Rajasthan High Court - Jaipur
Chandrakant Beda S/O Vishnu Kant Sharma vs The State Of Rajasthan ... on 2 May, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:20816]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
4226/2024
Chandrakant Beda S/o Vishnu Kant Sharma, Aged
About 29 Years, R/o Aamli Chowk, Near Ganesh
Mandir, Gudha Gorji, District Jhunjhunu, At Present
R/o Near Bypass Road, Sabalpura, Police Station
Sadar Sikar, District Sikar (Raj.) (At Present In
Central Jail, Jaipur).
----Petitioner
Versus
The State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Ravindra Singh Shekhawat, Adv.
For : Mr. Yashwant Kankhedia, P.P. Respondent(s) HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 02/05/2024 This bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in FIR No.40/2024 registered at Police Station Sadar Sikar, District Sikar for the offence(s) under Section(s) 420, 489A, 489B, 489C, 489D & 489E of IPC.
Learned counsel for the petitioner submits that the accused-petitioner is innocent and he has been (Downloaded on 03/05/2024 at 09:26:38 PM) [2024:RJ-JP:20816] (2 of 2) [CRLMB-4226/2024] falsely implicated in this case. He further 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 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 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Chandrakant Beda S/o Vishnu Kant Sharma 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 YOGESH KUMAR /66 (Downloaded on 03/05/2024 at 09:26:38 PM) Powered by TCPDF (www.tcpdf.org)