Rajasthan High Court - Jaipur
Surendra Kumar S/O Badri Prasad vs State Of Rajasthan (2024:Rj-Jp:10944) on 4 March, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:10944]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
707/2024
Surendra Kumar S/o Badri Prasad, Aged About 41
Years, R/o Sector No. 23 Block B House No. 57
Chopasni Housing Board Jodhpur Police Station
Housing Board Jodhpur District Jodhpur (Raj.). (At
Present Accused Confined In Jail Jhunjhunu).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 708/2024 Shubham Jangir S/o Shri Mukesh Jangir, Aged About 26 Years, R/o Khudaniya Police Station Mandrela District Jhunjhunu (Raj.). (At Present Accused Confined In Jail Jhunjhunu)
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent For Petitioner(s) : Mr. Dushyant Singh Naruka, Adv.
For : Mr. Riyasat Ali, P.P. Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 04/03/2024 These bail applications have been filed by petitioners under Section 439 Cr.P.C. seeking regular (Downloaded on 05/03/2024 at 08:47:57 PM) [2024:RJ-JP:10944] (2 of 3) [CRLMB-707/2024] bail in FIR No.502/2023 registered at Police Station Chirawa, District Jhunjhunu for the offence(s) under Section(s) 489A, 489B, 489C, 489D & 489E of IPC.
Learned counsel for petitioners submits that accused-petitioners are innocent and they have been falsely implicated in these cases. He further submits 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 these cases, but without expressing any opinion on the merits and demerits of these 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.Surendra Kumar S/o Badri Prasad & 2.Shubham Jangir S/o Shri Mukesh Jangir 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 Court, with the stipulation that petitioners shall appear before that (Downloaded on 05/03/2024 at 08:47:57 PM) [2024:RJ-JP:10944] (3 of 3) [CRLMB-707/2024] 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 /16 & 17 (Downloaded on 05/03/2024 at 08:47:57 PM) Powered by TCPDF (www.tcpdf.org)