Vijay Singh S/O Shri Radhey Shyam vs State Of Rajasthan
2021 Latest Caselaw 1171 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                  1822/2021

Vijay Singh S/o Shri Radhey Shyam, R/o Vill. Basaikalan Ps
Kishangarhbas Dist. Alwar Raj. (At Present Accused In J.c. At
Sub Jail Kishangarh Bas Dist. Alwar)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s)           :     Mr. Ajad Ahmed
For State                   :     Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

03/02/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 410/2019 was registered at Police Station

Kishangarhbas, Police District Bhiwadi (Alwar) for offence under

Sections 302, 201 of I.P.C.

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

rejection of first bail, statement of principal witnesses have been

recorded and all have turned hostile.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-1822/2021]

petitioner, 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 /26

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