PRESENT HON'BLE MR. JUSTICE MAHESH CHANDRA SHARMA Mr.Ram Manohar Sharma for the petitioner(s) Mr.Rishi Raj Singh PP for the State This bail application has been filed under Section 439 CrPC.
Brief facts of the case are that an FIR No.
180/2012 was lodged at Police Station Vaishali Nagar, Jaipur for the offences mentioned therein, whereupon the investigation was commenced. During the course of investigation, the petitioner(s) was/were arrested.
He/she/they moved the bail application before the court below, which was dismissed.
Learned counsel for the petitioner(s) has contended that petitioner/s has/have falsely been implicated in the matter. Counsel further submitted that main accused Vikram Singh son of Ummed Singh has been acquitted by the court below in sessions case no.
170/2012. He/They/She is/are in judicial lock up since long and conclusion of trial will take time. Hence he/she/they should be released on bail.
Learned PP appearing for the State has opposed the same.
I have heard learned counsel for the parties and carefully perused the relevant material on record.
Looking to the facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, I deem just and proper to enlarge the petitioner(s) on bail.
Therefore, this bail application is allowed and it is directed that accused petitioner(s) Jitin Jaims shall be released on bail under Section 439 CrPC in connection with aforesaid FIR provided he/she/they furnish(es) a personal bond of Rs. 2,00,000/- (Rs. Two Lakh) with two sureties of Rs. 1,00,000/- (Rs. One Lakh) to the satisfaction of the trial court with the stipulation that he/she/they shall appear before that Court on all subsequent dates of hearing and as and when called upon to do so.
(MAHESH CHANDRA SHARMA), J.
All corrections made in the judgment/order have been incorporated in the judgment/order being E-mailed.
Om Prakash