Rajasthan High Court - Jaipur
Sonu @ Suraj Goswami S/O Hajiram vs State Of Rajasthan on 15 December, 2021
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 20238/2021
Sonu @ Suraj Goswami S/o Hajiram, Aged About 32 Years, R/o
Vidhyadhar Nagar Sector No. 10 Papad Wale Hanuman Ji 13/18
Kacchi Basti Rajiv Nagar Jaipur Ps Vidhyadhar Nagar Dist. Jaipur
Raj. At Present In Central Ajmer
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 20414/2021
1. Sojinath S/o Unkarnath, Aged About 25 Years, R/o Ganesh Ji Ki Ghati Ghad, Police Station Station Ghad, District Tonk ( Raj.) ( Presently Confined In Central Jail Ajmer)
2. Bhairunath S/o Narayan, Aged About 25 Years, R/o Sarsiya, Police Station Jahajpur, District Bhilwara ( Raj.) ( Presently Confined In Nim Ka Thana)
3. Sattunath S/o Madhunath, Aged About 20 Years, R/o Devali, Police Station Devali, District Tonk ( Raj.) ( Presently Confined In Central Jail Ajmer)
4. Dhanraj S/o Unkarnath, Aged About 23 Years, R/o Ganesh Ji Ki Ghati Ghad, Police Station Ghad, District Tonk ( Raj.) ( Presently Confined In Central Jail Ajmer)
----Petitioners Versus State Of Rajasthan, Through P.p.
----Respondent For Petitioner(s) : Mr. Girish Dubey Mr. P.S. Rajawat For Respondent(s) : Mr. Ramesh Choudhary, PP HON'BLE MR. JUSTICE FARJAND ALI Order 15/12/2021 (Downloaded on 16/12/2021 at 09:30:51 PM) (2 of 2) [CRLMB-20238/2021]
1. The instant bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.362/2021 registered at Police Station Kekri, District Ajmer for the offence(s) under Sections 457 and 380 of IPC.
2. Counsel for the petitioners submits that petitioners have falsely been implicated in this case and their further incarceration would not require for any purpose by keeping them behind the bars.
3. Per contra, learned Public Prosecutor has opposed the bail applications.
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 (1) Sonu @ Suraj Goswami S/o Hajiram, (2) Sojinath S/o Unkarnath, (3) Bhairunath S/o Narayan, (4) Sattunath S/o Madhunath and (5) Dhanraj S/o Unkarnath, shall be enlarged on bail provided they furnish 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.
A copy of this order be placed in connected file.
(FARJAND ALI),J TN/46-47 (Downloaded on 16/12/2021 at 09:30:51 PM) Powered by TCPDF (www.tcpdf.org)