Gurjeet Singh vs State Of Rajasthan
2021 Latest Caselaw 19212 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16840/2021

Gurjeet Singh S/o Harnek Singh, Aged About 39 Years, R/o Thakrawali, 13 Lnp Second, P.s. Chunawad, Sri Ganganagar.

(At Present Lodged In Central Jail, Sri Ganganagar).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Devender Singh Thind. For Respondent(s) : Mr. Javed Gauri, P.P.

Mr. Suryadeep.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/12/2021

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. The petitioner was arrested in connection with

F.I.R. No.123/2021, Police Station Sadar, District Sri Ganganagar,

for offences punishable under Sections 302, 341, 147, 149 of IPC.

Learned counsel for the petitioner submits that eye-witness

Sandeep Kumar has been examined in the Court and he has been

declared hostile. In these circumstances bail may be granted to

the petitioner.

Per contra, learned Public Prosecutor and learned counsel for

the complainant have vehemently opposed the prayer for bail

made by the petitioner.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-16840/2021]

No case for grant of bail is made out at this stage.

Accordingly this Criminal Miscellaneous Bail Application is

dismissed. However, the petitioner is at liberty to file afresh after

recording the statements of Rakesh Kumar, Major Singh, Rohtash

and Kaka Singh. The trial court is directed to record their

statements as early as possible.

(MANOJ KUMAR GARG),J

94-prashant/-

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