Rohit Sharma S/O Shreepal vs State Of Rajasthan (2024:Rj-Jp:21826)
2024 Latest Caselaw 3647 Raj/2

Rajasthan High Court

Rohit Sharma S/O Shreepal vs State Of Rajasthan (2024:Rj-Jp:21826) on 8 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21826]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5427/2024

Rohit Sharma S/o Shreepal, Aged About 23 Years,
R/o Brijdham Colony Maant Police Station Maant,
District Mathura, Uttar Pradesh. (Presently Confined
In Sub Jail, Behror).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Ms. Anushka Bishnoi, Adv., for Mr. Ashvin Garg, 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.144/2024 registered at Police Station

Behror, District Kotputli-Behror for the offence(s)

under Section(s) 307, 34, 120B of IPC and 3/25,

5/25 of Arms Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

[2024:RJ-JP:21826] (2 of 2) [CRLMB-5427/2024]

that it is a case of no injury and accused has not

been named in the FIR. 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 Rohit Sharma S/o Shreepal

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 /98

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