Rohit Yadav S/O Shri Gyanchand vs State Of Rajasthan (2024:Rj-Jp:43459)
2024 Latest Caselaw 6148 Raj/2

Rajasthan High Court

Rohit Yadav S/O Shri Gyanchand vs State Of Rajasthan (2024:Rj-Jp:43459) on 17 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:43459]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                             12627/2024
Rohit Yadav S/o Shri Gyanchand, Aged About 25
Years, R/o Dhani Bhamsra Ki Tan Rampura Bega Ki
Nangal Police Station Patan District Neemkathana
Rajasthan (At Present Accused Petitioner Confined
In Sab Jail Neemkathana).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                       ----Respondent

For Petitioner(s) : Mr. Pradeep Sharma, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 17/10/2024

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.197/2023

registered at Police Station Patan (Sikar), District

Sikar for the offence(s) under Section(s) 458, 307 &

34 IPC.

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 10.09.2024, giving liberty to the

accused-petitioner to file afresh after filing of the

charge sheet.

[2024:RJ-JP:43459] (2 of 2) [CRLMB-12627/2024]

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

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 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 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 Rohit

Yadav S/o Shri Gyanchand 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 /10

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