Junaid S/O Sabu vs State Of Rajasthan (2024:Rj-Jp:21910)
2024 Latest Caselaw 3681 Raj/2

Rajasthan High Court

Junaid S/O Sabu vs State Of Rajasthan (2024:Rj-Jp:21910) on 9 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21910]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                             4643/2024

Junaid S/o Sabu, Aged About 35 Years, R/o Village
Jagdka,      Police      Station        Jaluki,        District   Deeg
(Rajasthan) (At Present Confined In District Jail,
Deeg).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                       ----Respondent

For Petitioner(s) : Mr. Girish Khandelwal, Adv.

For                      : Mr. Suresh Kumar, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 09/05/2024

This second bail application has been filed by

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

regular bail in FIR No.37/2024 registered at Police

Station Jaluki, District Deeg for the offence(s) under

Section(s) 419 & 420 IPC.

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 08.04.2024, giving liberty to the

accused-petitioner to file afresh after filing of the

charge sheet.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

[2024:RJ-JP:21910] (2 of 2) [CRLMB-4643/2024]

falsely implicated in this case. He further submits

that charge sheet has 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 second bail application filed

under Section 439 Cr.P.C. is allowed and it is ordered

that accused-petitioner Junaid S/o Sabu 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

DANISH USMANI /05

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