Ajit S/O Dayanand vs State Of Rajasthan (2024:Rj-Jp:21732)
2024 Latest Caselaw 3641 Raj/2

Rajasthan High Court

Ajit S/O Dayanand vs State Of Rajasthan (2024:Rj-Jp:21732) on 8 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21732]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            4907/2024

1.      Ajit S/o Dayanand, Aged About 42 Years, R/o
        Karira,      Police       Station        Kanina,        District
        Mahendragarh             (Haryana).              (At    Present
        Confined In Sub Jail Kishangarhbas District
        Alwar).
2.      Amit Kumar S/o Jagdish, Aged About 29
        Years,    R/o     Mokhara,         Police        Station   Vahu
        Akvarpur,       District      Rohtak        (Haryana).      (At
        Present Confined In Sub Jail Kishangarhbas
        District Alwar).                                 ----Petitioners
                                Versus
State Of Rajasthan, Through PP                      ----Respondent

For Petitioner(s) : Mr. Manjeet Kumar, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 08/05/2024

This bail application has been filed by the

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

bail in FIR No.21/2024 registered at Police Station

Khushkheda, District Bhiwadi for the offence(s) under

Section(s) 420, 465, 471, 472, 476, 485, 120B of Ipc

and 19/54 of Rajasthan Excise Act.

Learned counsel for the petitioners submits that

the accused-petitioners are innocent and they have

been falsely implicated in this case. He further

[2024:RJ-JP:21732] (2 of 2) [CRLMB-4907/2024]

submits that the charge-sheet has already been filed.

He also submits 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 the bail application.

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

petitioners on bail.

Accordingly, the bail application filed under

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

accused-petitioners namely (1) Ajit S/o Dayanand

and (2) Amit Kumar S/o Jagdish 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 /46

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