Kuldeep S/O Satyanarayan vs State Of Rajasthan (2024:Rj-Jp:37377)
2024 Latest Caselaw 5701 Raj/2

Rajasthan High Court

Kuldeep S/O Satyanarayan vs State Of Rajasthan (2024:Rj-Jp:37377) on 5 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:37377]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            10715/2024

1.      Jeetmal @ Jeetu S/o Babulal, Aged About 35
        Years,    R/o      Atraliya      Police      Station     Suket
        District Kota (Raj) (At Present Confined In
        District Jail, Jhalawar (Raj.)
2.      Abdul Kalam S/o Abdul Wahid, Aged About 37
        Years, R/o Kishanpura, Aantri Police Station
        Kotwali Jhalawar District Jhalawar (Raj.) (At
        Present Confined In District Jail, Jhalawar
        (Raj.)
3.      Riyaz Mohammed @ Raju S/o Abdul Rafiq,
        Aged About 55 Years, R/o Kishanpura Aantri
        Police       Station     Kotwali        Jhalawar        District
        Jhalawar       (Raj.)     (At     Present         Confined   In
        District Jail, Jhalawar (Raj.)
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No.

Kuldeep S/o Satyanarayan, Aged About 22 Years, R/o Munderi Police Station Mandawar District Jhalawar (Raj.) (At Present Confined In District Jail, Jhalawar (Raj.)

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

----Respondent S.B. Criminal Miscellaneous Bail Application No.

[2024:RJ-JP:37377] (2 of 3) [CRLMB-10715/2024]

Monu @ Mohanlal S/o Rameshchand, Aged About 26 Years, R/o Munderi, Police Station Mandawar District Jhalawar (Raj.). (At Present Confined In District Jail, Jhalawar (Raj.)

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

----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 05/09/2024

These bail applications have been filed by the

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

regular bail in FIR No.35/2024 registered at Police

Station Jhalrapatan, District Jhalawar for the

offence(s) under Section(s) 420, 419, 467, 468, 471,

193, 120B of IPC.

Learned counsel for the petitioners submits that

the accused-petitioners are innocent and they have

been falsely implicated in these cases. They further

submits that the accused-petitioners have been in

judicial custody since long and the conclusion of the

trial will take long time, hence the petitioners may be

enlarged on bail.

[2024:RJ-JP:37377] (3 of 3) [CRLMB-10715/2024]

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

the petitioners on bail.

Accordingly, these bail applications filed under

Section 439 Cr.P.C. are allowed and it is ordered that

accused-petitioners namely (1) Jeetmal @ Jeetu

S/o Babulal, (2) Abdul Kalam S/o Abdul Wahid,

(3) Riyaz Mohammed @ Raju S/o Abdul Rafiq,

(4) Kuldeep S/o Satyanarayan and (5) Monu @

Mohanlal S/o Rameshchand 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 the petitioners shall

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 each

connected file.

(UMA SHANKER VYAS),J

YOGESH KUMAR /321-322-323

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