Narottam @ Tiliya @ Tillu S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7356 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                   14437/2021

Narottam @ Tiliya @ Tillu S/o Shri Hari Singh, Aged About 25
Years, R/o Ghardana Kalan Ps Singhana Dist. Jhunjhunu Raj. At
Present In Sub Jail Khetri
                                                                            ----Petitioner
                                        Versus
State Of Rajasthan, Through Pp
                                                                          ----Respondent

For Petitioner(s) : Mr. Shailender Singh Balwada For Respondent(s) : Mr. Ramesh Choudhary, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/12/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 138/2018 was registered at Police Station

Singhana, District Jhunjhunu, for offence under Section 302 of

I.P.C.

3. It is contended by counsel for the petitioner that petitioner

has remained in custody for a period of more than three years and

five months. It is also contended that material witnesses have

been cropped by the prosecution. There is no eye witness to the

incident. Out of 33 witnesses, only 5 witnesses have been

examined till date. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the second bail

application.

(2 of 2) [CRLMB-14437/2021]

5. I have considered the contentions.

6. The material witnesses have been cropped by the

prosecution. There is no eye witness to the incident. Out of 33

witnesses, only 5 witnesses have been examined till date.

petitioner has remained in custody for a period of more than three

years and five months, hence, I deem it proper to allow the

second bail application.

7. This second bail application is accordingly allowed and it is

directed that accused petitioner shall be released on bail provided

he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /15

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