Manjul Indoliya @ Rishi S/O Ashok Kumar ... vs The State Of Rajasthan ...
2024 Latest Caselaw 720 Raj/2

Rajasthan High Court

Manjul Indoliya @ Rishi S/O Ashok Kumar ... vs The State Of Rajasthan ... on 31 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5046]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                               92/2024

Manjul Indoliya @ Rishi S/o Ashok Kumar Indoliya,
Aged About 31 Years, R/o Bijwari Police Station
Bhushawar,          District     Bharatpur,         Rajasthan.      (At
Present Confined In District Jail, Karauli).
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Gajendra Singh Rathore, Adv.

For                      : Mr. Ghan Shyam Singh
Respondent(s)              Rathore, GA-cum-AAG,
                           assisted by
                           Mr. Imran Khan, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 31/01/2024

This bail application has been filed by the

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

bail in FIR No.406/2022 registered at Police Station

New Mandi Hindaun, District Karauli for the

offence(s) under Section(s) 420 & 406 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

custody since long and the conclusion of the trial will

[2024:RJ-JP:5046] (2 of 2) [CRLMB-92/2024]

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, 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 Manjul Indoliya @ Rishi S/o

Ashok Kumar Indoliya 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 /47

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