Sunil Kumar Yadav S/O Shri Rambir ... vs State Of Rajasthan
2021 Latest Caselaw 1985 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                               1388/2021

Sunil Kumar Yadav S/o Shri Rambir Singh, R/o Nagla Thakuri
Near Nagla Balwa Ps Shikwabad Dist. Firozabad U.p. (At Present
Accused Is Confined In Central Jail Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Shyam Bihari Gautam with Mr. Rahul Agarwal For Complainant(s) : Mr. Manu For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/02/2021

1. Petitioner has filed this third bail application under Section

439 Cr.P.C.

2. F.I.R. No.629/2017 was registered at Police Station Jawahar

Circle, District Jaipur for offence under Section 302 I.P.C.

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

who was speaking with the deceased has turned hostile. Petitioner

was not present at the crime scene, as he had gone to his village

in Uttar Pradesh.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the third bail application. It is contended that a

blood stained knife & clothes have been recovered from the

petitioner and from the call location also, it is revealed that

(2 of 2) [CRLMB-1388/2021]

petitioner was present at the crime scene. It is also contended

that out of 21 witnesses, 16 witnesses have been examined. Case

is at final stage.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State and counsel for the complainant, I am not inclined to

entertain the third bail application.

7. This third bail application is, accordingly, dismissed.

8. Trial Court is directed to expedite the disposal of the case.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /30

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