Bharat S/O Shri Mansingh vs State Of Rajasthan (2024:Rj-Jp:13624)
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Rajasthan High Court

Bharat S/O Shri Mansingh vs State Of Rajasthan (2024:Rj-Jp:13624) on 19 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13624]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            2778/2024

1.      Bharat S/o Shri Mansingh, Aged About 22
        Years, R/o Village Kuber Nagar, Police Station
        Kuber Nagar, District Ahmedabad Gujarat,
        Presently      50/76-A,         Siddh       Sahani       Nagar,
        Shahganj,       Agra,      Police      Station       Shahganj,
        Agra, U.p. (At Present Confined In Central
        Jail, Sevar, District Bharatpur)
2.      Balkishan S/o Shri Ramlal, Aged About 34
        Years, R/o Village Kuber Nagar, Police Station
        Kuber Nagar, District Ahmedabad Gujarat,
        Presently Ward No. 6, Near Church Daulat
        Nagar, Loni Pavi Sadnapur, Gaziabad, U.p.,
        Present      Address         Manasnagar,            Ramnagar,
        Puliya, Bodhla, Police Station Jagdishpura,
        District Agra, U.p. (At Present Confined In
        Central Jail Sevar, District Bharatpur).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Himmat Singh Bikarwar, Adv.

For                      : Mr. Babu Lal Nasuna, 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.29/2024 registered at Police Station

[2024:RJ-JP:13624] (2 of 3) [CRLMB-2778/2024]

Atalbandh, District Bharatpur for the offence(s) under

Section(s) 420, 328 and 384 of IPC.

Learned counsel for the petitioners submits that

the accused-petitioners are innocent and they have

been falsely implicated in this case. 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 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) Bharat S/o Shri

Mansingh and (2) Balkishan S/o Shri Ramlal

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

[2024:RJ-JP:13624] (3 of 3) [CRLMB-2778/2024]

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

YOGESH KUMAR /220

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