Roopchand Gurjar S/O Shri Sunaram vs State Of Rajasthan (2024:Rj-Jp:37423)
2024 Latest Caselaw 5697 Raj/2

Rajasthan High Court

Roopchand Gurjar S/O Shri Sunaram vs State Of Rajasthan (2024:Rj-Jp:37423) on 5 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:37423]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             10910/2024

Roopchand Gurjar S/o Shri Sunaram, Aged About
25 Years, R/o Dhani Hazari Lehang Ki Tan Rampura
Bega     Ki    Nangal        Police      Station          Patan   District
Neemkathana            Rajasthan.         (At     Present         Accused
Petitioner Confined In Sub Jail Neemkathana)
                                                           ----Petitioner
                                 Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Himanshu Sharma, Adv., with Mr. K.K. Bhinda, Adv.

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

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

05/09/2024

This bail application has been filed by the

petitioner under Section 439 Cr.P.C./483 B.N.S.S.

seeking regular bail in FIR No.197/2023 registered at

Police Station Patan (Sikar), District Sikar for the

offence(s) under Section(s) 458, 307 & 34 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 it is a case of no injury. He also submits that the

accused-petitioner has been in judicial custody since

[2024:RJ-JP:37423] (2 of 2) [CRLMB-10910/2024]

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 B.N.S.S. is allowed and it is

ordered that accused-petitioner Roopchand Gurjar

S/o Shri Sunaram 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 /360

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