Jeetu S/O Jagdish vs State Of Rajasthan (2024:Rj-Jp:41634)
2024 Latest Caselaw 5599 Raj/2

Rajasthan High Court

Jeetu S/O Jagdish vs State Of Rajasthan (2024:Rj-Jp:41634) on 30 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:41634]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11937/2024

Vinod S/o Jagdish, Aged About 26 Years, R/o
Village Mohanpura, P.s Indergarh, Tehsil Indergarh,
District Bundi (Raj.) (At Present Lodge At Central
Jail Bundi).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 11938/2024 Jeetu S/o Jagdish, Aged About 41 Years, R/o Village Mohanpura, P.s Indergarh, Tehsil Indergarh, District Bundi (Raj.) (At Present Lodge At Central Jail Bundi).

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

----Respondent

For Petitioner(s) : Mr. Sudarshan Kumar Laddha, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 30/09/2024

These bail applications have been filed by

petitioners under Section 483 of B.N.S.S. seeking

regular bail in FIR No.02-14/2024 registered at

[2024:RJ-JP:41634] (2 of 3) [CRLMB-11937/2024]

Regional Forest Officer, Indragarh, Ramgarh

Vishdhari Tiger Reserve, Bundi for the offence(s)

under Section(s) 9, 39 & 48A/51 of Wildlife

Protection Act, 1972.

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 483 of B.N.S.S. are allowed and it is ordered

that accused-petitioners 1.Vinod S/o Jagdish &

2.Jeetu S/o Jagdish 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

[2024:RJ-JP:41634] (3 of 3) [CRLMB-11937/2024]

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 /339 & 340

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