Ramesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 2993 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 14709/2020

Ramesh Kumar S/o Sher Singh, Aged About 26 Years, R/o Suratpura, Tehsil Rajgarh, Dist. Churu (Raj.). (In Judicial Custody At Sub Jail, Rajgarh, Distt. Churu).

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

----Respondent

For Petitioner(s) : Mr. J.S. Choudhary, Sr. Advocate assisted by Mr. Pradeep Choudhary

For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021

Heard learned counsel for the parties and perused

the material available on record.

Learned counsel for the petitioner has submitted that

the petitioner has falsely been implicated in this case. It

is argued that the petitioner had no motive for

commission of crime, which the other co-accused persons

may had. It is further submitted that there is a delay of

around 12 hours in filing the FIR. It is also submitted that

no specific role has been assigned to the petitioner. It is

submitted that co-accused Vinod has already been

enlarged on bail. Learned counsel for the petitioner, thus,

prayed that the petitioner may be enlarged on bail.

(2 of 2) [CRLMB-14709/2020]

Per contra, learned Public Prosecutor has opposed

the bail application and submitted that the petitioner is

named in the FIR and the prosecution witnesses, who

have been examined so far, have also named him.

Having regard to the overall facts and circumstances

of the case, I am not inclined to enlarge the petitioner on

bail.

Hence, this second bail application is dismissed.

(VIJAY BISHNOI),J

ms rathore

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