Pawan Kumar S/O Shri Radheyshyam vs State Of Rajasthan (2024:Rj-Jp:13764)
2024 Latest Caselaw 2083 Raj/2

Rajasthan High Court

Pawan Kumar S/O Shri Radheyshyam vs State Of Rajasthan (2024:Rj-Jp:13764) on 19 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13764]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            3339/2024

1.      Pawan Kumar S/o Shri Radheyshyam, Aged
        About 28 Years, R/o Kheriya Jat Police Station
        Roopbas District Bharatpur. At Present In Sub
        Jail, Bayana.
2.      Rajveer Singh S/o Shri Hari Singh, Aged
        About 48 Years, R/o Khansurjapur Police
        Station Roopbas District Bharatpur. At Present
        In Sub Jail, Bayana.
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through The Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Harendra Singh, 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

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

bail in FIR No.59/2024 registered at Police Station

Roopbas, District Bharatpur for the offence(s) under

Section(s) 379 of IPC and Section 4/21 of the Mines

and Minerals (Development & Regulation) Act, 1957.

Learned counsel for the petitioners submits that

the accused-petitioners are innocent and they have

been falsely implicated in this case. He further

[2024:RJ-JP:13764] (2 of 2) [CRLMB-3339/2024]

submits that the accused-petitioners have been in

judicial custody since long and the conclusion of the

trial will take long time, hence the petitioners 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

petitioners on bail.

Accordingly, the bail application filed under

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

accused-petitioners namely (1) Pawan Kumar S/o

Shri Radheyshyam (2) and Rajveer Singh S/o

Shri Hari Singh 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 the petitioners 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 /281

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