Rajasthan High Court - Jaipur
Karan @ Babu vs State Of Rajasthan Through Pp on 24 August, 2016
1 IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Criminal Misc. Bail Application No.10882/2016 (Karan @ Babu Versus State of Rajasthan) Date of Order :: 24th August, 2016 PRESENT HON'BLE MR. JUSTICE MAHESH CHANDRA SHARMA Mr. Deshraj Kalwania, for the petitioner(s) Dr. R.S. Shekhawat, PP for the State This bail application has been filed under Section 439 CrPC.
Brief facts of the case are that an FIR No. 75/2016 was lodged at Police Station, Ganj (Ajmer) whereupon the investigation was commenced. During the course of investigation, the petitioner(s) was/were arrested. The petitioner(s) moved the bail application before the court below, but the same was dismissed. Hence this bail application has been filed under Section 439 CrPC.
Learned counsel for the petitioner(s) has contended that the petitioner(s) has/have been falsely implicated in this matter. He/She/They is/are in judicial lock up since long and conclusion of trial will take time. He has further contended that co- accused Vikash Valmiki has also been released on bail by this Court vide order dated 19.8.2016 passed in S.B. Cr. Misc. Bail Application No. 10623/2016 and the case of the petitioner is on better footing than that of co-accused person. Hence he/she/they should be released on bail.
Learned PP appearing for the State has opposed the same.
I have heard learned counsel for the parties and carefully perused the relevant material on record.
Looking to the facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, I deem just and proper to enlarge the petitioner(s) on bail.
2Therefore, this bail application is allowed and it is directed that accused petitioner(s) Karan @ Babu S/o Shri Sampat, shall be released on bail under Section 439 CrPC in connection with the aforesaid FIR, provided he/she/ they furnish(es) a personal bond of Rs. 2,00,000/- (Rs. Two Lakh) with two sureties of Rs. 1,00,000/- (Rs. One Lakh) each to the satisfaction of the trial court with the stipulation that he/she/they shall appear before that Court on all subsequent dates of hearing and as and when called upon to do so.
(MAHESH CHANDRA SHARMA), J.
DK