Sagar S/O Prithvi Singh vs State Of Rajasthan (2024:Rj-Jp:20442)
2024 Latest Caselaw 3359 Raj/2

Rajasthan High Court

Sagar S/O Prithvi Singh vs State Of Rajasthan (2024:Rj-Jp:20442) on 1 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:20442]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            4940/2024

Surendra S/o Vijay, Aged About 21 Years, R/o
Katara      Ajeej,     Police      Station       Balghat,      District
Gangapur City (Raj.) (At Present In District Jail,
Karauli).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

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

Vishvendra S/o Shri Mukesh, Aged About 22 Years, R/o Chamanpura, Police Station Masalpur, District Karauli (Raj.) (The Accused Petitioner Presently Confined In District Jail, Karauli).

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

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

Sagar S/o Prithvi Singh, Aged About 24 Years, R/o Tibara Police Station Nai Mandi, Hindon District Karauli. At Present In District Jail, Dausa.

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

----Respondent

[2024:RJ-JP:20442] (2 of 3) [CRLMB-4940/2024]

For Petitioner(s) : Mr. Vikram Singh Chauhan, Adv.

Mr. Rajneesh Gupta, Adv.

Mr. Harendra Singh, Adv.

Mr. Shivam Sharma, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

01/05/2024

These bail applications have been filed by the

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

bail in FIR No.31/2024 registered at Police Station

Kailadevi, District Karauli for the offence(s) under

Section(s) 394 & 412 of IPC.

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

[2024:RJ-JP:20442] (3 of 3) [CRLMB-4940/2024]

cases, this Court deems it just and proper to enlarge

the petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners namely (1) Surendra S/o

Vijay, (2) Vishvendra S/o Shri Mukesh and (3)

Sagar S/o Prithvi 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 the 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 file.

(UMA SHANKER VYAS),J

YOGESH KUMAR /95-96-97

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