Babulal Gurjar S/O Ramavtar Gurjar vs The State Of Rajasthan ...
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Rajasthan High Court

Babulal Gurjar S/O Ramavtar Gurjar vs The State Of Rajasthan ... on 4 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:10947]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1927/2024

Babulal Gurjar S/o Ramavtar Gurjar, R/o Shri
Gopalpura, Tehsil Niwai, District Tonk, Police Station
Datwas. (Presently Confined In Central Jail, Jaipur).
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No.

Naresh Kumar Bairwa S/o Late Shri Mohan Lal Bairwa, Aged About 21 Years, R/o Bairwa Ki Dhani, Village Shakkarkhawada, Police Station Chaksu, Jaipur At Present Survey No. 1251, Jagatpura Kachchi Basti, Near Tara Mandal School, Jagatpura, P.s. Jawahar Circle, Jaipur East. (Accused Petitioner Presently Confined In Central Jail Jaipur).

----Petitioner Versus State Of Rajasthan, Through Pp ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta, Adv. & Mr. Rajesh Choudhary, Adv.

For                      : Mr. Riyasat Ali, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 04/03/2024

These bail applications have been filed by the

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

[2024:RJ-JP:10947] (2 of 3) [CRLMB-1927/2024]

bail in FIR No.02/2024 registered at Police Station

Kotkhavada, District Jaipur City (South) for the

offence(s) under Section(s) 457, 380 & 411 of IPC.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

that accused-petitioners have been in judicial custody

since long and the conclusion of the trial will take

long time, hence petitioners may be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed these bail applications.

Taking into consideration the overall facts and

circumstances of these cases, but without expressing

any opinion on the merits and demerits of these

cases, this Court deems it just and proper to enlarge

petitioners on bail.

Accordingly, these bail applications filed under

Section 439 Cr.P.C. are allowed and it is ordered that

accused-petitioners 1.Babulal Gurjar S/o

Ramavtar Gurjar & 2.Naresh Kumar Bairwa S/o

Late Shri Mohan Lal Bairwa shall be released on

bail, provided each of them 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 petitioners shall

[2024:RJ-JP:10947] (3 of 3) [CRLMB-1927/2024]

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /26 & 27

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