Urvesh Meena S/O Harsahai Meena vs State Of Rajasthan
2021 Latest Caselaw 1322 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                               11251/2020

Urvesh Meena S/o Harsahai Meena, Aged About 20 Years, R/o
Jhotwara Ps Shree Mahaveerji Dist. Karauli Raj. (At Present
Confined At Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajesh Goswami For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/02/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 84/2018 was registered at Police Station G.R.P.,

District Alwar for offence under Sections 302, 201, 34 of I.P.C.

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

has remained in custody for a period of two and a half year. The

case is based on circumstantial evidence. Out of 33 witnesses only

10 witnesses have been examined so far. Conclusion of trial will

take time.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

(2 of 2) [CRLMB-11251/2020]

6. Considering the contentions put forth by counsel for the

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 /5

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