Rahul Verma vs State Of Rajasthan
2021 Latest Caselaw 2733 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 2nd Bail Application No. 14254/2020

Rahul Verma S/o Sh. Chandra Bhan Verma, Aged About 21 Years, B/c Kumahar, R/o House No. 313, Gali No. 4, Ward No. 9, Near Sanjay Vatika, Purani Aabadi, Sri Ganganagar. (At Present Lodged In Central Jail, Sri Ganganagar).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Anil Kumar Singh For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard.

Learned counsel for the petitioner has submitted that

the petitioner has falsely been implicated in this case. It

is argued that no direct evidence is available on record to

to connect the petitioner with the commission of crime. It

is further submitted that allegation of firing gun shot

towards injured Himalaya is against other co-accused

persons. It is also submitted that the petitioner is in

custody since long, therefore he may be enlarged on bail.

Per contra, learned Public Prosecutor has opposed

the bail application and argued that from the statements

of complainant PW-1, it is clear that the petitioner is the

person, who conducted 'reki' and thereafter informed the

co-accused persons, who fired gun shot towards the son

(2 of 2) [CRLMB-14254/2020]

of the complainant, in which, he received injuries, which

are dangerous to life.

Having regard to the overall facts and circumstances

of the case, I am not inclined to grant bail to the

petitioner.

Hence, this second bail application is dismissed.

(VIJAY BISHNOI),J

ms rathore

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