Ganesh Jat S/O Shri Ramratan Jat vs State Of Rajasthan (2024:Rj-Jp:13185)
2024 Latest Caselaw 1906 Raj/2

Rajasthan High Court

Ganesh Jat S/O Shri Ramratan Jat vs State Of Rajasthan (2024:Rj-Jp:13185) on 18 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13185]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            3301/2024

Ganesh Jat S/o Shri Ramratan Jat, Aged About 28
Years, R/o Village Chouru, Police Station Phagi
District Jaipur (At Present Confined In Centre Jail
Jaipur)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

18/03/2024

This bail application has been filed by the

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

bail in FIR No.532/2023 registered at Police Station

Bagru, District Jaipur (West) for the offence(s) under

Section(s) 380, 457 & 34 of IPC .

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

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

[2024:RJ-JP:13185] (2 of 2) [CRLMB-3301/2024]

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 bail application filed under

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

accused-petitioner Ganesh Jat S/o Shri Ramratan

Jat 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

YOGESH KUMAR /25

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