Monu Gochar S/O Dhanraj vs State Of Rajasthan (2024:Rj-Jp:13169)
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Rajasthan High Court

Monu Gochar S/O Dhanraj vs State Of Rajasthan (2024:Rj-Jp:13169) on 18 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13169]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                            3281/2024
1.      Monu Gochar S/o Dhanraj, R/o Vinodkalan,
        Thana        Sangod      District      Kota       (At   Present
        Confined At Central Jail, Kota).
2.      Manoj Gochar @ Sonu S/o Dhanraj, R/o
        Vinodkalan, Thana Sangod District Kota (At
        Present Confined At Central Jail, Kota).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through Pp                      ----Respondent

For Petitioner(s) : Mr. Vijendra Yadav, Adv., for Dr. Mahesh Sharma, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P. &
                           Mr. Rajendra Singh Tanwar,
                           Adv.

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

This second bail application has been filed by

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

bail in FIR No.11/2024 registered at Police Station

Sangod, District Kota Rural for the offence(s) under

Section(s) 143, 341, 323, 307 & 452 IPC and under

Section(s) 3/25 of Arms Act.

The first bail application of accused-petitioners

was dismissed as withdrawn by this Court vide order

dated 01.02.2024, giving liberty to accused-

[2024:RJ-JP:13169] (2 of 3) [CRLMB-3281/2024]

petitioners to file afresh after filing of the charge

sheet.

Learned counsel for petitioner submits that

accused-petitioner 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 second bail application filed

under Section 439 Cr.P.C. is allowed and it is ordered

that accused-petitioners 1.Monu Gochar S/o

Dhanraj & 2.Manoj Gochar @ Sonu S/o Dhanraj

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

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Court on all subsequent dates of hearing and as and

when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /22

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