Kamal Singh S/O Ratipal Singh vs State Of Rajasthan (2024:Rj-Jp:13571)
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Rajasthan High Court

Kamal Singh S/O Ratipal Singh vs State Of Rajasthan (2024:Rj-Jp:13571) on 19 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13571]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            2545/2024
Kamal Singh S/o Ratipal Singh, Aged About 32
Years,     Resident       Of     Kishanpura,             Police   Thana
Mehada       District      Neem        Ka      Thana.        (Presently
Confined In Sub Jail Khetri)
                                                          ----Petitioner
                                Versus
State Of Rajasthan, Through P.p.                    ----Respondent

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

Mukesh S/o Ramswroop, Aged About 28 Years, R/o Mahroli (Maroli), Police Thana Nizampur District Mahendragarh Hariyana. (Presently Confined In Sub Jail Khetri).

----Petitioner Versus State Of Rajasthan, Through Pp ----Respondent

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

For                      : Mr. Mangal Singh Saini, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 19/03/2024

These bail applications have been filed by

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

bail in FIR No.156/2023 registered at Police Station

Mehada, District Neem Ka Thana for the offence(s)

under Section(s) 341, 323, 325 & 308/34 IPC.

[2024:RJ-JP:13571] (2 of 2) [CRLMB-2545/2024]

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in these cases. 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 has opposed these bail applications.

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.Kamal Singh S/o Ratipal

Singh & 2.Mukesh S/o Ramswroop 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 /183 & 184

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