Basir @ Paltu S/O Babudeen vs The State Of Rajasthan ...
2024 Latest Caselaw 3650 Raj/2

Rajasthan High Court

Basir @ Paltu S/O Babudeen vs The State Of Rajasthan ... on 8 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21832]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5444/2024

Basir @ Paltu S/o Babudeen, R/o Kanchanner, Police
Station Jurhara, District Deeg. (At Present Confined
In Sub Jail Deeg District Deeg).
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Surendra Singh, Adv.

Mr. Anoop 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

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

bail in FIR No.143/2024 registered at Police Station

Jurhara, District Deeg for the offence(s) under

Section(s) 3, 4/8 of RBA Act.

Learned counsels for the petitioner submit that

the accused-petitioner is innocent and he has been

falsely implicated in this case. They further submit

that the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

[2024:RJ-JP:21832] (2 of 2) [CRLMB-5444/2024]

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 Basir @ Paltu S/o Babudeen

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 /102

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