Mahaveer Goswami Son Of Gulab Goswami vs State Of Rajasthan (2024:Rj-Jp:14926)
2024 Latest Caselaw 2288 Raj/2

Rajasthan High Court

Mahaveer Goswami Son Of Gulab Goswami vs State Of Rajasthan (2024:Rj-Jp:14926) on 27 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:14926]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            1840/2024

1.      Mahaveer Goswami Son Of Gulab Goswami,
        Aged About 51 Years, Resident Of Village
        Chhapri, Police Station Sarwad, District Kekri
        (Raj.) (At Present In Sub Jail, Kekri)
2.      Dhanraj Goswami Son Of Mahaveer Goswami,
        Aged About 30 Years, Resident Of Village
        Chhapri, Police Station Sarwad, District Kekri
        (Raj.) (At Present In Sub Jail, Kekri)
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Rajesh Kumar Sharma, Adv.

For : Mr. Chandragupt Chopra, P.P. Respondent(s) Mr. Vijendra Yadav, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

27/03/2024

This bail application has been filed by the

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

bail in FIR No.7/2024 registered at Police Station

Sarwad, District Kekri for the offence(s) under

Section(s) 447, 341, 323, 325, 307 read with Section

34 of IPC.

[2024:RJ-JP:14926] (2 of 3) [CRLMB-1840/2024]

Learned counsel for the petitioners submit 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 as well as learned counsel for complainant 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) Mahaveer Goswami

Son Of Gulab Goswami and (2) Dhanraj

Goswami Son Of Mahaveer Goswami 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

[2024:RJ-JP:14926] (3 of 3) [CRLMB-1840/2024]

dates of hearing and as and when called upon to do

so.

(UMA SHANKER VYAS),J

YOGESH KUMAR /83

Powered by TCPDF (www.tcpdf.org)