Vijendra [email protected] S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1261 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                9088/2020

Vijendra [email protected] S/o Shri Bhagat Singh, Aged About 20
Years, R/o Uttam Chand Sunar Ka Bada Nagra Ajmer (At Present
In Central Jail Ajmer)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Sanjay Gangwar For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.97/2019 was registered at Police Station Alwargate,

Ajmer for offence under Sections 365, 344, 346 I.P.C.

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

body was not identified. It is also contended that before arrest, it

was told to the police that the dead body was buried. Petitioner

was arrested at 6:40 am and on the same day, dead body was

recovered. It is further contended that co-accused, who is a

juvenile has been enlarged on bail.

4. Learned Public Prosecutor has opposed the second bail

application. It is contended that the dead body was recovered at

the instance of the petitioner. It is also contended that PW-3 has

(2 of 2) [CRLMB-9088/2020]

given statement before the Court, therein he has mentioned that

he had seen the petitioner with the deceased.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the second bail application.

7. This second bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /1

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