Vishal Sharma S/O Shri Satyanarayan vs State Of Rajasthan (2024:Rj-Jp:13751)
2024 Latest Caselaw 2081 Raj/2

Rajasthan High Court

Vishal Sharma S/O Shri Satyanarayan vs State Of Rajasthan (2024:Rj-Jp:13751) on 19 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13751]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            3242/2024

Vishal Sharma S/o Shri Satyanarayan, Aged About
25 Years, R/o Joharwada, Police Station Soorwal,
District Sawai Madhopur, At Present Tenant Siatram
Meena Ka Makaan No. 334-C, Tirupati Balaji Nagar,
Bairwa Colony, Police Station Sanganer, Jaipur. (At
Present     Petitioner       Is    Confined        In    Central   Jail
Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Kirodee Lal Meena, Adv. For : Mr. Mangal Singh Saini, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

19/03/2024

This bail application has been filed by the

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

bail in FIR No.180/2024 registered at Police Station

Sanganer Sadar, District Jaipur City (South) for the

offence(s) under Section(s) 386, 341, 323, 504 & 34

IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

[2024:RJ-JP:13751] (2 of 2) [CRLMB-3242/2024]

falsely implicated in this case. He further 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 Vishal Sharma S/o Shri

Satyanarayan 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 /267

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