Jitendra Meena S/O Shri Phool Singh ... vs State Of Rajasthan (2024:Rj-Jp:41538)
2024 Latest Caselaw 5609 Raj/2

Rajasthan High Court

Jitendra Meena S/O Shri Phool Singh ... vs State Of Rajasthan (2024:Rj-Jp:41538) on 30 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:41538]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11343/2024
Jitendra Meena S/o Shri Phool Singh Meena, R/o
Village Dulhapura, Post Berkheda, Tehsil Mahua,
District    Dausa,       At    Present       R/o         Plot   No.   17,
Dakshinpuri Colony, In Front Of Akshay Patra,
Goner      Road,       Jagatpura,          Jaipur.        (At    Present
Petitioner Confined At Central Jail Jaipur).
                                                          ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Nikhil Sharma, Adv., with Mr. Tanu Kumar Sharma, Adv.

For                      : Mr. Shree Ram Dhakar, P.P.
Respondent(s)              Mr. Rajat Singh Solanki, Adv.

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

This bail application has been filed by the

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

regular bail in FIR No.797/2022 registered at Police

Station Sanganer Sadar, District Jaipur City (South)

for the offence(s) under Section(s) 420 & 406 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 matter is of civil nature and a compromise

has been arrived at between the parties, which is

[2024:RJ-JP:41538] (2 of 2) [CRLMB-11343/2024]

available on record. He also submits that the

accused-petitioner has been in judicial 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 whereas, the

learned counsel for complainant(s) has not disputed

the aforementioned submissions made by the learned

counsel for the accused-petitioner.

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

that accused-petitioner Jitendra Meena S/o Shri

Phool Singh Meena 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 /298

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