Dharmendra S/O Shri Vijaysingh vs State Of Rajasthan (2024:Rj-Jp:13760)
2024 Latest Caselaw 2092 Raj/2

Rajasthan High Court

Dharmendra S/O Shri Vijaysingh vs State Of Rajasthan (2024:Rj-Jp:13760) on 19 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13760]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            3313/2024

1.      Dharmendra           S/o       Shri       Vijaysingh,       R/o
        Maharajpura,         P.s.    Sadar,       Dholpur       District
        Dholpur. (At Present In District Jail, Dholpur).
2.      Hetram @ Marray S/o Shri Chottelal, R/o Sua
        Ka Bagh P.s. Mania District Dholpur. (At
        Present In District Jail, Dholpur).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

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

1. Sachin S/o Shri Bharat Singh, R/o Rudh Ka Pura, P.s. Mania District Dholpur. (At Present In District Jail, Dholpur).

2. Nihal Singh S/o Shri Bhoopsingh, R/o Village Rudh Ka Pura, P.s. Mania District Dholpur. (At Present In District Jail, Dholpur).

----Petitioners Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Dushyant Jain, Adv., for Mr. Anil Jain, Adv.

For : Mr. Mangal Singh Saini, P.P. Respondent(s) Mr. Sumit Kumar Jain, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

[2024:RJ-JP:13760] (2 of 3) [CRLMB-3313/2024]

Judgment / Order

19/03/2024

These bail applications have been filed by the

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

bail in FIR No.16/2024 registered at Police Station

Mania, District Dholpur for the offence(s) under

Section(s) 323, 341, 325, 308, 506 & 34 of IPC.

Learned counsel for the petitioners submits that

the accused-petitioners are innocent and they have

been falsely implicated in these cases. He 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 as well as learned counsel for complainant 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) Dharmendra S/o

[2024:RJ-JP:13760] (3 of 3) [CRLMB-3313/2024]

Shri Vijaysingh (2) Hetram @ Marray S/o Shri

Chottelal (3) Sachin S/o Shri Bharat Singh and

(4) Nihal Singh S/o Shri Bhoopsingh 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 /274-275

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