Rajasthan High Court
Shivlal S/O Moolchand vs State Of Rajasthan (2024:Rj-Jp:12987) on 15 March, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:12987]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
3153/2024
1. Shivlal S/o Moolchand, Aged About 55 Years,
R/o Khedli, Police Station Bamanwas, District
Gangapur City. (At Present Confined In Sub
Jail Gangapur City).
2. Satyanarayan S/o Kishan Sahai, Aged About
46 Years, R/o Khedli, Police Station
Bamanwas, District Gangapur City. (At
Present Confined In Sub Jail Gangapur City).
3. Harimohan S/o Moolchand, Aged About 55
Years, R/o Khedli, Police Station Bamanwas,
District Gangapur City. (At Present Confined
In Sub Jail Gangapur City).
4. Jamna Lal S/o Ramsingh, Aged About 45
Years, R/o Khedli, Police Station Bamanwas,
District Gangapur City. (At Present Confined
In Sub Jail Gangapur City).
5. Shriram S/o Roopchand, Aged About 38
Years, R/o Khedli, Police Station Bamanwas,
District Gangapur City. (At Present Confined
In Sub Jail Gangapur City).
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ravindra Kumar Paliwal,
Adv.
For : Mr. Bhawani Shankar Sharma,
Respondent(s) P.P.,
Mr. Krishna Singh, Adv., with
Mr. Manoj Kumar Gupta, Adv.
[2024:RJ-JP:12987] (2 of 3) [CRLMB-3153/2024]
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
15/03/2024
This bail application has been filed by
petitioners under Section 439 Cr.P.C. seeking regular
bail in FIR No.191/2023 registered at Police Station
Bamanwas, District Sawai Madhopur for the
offence(s) under Section(s) 147, 148, 149, 341, 323,
324 & 308 IPC.
Learned counsel for petitioners submits that
accused-petitioners are innocent and they have been
falsely implicated in this case. He further submits
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 as well as the learned counsel for
complainant(s) have 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
petitioners on bail.
Accordingly, the bail application filed under
Section 439 Cr.P.C. is allowed and it is ordered that
[2024:RJ-JP:12987] (3 of 3) [CRLMB-3153/2024]
accused-petitioners 1.Shivlal S/o Moolchand,
2.Satyanarayan S/o Kishan Sahai, 3.Harimohan
S/o Moolchand, 4.Jamna Lal S/o Ramsingh &
5.Shriram S/o Roopchand 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
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 /03
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