Vikash S/O Bahadur vs State Of Rajasthan (2024:Rj-Jp:44724)
2024 Latest Caselaw 6221 Raj/2

Rajasthan High Court

Vikash S/O Bahadur vs State Of Rajasthan (2024:Rj-Jp:44724) on 24 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:44724]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             12191/2024
1.      Vikash S/o Bahadur, Aged About 22 Years,
        R/o Khedli At Present Jeewad, Police Station
        Batoda, District Gangapur City. (At Present
        Confined In Sub Jail Gangapur City).
2.      Inder Singh S/o Ramesh, Aged About 25
        Years, R/o Khedli At Present Jeewad, Police
        Station Batoda, District Gangapur City. (At
        Present Confined In Sub Jail Gangapur City).
3.      Kaluram @ Kaduram S/o Failiram, Aged About
        40 Years, R/o Khedli At Present Jeewad, Police
        Station Batoda, District Gangapur City. (At
        Present Confined In Sub Jail Gangapur City).
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through Pp                       ----Respondent

For Petitioner(s) : Mr. Krishna Singh, Adv., with Mr. Manoj Kumar, Adv. & Mr. Sugriv Singh, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 24/10/2024

This bail application has been filed by

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

seeking regular bail in FIR No.190/2023 registered at

Police Station Bamanwas, District Sawai Madhopur

for the offence(s) under Section(s) 147, 148, 149,

323, 341 & 307 IPC.

[2024:RJ-JP:44724] (2 of 2) [CRLMB-12191/2024]

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. 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 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

petitioners on bail.

Accordingly, the bail application filed under

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

is ordered that accused-petitioners 1.Vikash S/o

Bahadur, 2.Inder Singh S/o Ramesh &

3.Kaluram @ Kaduram S/o Failiram 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.

(UMA SHANKER VYAS),J DANISH USMANI /07

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