Mahendra Singh @ Munna S/O Laggheer ... vs State Of Rajasthan (2024:Rj-Jp:12027)
2024 Latest Caselaw 1677 Raj/2

Rajasthan High Court

Mahendra Singh @ Munna S/O Laggheer ... vs State Of Rajasthan (2024:Rj-Jp:12027) on 11 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:12027]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous IInd Bail Application
                         No. 2886/2024

Mahendra Singh @ Munna S/o Laggheer Singh
Baghela, R/o Maruti Nagar, Thana Ctv, Jamnagar
Gujrat. (Presently In Sub Jail Kotputli Jaipur, Raj.)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Bheeshma Aswal, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

11/03/2024

This second bail application has been filed by

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

regular bail in FIR No.243/2014 registered at Police

Station Manoharpur, District Jaipur Rural for the

offence(s) under Section(s) 19/54 of Rajasthan

Excise Act.

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that the first bail application dismissed as withdrawn

with liberty to file afresh after filing of the charge-

[2024:RJ-JP:12027] (2 of 2) [CRLMB-2886/2024]

sheet. He also submits that the charge-sheet has

been filed and accused-petitioner has been in judicial

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 second bail application filed

under Section 439 Cr.P.C. is allowed and it is ordered

that accused-petitioner Mahendra Singh @ Munna

S/o Laggheer Singh Baghela 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 /25

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