Rajasthan High Court
Manish @ Bheem @ Bhola S/O Jalendra Singh vs State Of Rajasthan (2024:Rj-Jp:14647) on 22 March, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:14647]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
3376/2024
Sahil S/o Amritlal, Aged About 19 Years, R/o
Harchandpur, P.s. Bhiwadi Faiz Iii, District Kherthal
Tijara, Raj. (At Present Confined In Sub Jail
Kishangarh Bas, District Alwar).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No.
1. Manish @ Bheem @ Bhola S/o Jalendra Singh,
R/o Marui, P.s. Paatepur, District Vaishali,
Bihar, At Present R/o Moolchand Colony, Sector
-6, Uit, Agarwal Dharamshala Ke Pass, Bhiwadi
Faiz Iii, Tehsil Tapukada, District Kherthal
Tijara, Rajasthan. (At Present Confined In Sub
Jail Kishangarh Bas, District Alwar)
2. Chirag S/o Jalendra Singh, R/o Marui, P.s.
Paatepur, District Vaishali, Bihar, At Present
R/o Moolchand Colony, Sector -6, Uit, Agarwal
Dharamshala Ke Pass, Bhiwadi Faiz Iii, Tehsil
Tapukada, District Kherthal Tijara, Rajasthan.
(At Present Confined In Sub Jail Kishangarh
Bas, District Alwar)
3. Prakash S/o Jogendra Singh, R/o Kuldeep
Colony, Agarwal Dharamshala Ke Pass, Bhiwadi
Faiz Iii, Tejsil - Tapukada, District Kherthal
Tijara. (At Present Confined In Sub Jail
Kishangarh Bas, District Alwar)
----Petitioners
[2024:RJ-JP:14647] (2 of 3) [CRLMB-3376/2024]
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Ms. Shobha Sharma, Adv.
For : Mr. Mangal Singh Saini, P.P.
Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
22/03/2024
These bail applications have been filed by
petitioners under Section 439 Cr.P.C. seeking regular
bail in FIR No.91/2024 registered at Police Station
Bhiwadi, Police District Bhiwadi, District Alwar for the
offence(s) under Section 394 IPC.
Learned counsel for petitioners submits that
accused-petitioners are innocent and they have been
falsely implicated in these cases. She further submits
that accused-petitioners have been in judicial custody
since long and the conclusion of the trial will take
long time, hence 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
[2024:RJ-JP:14647] (3 of 3) [CRLMB-3376/2024]
cases, this Court deems it just and proper to enlarge
petitioners on bail.
Accordingly, these bail applications filed under
Section 439 Cr.P.C. are allowed and it is ordered that
accused-petitioners 1.Sahil S/o Amritlal, 2.Manish
@ Bheem @ Bhola S/o Jalendra Singh, 3.Chirag
S/o Jalendra Singh & 4.Prakash S/o Jogendra
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 petitioners shall appear before that
Court on all subsequent dates of hearing and as and
when called upon to do so.
A copy of this order be placed in connected file.
(UMA SHANKER VYAS),J
DANISH USMANI /76 & 77
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