Biharilal S/O Mohanlal vs State Of Rajasthan (2024:Rj-Jp:42958)
2024 Latest Caselaw 6116 Raj/2

Rajasthan High Court

Biharilal S/O Mohanlal vs State Of Rajasthan (2024:Rj-Jp:42958) on 10 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:42958]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            12321/2024

Biharilal S/o Mohanlal, Aged About 30 Years, R/o
Ward No. 15, Kasba Mandawa, Police Station
Mandawa, District Jhunjhunu (Raj.). (At Present
Accused       Petitioner        Confined         In       District   Jail
Jhunjhunu).
                                                          ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 12322/2024

1. Rajendra Kumar @ Raju @ Rajkumar S/o Bhaguram @ Bhagirath, Aged About 44 Years, R/o Ward No. 15, Mandawa, Police Station Mandawa, District Jhunjhunu (Raj.). (At Present Accused Petitioner Confined In District Jail Jhunjhunu).

2. Vinod @ Mota S/o Keshardev, Aged About 43 Years, R/o Nadipura, Ward No. 29, Nawalgarh, Presently Ward No. 15, Mandawa, Police Station Mandawa, District Jhunjhunu (Raj.). (At Present Accused Petitioner Confined In District Jail Jhunjhunu).

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

----Respondent

For Petitioner(s) : Mr. Hemant Gajraj, Adv.

 [2024:RJ-JP:42958]              (2 of 3)            [CRLMB-12321/2024]


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

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

These bail applications have been filed by

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

seeking regular bail in FIR No.116/2024 registered at

Police Station Mandawa, District Jhunjhunu for the

offence(s) under Section(s) 341, 323, 325, 427 &

308/34 of IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in these cases. He further submits

that 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.

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./483 of B.N.S.S. are allowed and

[2024:RJ-JP:42958] (3 of 3) [CRLMB-12321/2024]

it is ordered that accused-petitioners 1.Biharilal S/o

Mohanlal, 2.Rajendra Kumar @ Raju @

Rajkumar S/o Bhaguram @ Bhagirath & 3.Vinod

@ Mota S/o Keshardev 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 connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /09 & 10

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