Pintu Meena S/O Ram Bharosh Meena vs State Of Rajasthan (2024:Rj-Jp:12477)
2024 Latest Caselaw 1759 Raj/2

Rajasthan High Court

Pintu Meena S/O Ram Bharosh Meena vs State Of Rajasthan (2024:Rj-Jp:12477) on 13 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:12477]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1942/2024

Kuber Singh Meena @ Raju Meena S/o Ram Vilas
Meena, Aged About 26 Years, R/o Village Meena
Pada, Police Station Gangapur City Sadar, Distt.
Gangapur City At Present Tenant Flat No. E-3,
Dwarkapuri Apartment, Pratap Nagar, 26 Sector,
Jaipur. (At Present Confined At Central Jail, Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp                      ----Respondent

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

Pintu Meena S/o Ram Bharosh Meena, Aged About 25 Years, R/o Village- Post Manoli, Tehsil- Malana Dungar, Dist. - Sawai-Madhopur, At Present H.no. 50/147, 3-Sector, Haldi-Ghati, Prapat Nagar, Jaipur, Rajasthan. (At Present Confined At Central Jail, Jaipur).

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

For Petitioner(s) : Mr. Indrapal Jakhar, Adv. & Mr. Ranjeet Singh Gaur, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 13/03/2024

These bail applications have been filed by

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

[2024:RJ-JP:12477] (2 of 3) [CRLMB-1942/2024]

bail in FIR No.1446/2023 registered at Police Station

Mansarovar, District Jaipur City (South) for the

offence(s) under Section(s) 143, 323, 341, 364A,

365 & 392 IPC and under Section(s) 3/25 of Arms

Act.

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.Kuber Singh Meena @ Raju

Meena S/o Ram Vilas Meena & 2.Pintu Meena

S/o Ram Bharosh Meena 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

[2024:RJ-JP:12477] (3 of 3) [CRLMB-1942/2024]

Rs.50,000/- each to the satisfaction of the trial

Court, with the stipulation that petitioners shall

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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