vs State Of Rajasthan (2024:Rj-Jp:4065)
2024 Latest Caselaw 533 Raj/2

Rajasthan High Court

Ritesh @ Tinku S/O Veersingh vs State Of Rajasthan (2024:Rj-Jp:4065) on 24 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:4065]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             904/2024

Ritesh @ Tinku S/o Veersingh, Aged About 22
Years, R/o Raingir Ki Dhani, Tan Sitalpur, Police
Station Mundawar, District Khairthal-Tijara (Raj.)
(At Present Accused Petitioner Confined In Central
Jail Alwar).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

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

Karan Singh S/o Shivlal, Aged About 22 Years, R/o Village Raipur, Police Station Tatarpur, District Khairthal-Tijara (Rajasthan). (At Present Confined In Central Jail Alwar, District Alwar).

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

----Respondent

For Petitioner(s) : Mr. Gurvindra Singh, Adv. & Ms. Jamasi, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 24/01/2024

These bail applications have been filed by

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

[2024:RJ-JP:4065] (2 of 3) [CRLMB-904/2024]

bail in FIR No.770/2023 registered at Police Station

N.E.B., District Alwar for the offence(s) under Section

394 IPC.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further 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 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

petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners 1.Ritesh @ Tinku S/o

Veersingh & 2.Karan Singh S/o Shivlal 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

[2024:RJ-JP:4065] (3 of 3) [CRLMB-904/2024]

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 /47 & 48

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