Veeru @ Virendra @ Veersingh S/O ... vs State Of Rajasthan (2024:Rj-Jp:41193)
2024 Latest Caselaw 5992 Raj/2

Rajasthan High Court

Veeru @ Virendra @ Veersingh S/O ... vs State Of Rajasthan (2024:Rj-Jp:41193) on 26 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:41193]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11818/2024

Veeru @ Virendra @ Veersingh S/o Ramcharan,
Aged About 45 Years, R/o Nizampur Police Station
Sadar Badi District Dholpur. (Accused Petitioner In
Judicial Custody In District Jail Dholpur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Sumit Kumar Jain, Adv.

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

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

26/09/2024

This bail application has been filed by the

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

regular bail in FIR No.34/2023 registered at Police

Station Sirmathura, District Dholpur for the

offence(s) under Section(s) 353 & 307 IPC, under

Section(s) 3/25 & 5/25 of Arms Act and under

Section 11 of Rajasthan Dacoity Affected Areas 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 the accused-petitioner has been in judicial

[2024:RJ-JP:41193] (2 of 2) [CRLMB-11818/2024]

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 of B.N.S.S. is allowed and it is ordered

that accused-petitioner Veeru @ Virendra @

Veersingh S/o Ramcharan 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 /14

Powered by TCPDF (www.tcpdf.org)