Rajasthan High Court - Jaipur
Narendra @ Modi S/O Ramkumar vs State Of Rajasthan (2024:Rj-Jp:19839) on 29 April, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:19839]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
5009/2024
Narendra @ Modi S/o Ramkumar, R/o Rel Gaon,
Kota P.s. Simliya, Kota Rural At Present R/o Hariom
Nagar Kachchi Basti, P.s. Mahavir Nagar, Kota City
(At Present Confined In Central Jail Kota)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Rajesh Gadwal, Adv., with Mr. Waseem Akram, Adv.
For : Mr. Babu Lal Nasuna, P.P. Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 29/04/2024 This bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in FIR No.37/2024 registered at Police Station Kotwali, District Kota City for the offence(s) under Section(s) 307, 506 & 34 IPC and under Section(s) 3/25(6) of Arms Act.
Learned counsel for the petitioner submits that the accused-petitioner is innocent and he has been falsely implicated in this case. He further submits that it is a case of no injury and charge sheet has (Downloaded on 30/04/2024 at 08:41:02 PM) [2024:RJ-JP:19839] (2 of 2) [CRLMB-5009/2024] been filed. He also submits that the accused- petitioner has been 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 bail application.
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.
Accordingly, the bail application filed under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Narendra @ Modi S/o Ramkumar shall 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.
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