Gulshan Kumar S/O Shri Ramniwas vs State Of Rajasthan (2024:Rj-Jp:21174)
2024 Latest Caselaw 3566 Raj/2

Rajasthan High Court

Gulshan Kumar S/O Shri Ramniwas vs State Of Rajasthan (2024:Rj-Jp:21174) on 6 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21174]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            5295/2024

Gulshan Kumar S/o Shri Ramniwas, Aged About 26
Years, R/o Village Dhamora, At Present Kisan
Colony Todi, Police Station Gudha Gaurji, District
Jhunjhunu (Raj.) (At Present Confined In Sub Jail,
District Jhunjhunu).
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through Pp
2.      Shishram S/o Shri Keshav Ram, Aged About
        62 Years, R/o Village Dhamora, Police Station
        Gudha Gaurji, District Jhunjhunu (Raj.).
                                                   ----Respondents


For Petitioner(s)        : Mr. Sanjay Mehla, Adv., with
                           Ms. Sunita Mehla, Adv.
For                      : Mr. Sanjeev Mahala, P.P.
Respondent(s)              Mr. Jitendra Kumar Takar,
                           Adv., with
                           Mr. Sampat Lal Songara, Adv.


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

06/05/2024

       This bail application has been filed by the

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

bail in FIR No.114/2024 registered at Police Station

Gudha Gaurji, District Jhunjhunu (Rajasthan) for the

offence(s) under Section(s) 341, 323 & 307/34 of

IPC and under Section(s) 3/25 of Arms Act.




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      Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that a compromise has been arrived at between the

parties. He also submits that the accused-petitioner

has been in judicial custody since long and the

conclusion of the trial will take long time, hence the

petitioner may be enlarged on bail.

      Learned Public Prosecutor appearing for the

State has opposed the bail application whereas the

learned counsel for the complainant has not disputed

the aforementioned submissions made by the learned

counsel for the petitioner.

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

petitioner on bail.

Accordingly, the bail application filed under

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

accused-petitioner Gulshan Kumar S/o Shri

Ramniwas shall be released on bail, provided he

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

[2024:RJ-JP:21174] (3 of 3) [CRLMB-5295/2024]

stipulation that the petitioner shall appear before

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /24

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