Govind @ Vikki S/O Shri Mahaveer Prasad ... vs State Of Rajasthan (2024:Rj-Jp:45057)
2024 Latest Caselaw 6291 Raj/2

Rajasthan High Court

Govind @ Vikki S/O Shri Mahaveer Prasad ... vs State Of Rajasthan (2024:Rj-Jp:45057) on 25 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:45057]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            13508/2024

Govind @ Vikki S/o Shri Mahaveer Prasad Sharma,
Aged About 32 Years, R/o Ward No. 19, Mator
Road, Khairthal, Police Station Khairthal, District
Khairthal- Tijara (Raj.) (At Present In Central Jail,
Alwar).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Ms. Jamasi, Adv.

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

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

25/10/2024

This 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.614/2023 registered at

Police Station Kotwali Alwar, District Alwar

(Rajasthan) for the offence(s) under Section(s) 382

& 120-B of IPC.

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

[2024:RJ-JP:45057] (2 of 2) [CRLMB-13508/2024]

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 bail application filed under

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

is ordered that accused-petitioner Govind @ Vikki

S/o Shri Mahaveer Prasad Sharma 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 /18

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