Ballu S/O Gajadhar vs State Of Rajasthan (2024:Rj-Jp:44535)
2024 Latest Caselaw 6316 Raj/2

Rajasthan High Court

Ballu S/O Gajadhar vs State Of Rajasthan (2024:Rj-Jp:44535) on 23 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:44535]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            12724/2024

Ballu S/o Gajadhar, R/o Parwati Pokhar Ke Pass,
Rampur, Police Station Rampur, District Morena,
(Madhya Pradesh). (At Present Confined In District
Jail, Dholpur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Anil Jain, Adv., with Mr. Udit Sapra, Adv.

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

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

23/10/2024

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.318/2022 registered at

Police Station Badi Sadar, District Dholpur for the

offence(s) under Section(s) 147, 148, 149, 332, 353

& 336 IPC and under Section 11 of R.D.A. Act.

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:44535] (2 of 2) [CRLMB-12724/2024]

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 Ballu S/o

Gajadhar 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 /23

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