Sandeep Chauhan S/O Banshilal vs State Of Rajasthan
2021 Latest Caselaw 1939 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                 280/2021

Sandeep Chauhan S/o Banshilal, Aged About 21 Years, R/o H.no.
3873/07 Godam Mandi Nasirabad Ps Nasirabad City Dist.
Ajmer(Atp Resent Accused Petitioner Confined In Central Jail
Ajmer)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s)         :     Mr. Rahul Patni
For Respondent(s)         :     Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/02/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.170/2015 was registered at Police Station

Nasirabad City, Nasirabad Distt. Ajmer for offence under Sections

302, 396, 341, 323 & 120(B) I.P.C. and Sections 4/25 of Arms

Act.

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

has remained in custody for a period of about five years. Co-

accused have been enlarged on bail. Because of delay in trial, out

of thirty three witnesses, only twenty four witnesses have been

examined.

4. Learned Public Prosecutor has opposed the second bail

(2 of 2) [CRLMB-280/2021]

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 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 /22

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