Ranjeet Singh S/O Vikram Singh vs State Of Rajasthan (2024:Rj-Jp:38817)
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Rajasthan High Court

Ranjeet Singh S/O Vikram Singh vs State Of Rajasthan (2024:Rj-Jp:38817) on 12 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:38817]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11242/2024

Ranjeet Singh S/o Vikram Singh, Aged About 20
Years, R/o Pragpura Police Station Pragpura, District
Kotputali-Behror. At Present In Sub Jail, Kotputali.
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Harendra Singh, Adv., with Mr. Shivam Sharma, Adv.

For                      : Mr. Jai Prakash Tiwari, Dy.
Respondent(s)              G.A.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 12/09/2024

This bail application has been filed by the

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

bail in FIR No.417/2024 registered at Police Station

Pragpura, District Kotputali-Behror for the offence(s)

under Section(s) 189(2), 115(2), 126(2), 324(2),

119(1) & 109(1) of BNS and under Section(s) 3/25 of

Arms Act.

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 similarly situated co-accused namely Sunil has

already been enlarged on bail by this Court. He also

[2024:RJ-JP:38817] (2 of 2) [CRLMB-11242/2024]

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 Deputy Government Advocate

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 Ranjeet Singh S/o Vikram

Singh 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 /08

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