Kundanmal And Others Vs State Of Rajasthan And Others
.... appellants and learned Public Prosecutor and perused the material available on record. 6. Upon consideration of the fact that prima facie, the offences under Sections 420 and 406 of IPC, are not made out even if the allegations as set out in the FIR are taken on its face value. Since, ther ...
Rajasthan High Court
Satindra Singh Vs State Of Rajasthan
.... ed to be enlarged on bail on the basis of the principles laid down by Hon’ble the Supreme Court in the cases of Rabi Prakash vs. The State of Odisha : Special Leave to Appeal (Crl.) No. 4169/2023 and Mohd. Muslim @ Hussain vs. State (NCT of Delhi) reported in 2023 SCC Online SC 352. 5. Lea ...
Rajasthan High Court
Om Prakash Vs State Of Rajasthan And Others
.... m of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for his appearance in this court on 03.01.2024 and whenever ordered to do so, till the disposal of the appeal on the conditions indicated below:- 1. That he will appear before the trial C ...
Rajasthan High Court
Kundanmal And Others Vs State Of Rajasthan And Others
.... appellants and learned Public Prosecutor and perused the material available on record. 6. Upon consideration of the fact that prima facie, the offences under Sections 420 and 406 of IPC, are not made out even if the allegations as set out in the FIR are taken on its face value. Since, ther ...
Rajasthan High Court
Ramchandra Vs State Of Rajasthan And Others
.... leged crime, has already been enlarged on bail by this Court vide order dated 20.07.2023. It was urged that no recovery has been made at the instance of the present petitioner except of a mobile phone owned by him through which he was in contact with co-accused Manju Devi. Lastly, learned c ...
Rajasthan High Court
Manish Vs State Of Rajasthan And Others
.... ion of trial is not a seeming fate and no fruitful purpose would be served by keeping the appellant behind the bars. He, therefore, prays that benefit of bail may be granted to the appellant. 3. Per contra, learned learned Public Prosecutor as well as the learned counsel for the complainant ...
Rajasthan High Court
Kishan Vs State Of Rajasthan
.... s.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for his appearance in this court on 21.12.2023 and whenever ordered to do so, till the disposal of the appeal on the conditions indicated below:- 1. That he will appear before the trial Court i ...
Rajasthan High Court
Rajendra Kumar Menaria Vs State Of Rajasthan
.... in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for his appearance in this court on 21.12.2023 and whenever ordered to do so, till the disposal of the appeal on the conditions indicated below:- 1. That he will appear before th ...
Rajasthan High Court
Jasvir Singh @ Jassi Vs State Of Rajasthan
.... ding that the appellant was a friend of the main accused (Dinesh Bishnoi) and it was only because of his consent to use his premise, such heinous crime could take place, at his premises. 6. Heard learned counsel for the parties. 7. Admittedly, the charge-sheet has been filed and neithe ...
Rajasthan High Court
Jagdish Singh Vs State Of Rajasthan And Others
.... has nothing to do with the alleged offence. Expeditious culmination of trial is not a seeming fate and no fruitful purpose would be served by keeping the appellant behind the bars. He, therefore, prays that benefit of bail may be granted to the appellant. 4. Per contra, learned Public Prose ...
Rajasthan High Court
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