Yadram S/O Shri Ramswroop Gurjar vs The State Of Rajasthan ...
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Rajasthan High Court

Yadram S/O Shri Ramswroop Gurjar vs The State Of Rajasthan ... on 9 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:22047]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5189/2024
Krishan @ Kichu S/o Radheshyam, Aged About 21
Years, R/o Torda Rampura Police Thana Praghpura
Jaipur At Present Kashoo Ki Dhani Shyampura
Police    Thana      Bansoor         District     Kotputli     Behror,
Rajasthan. (At Present In Sub Jail Behror).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No.

Yadram S/o Shri Ramswroop Gurjar, R/o Majra Rawat, Tehsil Bansoor, District Kotputali-Behror (Raj.) (Accused Presently Confined In Sub Jail- Behror, District Alwar).

----Petitioner Versus The State Of Rajasthan, Through The Pp

----Respondent

For Petitioner(s) : Mr. Raj Pal Yogi, Adv. & Mr. Arpan Kumar Sharma, Adv.

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

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

09/05/2024

[2024:RJ-JP:22047] (2 of 3) [CRLMB-5189/2024]

These bail applications have been filed by

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

bail in FIR No.102/2024 registered at Police Station

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

under Section(s) 143, 341, 323, 365 & 506 IPC.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

that accused-petitioners have been in judicial custody

since long and the conclusion of the trial will take

long time, hence petitioners may be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed these bail applications.

Taking into consideration the overall facts and

circumstances of these cases, but without expressing

any opinion on the merits and demerits of these

cases, this Court deems it just and proper to enlarge

petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners 1.Krishan @ Kichu S/o

Radheshyam & 2.Yadram S/o Shri Ramswroop

Gurjar 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

[2024:RJ-JP:22047] (3 of 3) [CRLMB-5189/2024]

to the satisfaction of the trial Court, with the

stipulation that petitioners shall appear before that

Court on all subsequent dates of hearing and as and

when called upon to do so.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /82 & 83

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