Gagan Kumar Shakya S/O Shri Vinod Kumar ... vs State Of Rajasthan (2024:Rj-Jp:22436)
2024 Latest Caselaw 3936 Raj/2

Rajasthan High Court

Gagan Kumar Shakya S/O Shri Vinod Kumar ... vs State Of Rajasthan (2024:Rj-Jp:22436) on 13 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:22436], [2024:RJ-JP:22437] & [2024:RJ-JP:22438]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5605/2024

 Gagan     Kumar       Shakya         S/o    Shri        Vinod    Kumar
 Shakya, R/o Sector No. 10, Aavash Vikash Colony,
 Agra, Police Station Sikandra, District Agra (U.p)
 (At Present Petitioner Is Confined In District Jail
 Dholpur).
                                                          ----Petitioner
                                Versus
 State Of Rajasthan, Through Pp
                                                     ----Respondent

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

Dharmendra Singh Jadaun S/o Gangasingh, R/o Ramdayal Nagar, Pintu Park, Gwalior, Police Station Pintu Park, District Gwalior, Madhya Pradesh. (At Present Confined In District Jail, Dholpur).

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

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

Ravikant S/o Shri Osan Singh, R/o Village Nababpura, Police Station Basrehar, District Etawah (U.p.) (At Present Petitioner Confined In District Jail, Dholpur)

----Petitioner Versus

[2024:RJ-JP:22436] (2 of 3) [CRLMB-5605/2024]

State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Raj Kumar Sharma, Adv., Mr. Dushyant Jain, Adv., with Mr. Udit Sapra, Adv. & Mr. Anupam Sharma, Adv.

For                      : Mr. Sanjeev Mahala, P.P.
Respondent(s)

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

13/05/2024

These bail applications have been filed by

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

bail in FIR No.146/2024 registered at Police Station

Mania, District Dholpur for the offence(s) under

Section(s) 419, 420, 467, 468, 471 & 384 IPC and

under Section(s) 66D of I.T. Act.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

that present accused-petitioners have no criminal

antecedents and similarly situated co-accused have

already been enlarged on bail by this Court. They

also submit 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.

[2024:RJ-JP:22436] (3 of 3) [CRLMB-5605/2024]

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.Gagan Kumar Shakya S/o

Shri Vinod Kumar Shakya, 2.Dharmendra Singh

Jadaun S/o Gangasingh & 3.Ravikant S/o Shri

Osan 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 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 files.

(UMA SHANKER VYAS),J

DANISH USMANI /12, 151 & 152

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