Rajasthan High Court - Jaipur
Pappu @ Jadnar S/O Shri Shivcharan 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. 5413/2022
Pappu @ Jadnar S/o Shri Shivcharan, Aged About 40 Years,
Resident Of Village Vibhutipura, Polcie Basai Dang, District
Dholpur Rajasthan ( At Present Confined In Central Jail Dholpur)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Munindra Singh Mr. Rajendra Prasad Gautam For Respondent(s) : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE FARJAND ALI Order 25/05/2022
1. The instant bail application has been filed under Section 439 Cr.P.C. on behalf of accused-petitioner- Pappu @ Jadnar S/o Shri Shivcharan. The petitioner has been arrested in connection with FIR No. 230/2015 registered at Police Station Bari, District Dholpur for the offence(s) under Sections 147, 148, 149, 353, 307 of IPC and Sections 3/25 & 11 of the 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. Trial is likely to take long time to conclude. No fruitful purpose would be served by keeping the accused-petitioner behind the bars till disposal of the case. The other similarly situated co-accused persons have already been granted bail and the case of the (Downloaded on 24/12/2022 at 10:51:51 PM) (2 of 2) [CRLMB-5413/2022] present petitioner is not distinguishable than that of other co- accused persons.
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.
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