Bhupendra Prajapat S/O Shri Dhanna Lal vs The State Of Rajasthan ...
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Rajasthan High Court

Bhupendra Prajapat S/O Shri Dhanna Lal vs The State Of Rajasthan ... on 13 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:12513]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous IInd Bail Application
                          No. 3034/2024

Bhupendra Prajapat S/o Shri Dhanna Lal, R/o
Kalwar Manda, Police Station Kalwar, Jaipur, At
Present Tenant At Plot No. 49, Siddhi Home Shri
Shiv Kumar Acharya Ka Makan, Bad Pipali Sikar
Road, Police Station Harmda, Jaipur (Raj.) (At
Present Confined In Central Jail Ajmer).
                                                           ----Petitioner
                                 Versus
The State Of Rajasthan, Through PP
                                                      ----Respondent

For Petitioner(s) : Mr. Anil Kumar, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

13/03/2024

This second bail application has been filed by

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

regular bail in FIR No.231/2017 registered at Police

Station Vidhyadhar Nagar, District Jaipur for the

offence(s) under Section(s) 420, 406, 467, 468, 471

& 419 of IPC.

First bail application earlier filed by the

accused-petitioner, i.e. SB Criminal Misc. Bail

Application No.9082/2023, was dismissed as

[2024:RJ-JP:12513] (2 of 3) [CRLMB-3034/2024]

withdrawn by this Court vide order dated 26.07.2023

with liberty to file a fresh bail application.

Learned counsel for the petitioner submit that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that the charge-sheet has now been filed. He also

submits that the 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 and the fact that the

charge-sheet has now been filed, 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 Bhupendra Prajapat S/o

Shri Dhanna Lal 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

[2024:RJ-JP:12513] (3 of 3) [CRLMB-3034/2024]

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 /36

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