Naresh @ Badshah S/O Shri Ramveer vs State Of Rajasthan (2024:Rj-Jp:4842)
2024 Latest Caselaw 673 Raj/2

Rajasthan High Court

Naresh @ Badshah S/O Shri Ramveer vs State Of Rajasthan (2024:Rj-Jp:4842) on 30 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:4842]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            16303/2023

Naresh @ Badshah S/o Shri Ramveer, R/o Moroli,
Police Station Kotwali, District Dholpur (Raj.). (At
Present Confined In District Jail, Dholpur)
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through PP
2.      Bablu Gurjar S/o Shri Indra Singh, R/o Dev Ka
        Pura, Majra Moroli, At Present Resident Of
        Near By Munna Ke Batta, Mahtmanand Ki
        Bagichi,      Purana        Shahar,        Dholpur,     Police
        Station Kotwali, Dholpur (Raj.).
                                                   ----Respondents


For Petitioner(s)        : Mr. Dushyant Jain, Adv., for
                           Mr. Anil Jain, Adv.
For                      : Mr. Ghan Shyam Singh
Respondent(s)              Rathore GA-cum-AAG



   HON'BLE MR. JUSTICE UMA SHANKER VYAS

                      Judgment / Order

30/01/2024

       This bail application has been filed by the

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

bail in FIR No.222/2023 registered at Police Station

Kotwali, District Dholpur for the offence(s) under

Section(s) 34 & 307 of IPC.




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      Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case as the present matter

is of "no injury". Learned counsel for the petitioner

also submits that charge-sheet has been filed,

accused-petitioner has been languishing in jail since

long and the conclusion of the trial will take long

time, hence the petitioner may be enlarged on bail.

Learned Government Advocate-cum-Additional

Advocate General appearing for the State has

opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case and the fact the charge-

sheet has been filed in this 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 Naresh @ Badshah S/o Shri

Ramveer 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:4842] (3 of 3) [CRLMB-16303/2023]

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

YOGESH KUMAR /33

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