Anurag Vishavkarma S/O Ramprasad ... vs State Of Rajasthan (2024:Rj-Jp:42266)
2024 Latest Caselaw 6068 Raj/2

Rajasthan High Court

Anurag Vishavkarma S/O Ramprasad ... vs State Of Rajasthan (2024:Rj-Jp:42266) on 8 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:42266]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            12182/2024

Anurag Vishavkarma S/o Ramprasad Vishavkarma,
Aged About 39 Years, R/o Ld Colony, Scaive
Apartment, Front Of 301, Bhola Kheda, Lucknow,
Utterpradesh At Present R/o C-1/24 Sector-O,
Second Floor, Mansarovar Yojna, Saheed Panth
Transport Nagar, Ld Colony, Lucknow, Utterpradesh.
(At      Present     Confined        In     District        Jail    Sawai
Madhopur).
                                                          ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Surendra Singh, Adv.

Mr. Anoop Kumar, Adv.

For                      : Mr. Devi Singh, P.P.
Respondent(s)              Mr. Abdul Rahim Khan, Adv.

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

This bail application has been filed by the

petitioner under Section 439 Cr.P.C./483 B.N.S.S.

seeking regular bail in FIR No.285/2023 registered at

Police Station Malarna Doongar, District Sawai

Madhopur for the offence(s) under Section(s) 420,

467, 468, 471 & 120B of IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

[2024:RJ-JP:42266] (2 of 2) [CRLMB-12182/2024]

falsely implicated in this case. He further 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 as well as learned counsel for complainant has

opposed the 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

petitioner on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C./483 B.N.S.S. is allowed and it is

ordered that accused-petitioner Anurag

Vishavkarma S/o Ramprasad Vishavkarma 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

YOGESH KUMAR /11

Powered by TCPDF (www.tcpdf.org)