[email protected] S/O Deenaram vs State Of Rajasthan
2021 Latest Caselaw 1754 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                 15092/2020

[email protected] S/o Deenaram, Aged About 30 Years, R/o
Khanpur Ps Bhiwadi Dist. Alwar Raj. (At Present Confined In Dist.
Jail Alwar)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr Girish Khandelwal For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/02/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 315/2009 was registered at Police Station

Laxmangarh, District Alwar for offence under Sections 394, 302 of

I.P.C. and Sections 3/25 of Arms Act.

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

has remained in custody for a period of eleven years and the trial

is not concluded. On the last occasion when the bail application

was rejected, it was mentioned that the case is at final stage. The

first bail application was rejected on 26.08.2020, a period of six

months has lapsed and witnesses are yet to be examined. As per

the report, from the trial Court three witnesses are yet to be

examined.

(2 of 2) [CRLMB-15092/2020]

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

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 /11

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