Akash Kushwah S/O Shri Prakash Kushwah vs State Of Rajasthan (2024:Rj-Jp:38800)
2024 Latest Caselaw 5786 Raj/2

Rajasthan High Court

Akash Kushwah S/O Shri Prakash Kushwah vs State Of Rajasthan (2024:Rj-Jp:38800) on 12 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:38800]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            10795/2024

Akash Kushwah S/o Shri Prakash Kushwah, Aged
About 20 Years, R/o Kamla Colony, Dholpur Police
Station Nihalganj, Dholpur At Present Satrughan Ka
Makaan, Shiv Nagar Colony, Pohkra, Police Station
Dholpur. (Accused Petitioner Is Presently Confined
At District Jail Dholpur Raj.)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Harsh Vardhan Sharma, Adv.

For                      : Mr. N.S. Dhakar, P.P.
Respondent(s)

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

12/09/2024

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.178/2024 registered at

Police Station Sadar Dholpur, District Dholpur for the

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

471 IPC and under Section(s) 66-D of IT 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

[2024:RJ-JP:38800] (2 of 2) [CRLMB-10795/2024]

that charge sheet has been filed 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.

Taking into consideration the overall facts and

circumstances of the case and the fact that charge

sheet has been filed, 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 Akash Kushwah

S/o Shri Prakash Kushwah 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 /06

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