Badriprasad S/O Choturam vs State Of Rajasthan
2021 Latest Caselaw 1325 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               15350/2020

Badriprasad S/o Choturam, Aged About 45 Years, R/o Dhani
Munsagar Ki Tan Jodhpura Ps Udaipurwati Raj. (Presently At Dist.
Jail Jhunjhunu)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Inder Raj Saini For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/02/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 144/2020 was registered at Police Station

Udaipurwati, Jhunjhunu for offence under Sections 147, 148, 323,

302, 307, 452 of I.P.C.

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

has made an accused by the police.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that statement of brother of the deceased is

recorded under Section 164 Cr.P.C., wherein he has specifically

alleged allegations against the petitioner of committing the

offence.

(2 of 2) [CRLMB-15350/2020]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

7. This bail application is accordingly, dismissed.

8. However, petitioner would be free to move fresh bail

application after recording the statement of eye witness.

9. Trial Court is directed to record the statement of eye witness

of priority.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /34

Powered by TCPDF (www.tcpdf.org)