Lekhraj S/O Sopal vs State Of Rajasthan (2024:Rj-Jp:13160)
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Rajasthan High Court

Lekhraj S/O Sopal vs State Of Rajasthan (2024:Rj-Jp:13160) on 18 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13160]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             333/2024

1.      Lekhraj S/o Sopal, Aged About 32 Years,
        Resident Of Village Arniya, Police Station
        Nainwa, District Bundi (Raj.) (At Present
        Accused Petitioner Is Confined In District Jail
        Bundi)
2.      Thandiram S/o Prithviraj, Aged About 23
        Years,    Resident        Of     Village         Arniya,   Police
        Station      Nainwa,       District     Bundi        (Raj.)   (At
        Present Accused Petitioner Is Confined In
        District Jail Bundi)
3.      Jamnashankar S/o Laxman, Aged About 25
        Years,    Resident        Of     Village         Arniya,   Police
        Station      Nainwa,       District     Bundi        (Raj.)   (At
        Present Accused Petitioner Is Confined In
        District Jail Bundi)
4.      Jitendra S/o Soraj, Aged About 23 Years,
        Resident Of Village Arniya, Police Station
        Nainwa, District Bundi (Raj.) (At Present
        Accused Petitioner Is Confined In District Jail
        Bundi)
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

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

Ramsahay S/o Chitar, Aged About 47 Years, R/o Village Arniya, Thana Nainwa, District Bundi (Raj.). (Presently Confined In District Jail Bundi)

----Petitioner

[2024:RJ-JP:13160] (2 of 3) [CRLMB-333/2024]

Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Raj Kumar Kasana, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

18/03/2024

These bail applications have been filed by

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

bail in FIR No.443/2023 registered at Police Station

Nainwa, District Bundi for the offence(s) under

Section(s) 147, 148, 341, 323 & 307 IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in these cases. He further submits

that charge sheet has been filed. He also 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 these bail applications.

[2024:RJ-JP:13160] (3 of 3) [CRLMB-333/2024]

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.Lekhraj S/o Sopal,

2.Thandiram S/o Prithviraj, 3.Jamnashankar

S/o Laxman, 4.Jitendra S/o Soraj &

5.Ramsahay S/o Chitar 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.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /09 & 10

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