Brijlal @ Vijendra S/O Shri Bhebharam vs State Of Rajasthan (2024:Rj-Jp:13166)
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Rajasthan High Court

Brijlal @ Vijendra S/O Shri Bhebharam vs State Of Rajasthan (2024:Rj-Jp:13166) on 18 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13166]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                             3207/2024

Brijlal @ Vijendra S/o Shri Bhebharam, R/o Village
Ghassu Ka Bas, Police Station Laxmangarh, District
Sikar (Rajasthan). (At Present Accused Petitioner
Confined In District Jail, Sikar)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                       ----Respondent

For Petitioner(s) : Mr. Sumer Singh, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 18/03/2024

This second bail application has been filed by

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

regular bail in FIR No.201/2023 registered at Police

Station Laxmangarh (Sikar), District Sikar for the

offence(s) under Section(s) 341, 323, 307 & 325 IPC.

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 23.01.2024, giving liberty to the

accused-petitioner to file afresh after filing of the

charge sheet.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

[2024:RJ-JP:13166] (2 of 2) [CRLMB-3207/2024]

falsely implicated in this case. He further submits

that charge sheet has 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, 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 Brijlal @ Vijendra S/o Shri

Bhebharam 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 DANISH USMANI /17

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