Shahrukh S/O Rajjak vs State Of Rajasthan (2024:Rj-Jp:22704)
2024 Latest Caselaw 3977 Raj/2

Rajasthan High Court

Shahrukh S/O Rajjak vs State Of Rajasthan (2024:Rj-Jp:22704) on 14 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:22704]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous IInd Bail Application
                         No. 5578/2024

1.      Shahrukh S/o Rajjak, Aged About 25 Years,
        R/o Village Kankla Ka Vaas, Police Station
        Sikri,    District      Deeg        (Raj.)        (At   Present
        Confined In Jail Deeg, District Bharatpur).
2.      Mustkeem @ Mustakim S/o Hakim, Aged
        About 30 Years, R/o Village Kankla Ka Vaas,
        Police Station Sikri, District Deeg (Raj.) (At
        Present      Confined         In    Jail     Deeg,      District
        Bharatpur).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. O.P. Solanki, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 14/05/2024

This second bail application has been filed by

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

regular bail in FIR No.251/2023 registered at Police

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

Section(s) 419, 420, 468, 471 & 120B of IPC.

Learned counsel for the petitioners submits that

the accused-petitioners are innocent and they have

been falsely implicated in this case. He further

[2024:RJ-JP:22704] (2 of 2) [CRLMB-5578/2024]

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 the second 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

petitioners on bail.

Accordingly, the second bail application filed

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

that accused-petitioners namely (1) Shahrukh S/o

Rajjak and (2) Mustkeem @ Mustakim S/o

Hakim 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.

(UMA SHANKER VYAS),J

YOGESH KUMAR /15

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