Omprakash Son Of Tarachand vs State Of Rajasthan on 12 September, 2022

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Rajasthan High Court - Jaipur

Omprakash Son Of Tarachand vs State Of Rajasthan on 12 September, 2022

Bench: Uma Shanker Vyas

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           13489/2022

Omprakash Son of Tarachand, Aged About 22
Years, Resident Of Near Gaushila Kuwa, Ward No.
17, Ringus, Police Station Ringus, Dist. Sikar (Raj.)
(At Present In Dist. Jail, Sikar)
                                          ----Accused-Petitioner
                               Versus
State Of Rajasthan, Through P.P.
                                                    ----Respondent

For Petitioner(s) : Mr. Manish Kumawat, Adv.

For                     : Mr. M.K. Sheoran, P.P.,
Respondent(s)             Mr. Ajatshatru Mina, Adv., with
                          Ms. Apeksha Tiwari, Adv. &
                          Mr. Harshvardhan Jodha, Adv.,
                          for complainant.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 12/09/2022 This bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in FIR No.0431/2021 registered at Police Station Ringus, District Sikar (Rajasthan) for the offence(s) under Section(s) 147, 148, 149, 325, 323, 341 & 307 IPC.

Learned counsel for the petitioner submits that the accused-petitioner is innocent and he has falsely (Downloaded on 15/09/2022 at 12:38:18 AM) (2 of 2) [CRLMB-13489/2022] been implicated in this case. He further submits that a cross FIR has been lodged by the accused- petitioner. He also submits that the accused- petitioner is in judicial custody since long and the conclusion of the trial will take long time, hence the petitioner may be enlarged on bail.

Learned Public Prosecutor appearing for the State has opposed the same.

Taking into consideration the overall facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, this Court deems it just and proper to enlarge the petitioner on bail.

Therefore, this bail application is allowed and accused-petitioner Omprakash S/o Tarachand is ordered to be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the trial Court, with the stipulation that the petitioner shall appear before that Court on all subsequent dates of hearing and as and when called upon to do so.

(UMA SHANKER VYAS),J DANISH USMANI /78 (Downloaded on 15/09/2022 at 12:38:18 AM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur