Hariram Meena @ Pailet S/O Shri Kanaram vs State Of Rajasthan (2024:Rj-Jp:14909)
2024 Latest Caselaw 2302 Raj/2

Rajasthan High Court

Hariram Meena @ Pailet S/O Shri Kanaram vs State Of Rajasthan (2024:Rj-Jp:14909) on 27 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:14909]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            3164/2024

Ravishankar Meena @ Ravi S/o Ranglal, Aged About
25 Years, R/o Village Solanda, Police Station Lalsot,
District Dausa. (At Present Confined In Central Jail,
Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

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

Hariram Meena @ Pailet S/o Shri Kanaram, Aged About 27 Years, R/o Village Endawa Khancho Wali Dhani, Police Station Lalsot District Dausa. (Presently Confined At District Jail Jaipur)

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

----Respondent S.B. Criminal Miscellaneous Bail Application No.

Ghanshyam Bairwa S/o Sh. Chhotulal Bairwa, Aged About 42 Years, R/o Bairwa Ki Dhani, Jajma Ka Dera, Gram Digo, Police Station Lalsot, District Dausa. (At Present Confined In Central Jail Jaipur).

----Petitioner Versus The State Of Rajasthan, Through Pp

----Respondent

[2024:RJ-JP:14909] (2 of 3) [CRLMB-3164/2024]

For Petitioner(s) : Mr. Raj Kumar Sharma, Adv., with Mr. Ramniwas Meena, Adv., Mr. S.N. Meena, Adv., Mr. Ravindra Kumar Tomar, Adv., with Mr. Rajive Sharma, Adv.

For : Mr. Yashwant Kankhedia, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 27/03/2024

These bail applications have been filed by

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

bail in FIR No.190/2024 registered at Police Station

Sanganer Sadar, District Jaipur City (South) for the

offence(s) under Section(s) 2(16), 9, 39, 48 & 50/51

of Wild Life (Protection) Act 1972.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

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:14909] (3 of 3) [CRLMB-3164/2024]

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.Ravishankar Meena @ Ravi

S/o Ranglal, 2.Hariram Meena @ Pailet S/o Shri

Kanaram & 3.Ghanshyam Bairwa S/o Sh.

Chhotulal Bairwa 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 each

connected files.

(UMA SHANKER VYAS),J

DANISH USMANI /137-139

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