Rudmal Choudhary @ Kajod S/O Shree ... vs State Of Rajasthan (2024:Rj-Jp:21825)
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Rajasthan High Court

Rudmal Choudhary @ Kajod S/O Shree ... vs State Of Rajasthan (2024:Rj-Jp:21825) on 8 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21825]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5393/2024

Rudmal Choudhary @ Kajod S/o Shree Ramuram,
Aged About 39 Years, R/o Bandhu Ki Dhani, Near
Hirnoda     Railway        Station,       Jaipur         Police   Station
Phulera Jaipur At Present House No. 58, Om Vatika,
Sirsi Road, Police Station Bhankrota District Jaipur
At Present Tenant House No. 112 B, House Of
Shekharsaini, Mahadev Nagar, Alankar College Ke
Samane Kishanawala, Ps -Karani Vihar Jaipur West.
(At Present Petitioner Is Confined In Central Jail,
Jaipur).
                                                          ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Dinesh Pareek, Adv.

For                      : Mr. M.K. Sheoran, P.P.
Respondent(s)

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

This bail application has been filed by the

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

bail in FIR No.1323/2023 registered at Police Station

Kardhani, District Jaipur (West) for the offence(s)

under Section(s) 457, 380 of IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

[2024:RJ-JP:21825] (2 of 2) [CRLMB-5393/2024]

falsely implicated in this case. He further submits

that the charge-sheet has already been filed. 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.

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 Rudmal Choudhary @ Kajod

S/o Shree Ramuram 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

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

YOGESH KUMAR /95

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