Rajasthan High Court - Jaipur
Chandra Prakash S/O Prahalad vs State Of Rajasthan (2025:Rj-Jp:23241) on 13 June, 2025
Author: Sameer Jain
Bench: Sameer Jain
[2025:RJ-JP:23241]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 4321/2025
1. Chandra Prakash S/o Prahalad, R/o Umkabra, P.s.
Mehandiwas, District Tonk. (Raj.) (Presently Residing At
District Jail Sawai Madhopur).
2. Ram Naresh S/o Ram Phool, Aged About 32 Years, R/o
Bicharas, Ward No. 3, Tonk, P.s. Sadar Tonk, District Tonk.
(Raj.)
(Presently Residing At District Jail, Sawaimadhopur).
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Lakhan Singh Meena For Respondent(s) : Mr. Shree Ram Dhakar, PP Mr. Tapesh Agarwal, PP HON'BLE MR. JUSTICE SAMEER JAIN Judgment 13/06/2025
1. The instant bail application has been filed under Section 483 BNSS on behalf of accused-applicant. The accused-applicant was arrested in connection with FIR No. 34/2025 registered at Police Station Rawanjana Dungra District Sawaimadhopur for the offence(s) under Section 318(4), 336(3), 338 of BNS read with Section 66C & 66D of Information and Technology Act, 2012 read with Section 13 Rajasthan Public Gambling Ordinance Act, 1949.
2. Learned counsel for the applicants has submitted that the matter is triable by Magistrate. It is further submitted that charge- sheet has been filed. The applicants are young men aged approximately 25 and 32 years respectively. (Downloaded on 21/06/2025 at 12:29:47 AM)
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3. Per contra, learned Public Prosecutor has vehemently opposed the bail application.
4. Considering the arguments advanced by the counsel for the parties and taking note of the fact that the matter is triable by Magistrate; that the applicants are men of young age and there is scope of reformation; that the charge-sheet has already been filed and the trial will take time, looking to the overall facts and circumstances of the case and material on record but without commenting on merits/demerits of the case, this court is inclined to allow the bail application of the accused-applicants and enlarge them on bail.
5. Accordingly, the bail application under Section 483 BNSS is allowed and it is ordered that accused-applicants Chandra Prakash S/o Prahalad & Ram Naresh S/o Ram Phool shall be enlarged on bail provided they furnish a personal bond of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(SAMEER JAIN),J JKP/55 (Downloaded on 21/06/2025 at 12:29:47 AM) Powered by TCPDF (www.tcpdf.org)