Banti Gurjar S/O Shri Shankar Lal vs State Of Rajasthan (2024:Rj-Jp:13578)
2024 Latest Caselaw 2089 Raj/2

Rajasthan High Court

Banti Gurjar S/O Shri Shankar Lal vs State Of Rajasthan (2024:Rj-Jp:13578) on 19 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13578]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            2574/2024

Boduram S/o Shri Girdharilal, Aged About 26 Years,
R/o     Mamola        Tan      Paniharwas,           Police    Station
Khandela, District Sikar. (At Present Confined At
Sub-Jail Neemkathana)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.P.
                                                     ----Respondent

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

Banti Gurjar S/o Shri Shankar Lal, Aged About 23 Years, R/o Village Sewali, Tan Paniharwas, P.s. Khandela, District Sikar (At Present Confined In Sub Jail Neemkathana).

----Petitioner Versus State Of Rajasthan, Through P.P.

----Respondent

For Petitioner(s) : Mr. Arun Singh Shekhawat, Adv.

Mr. Vijay Punia, 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 the

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

[2024:RJ-JP:13578] (2 of 3) [CRLMB-2574/2024]

bail in FIR No.67/2024 registered at Police Station

Khandela, District Sikar for the offence(s) under

Section(s) 3/25(6) of Arms Act.

Learned counsels for the petitioners submits

that the accused-petitioners are innocent and they

have been falsely implicated in these cases. They

further 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 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

the petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners namely (1) Boduram S/o Shri

Girdharilal and (2) Banti Gurjar S/o Shri

Shankar Lal 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

[2024:RJ-JP:13578] (3 of 3) [CRLMB-2574/2024]

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 /189-190

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