Roshan Rathore S/O Shri Manphool ... vs State Of Rajasthan (2024:Rj-Jp:41578)
2024 Latest Caselaw 5606 Raj/2

Rajasthan High Court

Roshan Rathore S/O Shri Manphool ... vs State Of Rajasthan (2024:Rj-Jp:41578) on 30 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:41578]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                       11443/2024
1.       Roshan Rathore S/o Shri Manphool Rathore,
         Aged About 25 Years, R/o House No. 169,
         Pratap Nagar, Khaniya Bandha, Agra Road,
         Jaipur Rajasthan. (At Present Accused
         Petitioner Is Confined In Central Jail, Jaipur).
2.       Suresh Singh @ Nandu Rathore S/o Shri
         Darbar Singh, Aged About 22 Years, R/o
         House No. D-1, Phase Iii, Jhalana Dungari,
         Police Station Gandhi Nagar, Jaipur Rajasthan.
         (At Present Accused Petitioner Is Confined In
         Central Jail Jaipur).
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent

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

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

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

This bail application has been filed by

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

regular bail in FIR No.500/2024 registered at Police

Station Bajaj Nagar, District Jaipur City (East) for the

offence(s) under Section(s) 309(4) & 309(6) of

B.N.S.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further submits

[2024:RJ-JP:41578] (2 of 2) [CRLMB-11443/2024]

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 as well as the learned counsel for

complainant(s) have 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 483 of B.N.S.S. is allowed and it is ordered

that accused-petitioners 1.Roshan Rathore S/o

Shri Manphool Rathore & 2.Suresh Singh @

Nandu Rathore S/o Shri Darbar Singh 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 /311

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