Devendra Singh @ Deva S/O Pratap Singh vs The State Of Rajasthan ...
2024 Latest Caselaw 684 Raj/2

Rajasthan High Court

Devendra Singh @ Deva S/O Pratap Singh vs The State Of Rajasthan ... on 30 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:4792]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1055/2024

Devendra Singh @ Deva S/o Pratap Singh, Aged
About     25    Years,      R/o     Sedariya,            Police   Station
Beawar City, District Ajmer (Raj.) (At Present In
Central Jail, Ajmer).
                                                          ----Petitioner
                                Versus
The State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Shyam Bihari Gautam, Adv.

For                      : Mr. Imran Khan, P.P.
Respondent(s)

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.166/2023 registered at Police Station

Masuda, District Ajmer (Rajasthan) for the offence(s)

under Section(s) 147, 149, 323, 325, 307 & 460 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 is not named in the FIR

and co-accused namely Shaitan Singh has already

been enlarged on bail by this Court. He also submits

[2024:RJ-JP:4792] (2 of 2) [CRLMB-1055/2024]

that the accused-petitioner has been in judicial

custody since 11.08.2023 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 Devendra Singh @ Deva S/o

Pratap Singh 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

DANISH USMANI /08

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