Daljeet [email protected] S/O Surendra ... vs State Of Rajasthan
2021 Latest Caselaw 1313 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                                  1974/2021

Daljeet [email protected] S/o Surendra Singh, Resident Of Village
Satowal, Police Station Vyas, District Amratsar (Punjab) (At
Present Confined In Sub-Jail Sambharlake, District Jaipur)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Dhoop Singh Poonia For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/02/2021

1. Petitioner has filed this third bail application under Section

439 Cr.P.C.

2. F.I.R. No.289/2014 was registered at Police Station Dudu

Jaipur Rural for offence under Sections 302, 201, 397, 120-B

I.P.C.

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

on circumstantial evidence. Petitioner has remained in custody for

a period of six years and three months. Trial has not concluded.

Co-accused have been enlarged on bail.

4. Learned Public Prosecutor has opposed the third bail

application.

5. I have considered the contentions.

(2 of 2) [CRLMB-1974/2021]

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the third bail application.

7. This third 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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

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

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /63

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