Kanhiya S/O Sarwan vs State Of Rajasthan (2024:Rj-Jp:22600)
2024 Latest Caselaw 3933 Raj/2

Rajasthan High Court

Kanhiya S/O Sarwan vs State Of Rajasthan (2024:Rj-Jp:22600) on 13 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:22600]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            5311/2024

Kanhiya S/o Sarwan, R/o Kacchi Basti, Ranjeet
Nagar, Bharatpur, Police Station Kotwali Bharatpur,
District Bharatpur. (At Present Accused Petitioner
Confined In District Jail Karauli).
                                                          ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

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

1. Vishnu S/o Kishore, R/o Railway Station Ke Pass, Chosa, Police Station Badamod, District Bakhsar (Bihar). (At Present Accused Petitioner Confined In District Jail Karauli)

2. Itbari S/o Kartar, R/o Kacchi Basti, Rajneet Nagar, Bharatpur, Police Station Kotwali, Bharatpur, District Bharatpur. (At Present Accused Petitioner Confined In District Jail Karauli).

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

----Respondent

For Petitioner(s) : Mr. Hakam Ali, Adv., for Mr. Nawab Ali Rathore, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

[2024:RJ-JP:22600] (2 of 3) [CRLMB-5311/2024]

Judgment / Order

13/05/2024

These bail applications have been filed by the

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

bail in FIR No.45/2024 registered at Police Station

Kailadevi, District Karauli for the offence(s) under

Section(s) 379, 411 & 401 of IPC.

Learned counsel for the petitioners submits that

the accused-petitioners are innocent and they have

been falsely implicated in these cases. 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 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

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) Kanhiya S/o

Sarwan, (2) Vishnu S/o Kishore and (3) Itbari

[2024:RJ-JP:22600] (3 of 3) [CRLMB-5311/2024]

S/o Kartar 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 the connected

file.

(UMA SHANKER VYAS),J

YOGESH KUMAR /103-104

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