Rajasthan High Court - Jaipur
Shailendra Kumar Son Of Shri Narena vs State Of Rajasthan on 25 May, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 8023/2022
1. Shailendra Kumar Son Of Shri Narena, Resident Of
Shankarpura, Police Station Kolari, Dholpur (Raj.) ( At
Present In Distt Jail Dholpur)
2. Virendra Singh Son Of Shri Jagannath, Resident Of
Shankarpura, Police Station Kolari, Dholpur (Raj.) ( At
Present In Distt Jail Dholpur)
----Petitioners
Versus
State Of Rajasthan, Through Pp.
----Respondent
For Petitioner(s) : Mr. Udit Sapra.
For Respondent(s) : Mr. Riyasat Ali, PP.
HON'BLE MR. JUSTICE FARJAND ALI
Order
25/05/2022
1. The instant bail applications have been filed by the
petitioners Shailendra Kumar Son Of Shri Narena and Virendra Singh Son Of Shri Jagannath. under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 111/2022 registered at Police Station Kolari, Dholpur for the offence(s) under Sections 147, 148, 149, 332, 353, 379 IPC and Section 29 and 51 of Wildlife Protection Act and Section 41 and 42 of Rajasthan Forest Act.
2. Learned counsel for the petitioners submits that false cases have been foisted against the petitioners. They have nothing to do with the alleged offence and no useful purpose would be served by (Downloaded on 24/12/2022 at 10:53:34 PM) (2 of 2) [CRLMB-8023/2022] keeping them behind the bars. Large number of people has been made accused but who was the author of the injury is not known.
3. Per contra, learned Public Prosecutor opposed the bail application.
4. Considering the arguments advanced by the counsel for the parties and looking to the possibility that the trial may take long time to conclude, this court deems it just and proper to enlarge the petitioners on bail.
5. Accordingly, the bail applications under Section 439 Cr.P.C. are allowed and it is ordered that the accused-petitioners shall be enlarged on bail provided each of them furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
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