Rajasthan High Court - Jaipur
Gautam Singh Son Of Shri Ramavatar vs State Of Rajasthan on 24 June, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 9368/2022
Gautam Singh Son Of Shri Ramavatar, Aged About 29 Years, R/o
Mehroli, Police Station Reengus, District Sikar Rajasthan ( At
Present Accused Petitioner Confined In Central Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Shoaib Mirza
For Respondent(s) : Mr. Babulal Nasuna, PP
HON'BLE MR. JUSTICE FARJAND ALI (V.J.)
Order
24/06/2022
1. The instant bail application has been filed under Section 439 Cr.P.C. on behalf of accused-petitioner Gautam Singh Son Of Shri Ramavatar. The petitioner has been arrested in connection with FIR No.135/2022 registered at Police Station Manoharpur, District Jaipur for the offence(s) under Sections 332, 353, 307 IPC and Sections 3/25 of Arms Act.
2. Learned counsel for the accused-petitioner submits that a false case has been foisted against the petitioner. The accused- petitioner has nothing to do with the alleged offences. Learned counsel for the petitioner further submits allegations against the petitioner are reached only for committing offence under Section 3/25 of Arms Act. No injury has been received by any of the person. There is no material to substantiate the allegations that the petitioner was having intent to kill the victim. Trial is likely to (Downloaded on 24/12/2022 at 11:58:22 PM) (2 of 2) [CRLMB-9368/2022] take long time to conclude. No fruitful purpose would be served by keeping the accused-petitioner behind the bars till disposal of the case.
3. Per contra, learned Public Prosecutor has opposed the bail application.
4. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circumstances of the case, this court deems it just and proper to enlarge the accused- petitioner on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner named above shall be enlarged on bail provided he 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 his appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(FARJAND ALI (V.J.)),J Brijesh-Gourav/91 (Downloaded on 24/12/2022 at 11:58:22 PM) Powered by TCPDF (www.tcpdf.org)