Amarsingh S/O Late Pyarelal vs State Of Rajasthan (2024:Rj-Jp:42261)
2024 Latest Caselaw 6064 Raj/2

Rajasthan High Court

Amarsingh S/O Late Pyarelal vs State Of Rajasthan (2024:Rj-Jp:42261) on 8 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:42261]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                     11434/2024

Amarsingh S/o Late Pyarelal, Aged About 50 Years,
R/o Lalauni, Police Station Kanchanpur, District
Dholpur. At Present In Judicial Custody At District
Jail Dholpur.
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                       ----Respondent

For Petitioner(s) : Mr. Sachin Kumar, Adv.

For                      : Mr. Devi Singh, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 08/10/2024

This second bail application has been filed by

the petitioner under Section 439 Cr.P.C./483 of

B.N.S.S. seeking regular bail in FIR No.165/2023

registered at Police Station Kanchanpur, District

Dholpur for the offence(s) under Section(s) 147, 148,

149, 323, 341, 324, 336, 427 & 307 IPC.

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 09.07.2024, 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:42261] (2 of 2) [CRLMB-11434/2024]

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 and the fact that charge

sheet has been filed, 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./483 of B.N.S.S. is allowed

and it is ordered that accused-petitioner Amarsingh

S/o Late Pyarelal 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 /06

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