Dushyant Singh S/O Mohan Singh vs State Of Rajasthan (2024:Rj-Jp:22229)
2024 Latest Caselaw 3882 Raj/2

Rajasthan High Court

Dushyant Singh S/O Mohan Singh vs State Of Rajasthan (2024:Rj-Jp:22229) on 10 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:22229]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            4577/2024

Narendra Singh S/o Ladu Singh, Aged About 34
Years, R/o Dholadanta First, P.s Saket Nagar,
District Beawar. (At Present Confined In Sub Jail,
Beawar).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

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

Prakash Singh S/o Shri Dalpat Singh, Aged About 24 Years, R/o Kishanpura, Police Station Saket Nagar, District Beawar, Presently Neelkanth Mahadev Road, Kothdi, Police Station Sendara, District Beawar. (At Present Accused Petitioner Confined In District Jail Ajmer).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent S.B. Criminal Miscellaneous Bail Application No.

Dushyant Singh S/o Mohan Singh, Aged About 21 Years, R/o Kishanpura, Police Station Saket Nagar, District Beawar, Presently Residing At Neelkanth Mahadev Road, Kothri, Police Station Sendra, District Beawar, Rajasthan (At Present In Judicial Custody At Sub Jail Ajmer).

----Petitioner

[2024:RJ-JP:22229] (2 of 3) [CRLMB-4577/2024]

Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Jai Prakash Gupta, Adv.

Mr. Jiya Ur Rahman, Adv.

Ms. Bismaad Kaur Saluja, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

10/05/2024

These bail applications have been filed by the

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

bail in FIR No.155/2024 registered at Police Station

Saket Nagar, District Beawar for the offence(s) under

Section(s) 143, 341, 323 & 307 of IPC.

Learned counsels for the petitioners submit that

the accused-petitioners are innocent and they have

been falsely implicated in these cases. They further

submit 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 these bail applications.

[2024:RJ-JP:22229] (3 of 3) [CRLMB-4577/2024]

Learned counsel for complainant does not

oppose the submissions made by learned counsels

for the accused-petitioners.

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

the petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners namely (1) Narendra Singh

S/o Ladu Singh, (2) Prakash Singh S/o Shri

Dalpat Singh and (3) Dushyant Singh S/o Mohan

Singh 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.

A copy of this order be placed in each

connected file.

(UMA SHANKER VYAS),J

YOGESH KUMAR /61-62-63

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