Rajasthan High Court - Jaipur
Manish Meena @ Thakur S/O Shri Jaipal vs State Of Rajasthan (2024:Rj-Jp:8336) on 16 February, 2024
Author: Farjand Ali
Bench: Farjand Ali
[2024:RJ-JP:8336]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 1642/2024
Manish Meena @ Thakur S/o Shri Jaipal, Aged About 29 Years,
R/o Basai Police Station Kotputali District Jaipur Rajasthan. (The
Accused Petitioner Is In Judicial Custody In Jail Shrimadhopur
District Sikar).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Manish Gupta For Respondent(s) : Mr. M.S. Saini, PP HON'BLE MR. JUSTICE FARJAND ALI (Through VC) Order 16/02/2024
1. The jurisdiction of this Court has been invoked by way of filing an application under Section 439 Cr.P.C. at the instance of accused-petitioner. The requisite details of the matter are tabulated herein below:
S.No. Particulars of the Case 1. FIR Number 411/2021 2. Concerned Police Station Shrimadhopur 3. District Sikar 4. Offences alleged in the FIR Sections 147, 148, 149, 307, 332 and 353 of IPC Sections 3/25 & 27 of Arms Act 5. Offences added, if any Section 115 of IPC 6. Date of passing of impugned 02.06.2023 order
2. It is contended on behalf of the accused-petitioner that no case for the alleged offences is made out against him and his incarceration is not warranted. There are no factors at play in (Downloaded on 23/02/2024 at 10:56:20 PM) [2024:RJ-JP:8336] (2 of 2) [CRLMB-1642/2024] the case at hand that may work against grant of bail to the accused-petitioner and he has been made an accused based on conjectures and surmises.
3. Contrary to the submissions of learned counsel for the petitioner, learned Public Prosecutor opposes the bail application and submits that the present case is not fit for enlargement of accused on bail.
4. I have considered the submissions made by both the parties and have perused the material available on record. Even the anticipatory bail of the co-accused has been allowed. The case of the present petitioner is on better footing. Thus, on the ground of parity he too deserves to be released on bail. In view of the deliberation and enunciation made therein and since there is high probability that the trial may take long time to conclude, it is deemed suitable to grant the benefit of bail to the petitioner in the present matter.
5. Accordingly, the instant bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner as named in the cause title 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),J Samvedana/14 (Downloaded on 23/02/2024 at 10:56:20 PM) Powered by TCPDF (www.tcpdf.org)