Jal Singh S/O Brijmohan vs State Of Rajasthan (2024:Rj-Jp:4351)
2024 Latest Caselaw 592 Raj/2

Rajasthan High Court

Jal Singh S/O Brijmohan vs State Of Rajasthan (2024:Rj-Jp:4351) on 25 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:4351]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            16443/2023

Jal Singh S/o Brijmohan, Aged About 29 Years, R/o
Kunjella,      Thasil      Nadoti,        P.s.     Nadoti,     District
Gangapur City At Present Tenant House No. 01/29
Devi Nagar, Gujar Ki Thadi, P.s. Sodala, Jaipur.
(Accused Petitioner Is In Central Jail, Jaipur)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Pradeep Sharma, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

25/01/2024

This bail application has been filed by the

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

bail in FIR No.1217/2023 registered at Police Station

Pratap Nagar, District Jaipur City (East) for the

offence(s) under Section(s) 489B & 489C of IPC.

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 the accused-petitioner has been in judicial

[2024:RJ-JP:4351] (2 of 2) [CRLMB-16443/2023]

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 Jal Singh S/o Brijmohan 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 /45

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