Hanuman Singh S/O Late Shri Ranjeet ... vs State Of Rajasthan (2024:Rj-Jp:39860)
2024 Latest Caselaw 5874 Raj/2

Rajasthan High Court

Hanuman Singh S/O Late Shri Ranjeet ... vs State Of Rajasthan (2024:Rj-Jp:39860) on 20 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:39860]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous IInd Bail Application
                         No. 11681/2024

Hanuman Singh S/o Late Shri Ranjeet Singh, Aged
About 41 Years, R/o Dantri, Police Station Borada,
District Kekri. (At Present Confined In Central Jail
Ajmer)
                                                           ----Petitioner
                                 Versus
State Of Rajasthan, Through PP
                                                      ----Respondent

For Petitioner(s) : Mr. Ravindra Kumar Paliwal, Adv.

Mr. Manoj Kumar Ahuja, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

20/09/2024

This second 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.123/2023 registered at

Police Station Arain, District Ajmer for the offence(s)

under Section(s) 323, 341, 143 & 395 of IPC.

First bail application earlier filed by the

accused-petitioner, i.e. SB Criminal Misc. Bail

Application No.9025/2024, was dismissed as

withdrawn by this Court vide order dated 30.07.2024

[2024:RJ-JP:39860] (2 of 3) [CRLMB-11681/2024]

with liberty to file a fresh bail application after filing

of the charge-sheet.

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 charge-sheet has now been filed. He also

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 Public Prosecutor appearing for the

State has opposed the second 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 second bail application filed

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

and it is ordered that accused-petitioner Hanuman

Singh S/o Late Shri Ranjeet 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

[2024:RJ-JP:39860] (3 of 3) [CRLMB-11681/2024]

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

(UMA SHANKER VYAS),J

YOGESH KUMAR /251

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