Vikram Khathik S/O Shri Lalchand Kathik vs State Of Rajasthan (2024:Rj-Jp:4055)
2024 Latest Caselaw 534 Raj/2

Rajasthan High Court

Vikram Khathik S/O Shri Lalchand Kathik vs State Of Rajasthan (2024:Rj-Jp:4055) on 24 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:4055]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             842/2024

Vikram Khathik S/o Shri Lalchand Kathik, Aged
About 26 Years, R/o Village Jhirana, Thana Jhirana,
District Tonk, Presently House Number B 16 Parvati
Nagar, Thana Muhana, Jaipur. (Presently Accused Is
Confined In Central Jail, Jaipur)
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through The Pp
2.      Satyanarayan          Sharma        S/o     Shri    Hanuman
        Sahaya       Sharma,         R/o       Kotiya      Ki    Dhani,
        Muhana, Jaipur.
                                                   ----Respondents

For Petitioner(s) : Mr. Mukesh Kumar Meena, Adv.

For : Mr. Bhawani Shankar Sharma, Respondent(s) P.P. & Mr. Lokesh Khowal, Adv., with Mr. Ghanshyam Sharma, Adv.

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

This bail application has been filed by the

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

bail in FIR No.1465/2023 registered at Police Station

Muhana, District Jaipur City (South) for the

offence(s) under Section(s) 323, 341, 308, 506 & 34

IPC.

[2024:RJ-JP:4055] (2 of 3) [CRLMB-842/2024]

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that similarly situated co-accused namely Jitesh,

Akash and Lalchand have already been enlarged on

bail by this Court. He also 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 as well as the learned counsel for the

complainant have 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 Vikram Khathik S/o Shri

Lalchand Kathik 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

[2024:RJ-JP:4055] (3 of 3) [CRLMB-842/2024]

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /43

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