Parmal S/O Shri Raghunandan vs State Of Rajasthan (2024:Rj-Jp:37427)
2024 Latest Caselaw 5700 Raj/2

Rajasthan High Court

Parmal S/O Shri Raghunandan vs State Of Rajasthan (2024:Rj-Jp:37427) on 5 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:37427]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            10918/2024

Parmal S/o Shri Raghunandan, Aged About 22
Years, R/o Dheemri, Police Station Badi Sadar,
District Dholpur. At Present Mata Ke Mandir Ke
Peeche, Badi, Police Station Kotwali Badi, District
Dholpur (Raj.). (At Present Confined In District Jail,
Dholpur)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Anil Jain, Adv., with Mr. Dushyant Jain, Adv. & Mr. Udit Sapra, 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 483 B.N.S.S. seeking regular

bail in FIR No.48/2024 registered at Police Station

Sadar Dholpur, District Dholpur for the offence(s)

under Section(s) 379 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 accused-petitioner has been in judicial

[2024:RJ-JP:37427] (2 of 2) [CRLMB-10918/2024]

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

accused-petitioner Parmal S/o Shri Raghunandan

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 /364

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