Rajasthan High Court - Jaipur
Parmanand S/O Mangilal vs State Of Rajasthan (2023/Rjjp/007334) on 20 April, 2023
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2023/RJJP/007334]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
2764/2023
Parmanand S/o Mangilal, Aged About 29 Years, R/o
Ganesh Ji Mandir Ke Pas Ramnagar Pathar Mandi
Nanta P.s - Kunhadi, District Kota City At Present G
Block 33 Mohan Lal Sukhadiya, Nanta P.s. Kunhadi,
Kota City (Raj.). (At Present Confined In Central Jail
Kota, District Kota)
----Petitioner
Versus
State of Rajasthan, Through Pp
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 2765/2023 Raju Bairwa S/o Mangilal, Aged About 24 Years, R/o Near Ganesh Ji Mandir Ramnagar, Patharmandi, Nanta, Kunhadi, Kota City (At Present Confined In Central Jail Kota)
----Petitioner Versus State of Rajasthan, Through Pp
----Respondent For Petitioner(s) : Mr. Nitin Kumar Sharma, Adv., with Mr. Pankaj Sharma, Adv.
& Mr. Rajveer Singh, Adv.
For : Mr. Sanjeev Mahala, P.P. Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 20/04/2023 (Downloaded on 11/11/2023 at 05:00:54 PM) [2023/RJJP/007334] (2 of 3) [CRLMB-2764/2023] These bail applications have been filed by petitioners under Section 439 Cr.P.C. seeking regular bail in FIR No.0069/2023 registered at Police Station Kunhadi, District Kota City for the offence(s) under Section(s) 307, 323, 324, 341 & 34 IPC.
Learned counsel for petitioners submit that accused-petitioners are innocent and they have been falsely implicated in these cases. They further submit that accused-petitioners have been in judicial custody since long and the conclusion of the trial will take long time, hence petitioners may be enlarged on bail.
Learned Public Prosecutor appearing for the State has opposed these bail applications.
Taking into consideration the overall facts and circumstances of cases, but without expressing any opinion on the merits and demerits of cases, this Court deems it just and proper to enlarge petitioners on bail.
Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is ordered that accused-petitioners 1.Parmanand S/o Mangilal &
2.Raju Bairwa S/o Mangilal shall be released on bail, provided each of them 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 (Downloaded on 11/11/2023 at 05:00:54 PM) [2023/RJJP/007334] (3 of 3) [CRLMB-2764/2023] Court, with the stipulation that petitioners shall appear before that Court on all subsequent dates of hearing and as and when called upon to do so.
A copy of this order be placed in connected file.
(UMA SHANKER VYAS),J DANISH USMANI /36 & 37 (Downloaded on 11/11/2023 at 05:00:54 PM) Powered by TCPDF (www.tcpdf.org)