Chandrapal @ Monu S/O Shri Nemichand vs State Of Rajasthan (2024:Rj-Jp:21158)
2024 Latest Caselaw 3557 Raj/2

Rajasthan High Court

Chandrapal @ Monu S/O Shri Nemichand vs State Of Rajasthan (2024:Rj-Jp:21158) on 6 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21158]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            5150/2024

1.      Chandrapal @ Monu S/o Shri Nemichand, R/o
        Village      Kamlapura,         Police      Station     Mania,
        District Dholpur (Raj.) (At Present Petitioner
        Confined In District Jail, Dholpur).
2.      Chetnya Kumar S/o Shri Nemichand, R/o
        Village      Kamlapura,         Police      Station     Mania,
        District Dholpur (Raj.) (At Present Petitioner
        Confined In District Jail, Dholpur).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

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

Rahul Mishra @ Shera S/o Subhash Chand @ Kalla, Aged About 31 Years, R/o Mahaveer Nagar, Firojabad- Uttar Pradesh. (At Present Accused Petitioner Confined In District Jail Dholpur).

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

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

Nitin @ Krishankant S/o Ramkishore, Aged About 27 Years, R/o 3/474, Suhag Nagar, Firojabad. (At Present Confined In District Jail, Dholpur).

----Petitioner Versus

[2024:RJ-JP:21158] (2 of 3) [CRLMB-5150/2024]

State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Govind Upadhyay, Adv., Mr. Sumer Singh Ola, Adv. & Mr. Anil Jain, Adv., with Mr. Dushyant Jain, Adv. & Mr. Udit Sapra, Adv.

For                      : Mr. Sanjeev Mahala, P.P.
Respondent(s)

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

06/05/2024

These bail applications have been filed by

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

bail in FIR No.146/2024 registered at Police Station

Mania, District Dholpur for the offence(s) under

Section(s) 419, 420, 467, 468, 471 & 384 IPC and

under Section(s) 66D of I.T. Act.

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

[2024:RJ-JP:21158] (3 of 3) [CRLMB-5150/2024]

any opinion on the merits and demerits of these

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.Chandrapal @ Monu S/o

Shri Nemichand, 2.Chetnya Kumar S/o Shri

Nemichand, 3.Rahul Mishra @ Shera S/o

Subhash Chand @ Kalla & 4.Nitin @ Krishankant

S/o Ramkishore 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 /15-17

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