Surendra S/O Shri Phoolchand vs State Of Rajasthan (2024:Rj-Jp:14572)
2024 Latest Caselaw 2239 Raj/2

Rajasthan High Court

Surendra S/O Shri Phoolchand vs State Of Rajasthan (2024:Rj-Jp:14572) on 22 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:14572]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            2586/2024

Mastram S/o Shri Kishan Lal, Aged About 23 Years,
R/o Arniya, Police Station Kaithun, District Kota.
(Presently Confined In Central Jail, Jaipur)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.P.
                                                     ----Respondent

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

Surendra S/o Shri Phoolchand, Aged About 22 Years, R/o Nangalkoju Kumbhpuriya, Police Station Govindgarh, District Jaipur Gramin. (At Present Confined In Central Jail, Jaipur).

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

----Respondent

For Petitioner(s) : Mr. Ashvin Garg, Adv.

Mr. Mohammad Aslam, Adv.

For                      : Mr. Riyasat Ali, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

22/03/2024

These bail applications have been filed by the

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

[2024:RJ-JP:14572] (2 of 3) [CRLMB-2586/2024]

bail in FIR No.160/2024 registered at Police Station

Muhana, District Jaipur City (South) for the

offence(s) under Section(s) 3/25 (6) (8) of Arms Act.

Learned counsels for the petitioners submit that

the accused-petitioners are innocent and they have

been falsely implicated in these cases. They further

submit 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 application filed under

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

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

Kishan Lal and (2) Surendra S/o Shri

Phoolchand 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:14572] (3 of 3) [CRLMB-2586/2024]

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 /39-40

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