Rajesh S/O Shri Ravapa @ Shravan vs State Of Rajasthan (2024:Rj-Jp:21828)
2024 Latest Caselaw 3648 Raj/2

Rajasthan High Court

Rajesh S/O Shri Ravapa @ Shravan vs State Of Rajasthan (2024:Rj-Jp:21828) on 8 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21828]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            5428/2024

1.      Rajesh S/o Shri Ravapa @ Shravan, Aged
        About 19 Years, R/o Hamirpur Kacchi Basti,
        Police    Station        Maantown,           District    Sawai
        Madhopur, Rajasthan. (Applicant Is Presently
        Confined In Central Jail, Jaipur).
2.      Sagar S/o Shri Kanya @ Kanhaiyalal, Aged
        About 20 Years, R/o Hamirpur Kacchi Basti,
        Police    Station        Maantown,           District    Sawai
        Madhopur, Rajasthan. (Applicant Is Presently
        Confined In Central Jail, Jaipur).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Dr. Sunil Kumar, 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

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

bail in FIR No.316/2024 registered at Police Station

Muhana, District Jaipur City (South) for the

offence(s) under Section(s) 379 of IPC.

Learned counsel for the petitioners submits that

the accused-petitioners are innocent and they have

[2024:RJ-JP:21828] (2 of 2) [CRLMB-5428/2024]

been falsely implicated in this case. He further

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) Rajesh S/o Shri

Ravapa @ Shravan and (2) Sagar S/o Shri Kanya

@ Kanhaiyalal 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 /99

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