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Rajasthan High Court - Jaipur

Abhishek Sharma S/O Mahadev Prasad ... vs The State Of Rajasthan on 16 March, 2022

Author: Farjand Ali

Bench: Farjand Ali

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 4356/2022

1.      Abhishek Sharma S/o Mahadev Prasad Sharma, Resident
        Of Basa Fatehpura, Police Station Samod, District Jaipur
        Rural ( At Present Confined In Sub Jail Thanagazi, District
        Alwar)
2.      Akash Sharma S/o Shashi Kapoor Sharma, Resident Of
        Basa Fatehpura, Police Station Samod, District Jaipur
        Rural ( At Present Confined In Sub Jail Thanagazi, District
        Alwar)
3.      Anil Kumar Meena S/o Rampal, R/o Jidabasa, Police
        Station Samod, District Jaipur Rural ( At Present Confined
        In Sub Jail Thanagazi District Alwar)
                                                                 ----Petitioners
                                   Versus
The State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s) : Mr. Chitrank Sharma For Respondent(s) : Mr. SK Mahala, PP HON'BLE MR. JUSTICE FARJAND ALI Order 16/03/2022

1. The instant bail application has been filed under Section 439 Cr.P.C. on behalf of accused-petitioners Abhishek Sharma S/o Mahadev Prasad Sharma, Akash Sharma S/o Shashi Kapoor Sharma & Anil Kumar Meena S/o Rampal. The petitioners have been arrested in connection with FIR No. 55/2022 registered at Police Station Pratapgarh, District Alwar for the offence(s) under Sections 147, 148, 186, 332, 353 & 427 IPC and Sections 3/25 (6) of the Arms Act.

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(2 of 2) [CRLMB-4356/2022]

2. Learned counsel for the petitioners submits that false cases have been foisted against the petitioners. They have nothing to do with the alleged offences. They are behind the bars since a long time. Trial is likely to take considerably long time to conclude. They are ready and willing to furnish bail bonds/sureties for their release.

3. Per contra, learned Public Prosecutor opposed the bail application.

4. Considering the arguments advanced by the counsel for the parties and looking to the totality of facts and circumstances of the case, 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, named above, shall be enlarged on bail provided each of them 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.

(FARJAND ALI),J SAHIL SONI /195 (Downloaded on 24/12/2022 at 04:21:27 PM) Powered by TCPDF (www.tcpdf.org)