Gurucharan S/O Bharatram vs State Of Rajasthan (2024:Rj-Jp:20817)
2024 Latest Caselaw 3421 Raj/2

Rajasthan High Court

Gurucharan S/O Bharatram vs State Of Rajasthan (2024:Rj-Jp:20817) on 2 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:20817]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

    S.B. Criminal Miscellaneous Bail Application No.
                            4286/2024

Lakhan Saini S/o Shri Yadram Saini, Aged About 33
Years,     R/o       Khadraya        P.s.     Bhusawar,         District
Bharatpur. (At Present Confined In Sub Jail Bayana)
                                                          ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

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

1 Gurucharan S/o Bharatram, Aged About 22 . Years, R/o Khadraya, Police Station Bhusawar, District Bharatpur (Raj.) (At Present Confined District Jail, Bharatpur) 2 Bharatram Saini S/o Narayan Saini, Aged About . 45 Years, R/o Khadraya, Police Station Bhusawar, District Bharatpur (Raj.) (At Present Confined District Jail, Bharatpur)

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

----Respondent

For Petitioner(s) : Mr. S.R. Choudhary, Adv.

Mr. Ved Prakash Saini, Adv.

Mr. Anil Jain, Adv.

Mr. Bhuvnesh Saini, Adv.

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

Mr. Annu Parnami, Adv.

[2024:RJ-JP:20817] (2 of 3) [CRLMB-4286/2024]

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

02/05/2024

These bail applications have been filed by the

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

bail in FIR No.56/2024 registered at Police Station

Bhusawar, District Bharatpur for the offence(s) under

Section(s) 323, 341, 325, 308, 34 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 as well as learned counsel for the complainant

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 applications filed under

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

[2024:RJ-JP:20817] (3 of 3) [CRLMB-4286/2024]

accused-petitioners namely (1) Lakhan Saini S/o

Shri Yadram Saini, (2) Gurucharan S/o

Bharatram and (3) Bharatram Saini S/o Narayan

Saini 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.

(UMA SHANKER VYAS),J

YOGESH KUMAR /68-69

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