Shishupal Singh vs State Of Rajasthan
2021 Latest Caselaw 3285 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1116/2021

Shishupal Singh S/o Hari Singh, Aged About 38 Years, R/o Jaimalsar, P.s. Nal, District Bikaner. (In Judicial Custody At Central Jail, Bikaner).

----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. Shrawan Bishnoi, PP

Mr. Shreekant Verma for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2021

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 as a matter of fact, the motorcycle, on

which, the deceased and witness Jagmal Singh were

going, met with an accident and on account of that, the

deceased received injuries, however, due to enmity

between the families of the petitioner and the

complainant, the petitioner has falsely been implicated in

this case. It is also argued that from the statements of

witness Jagmal Singh, it is clear that at the time of

(2 of 2) [CRLMB-1116/2021]

assault, the petitioner was not present at the scene of

crime and he came there later on. It is also submitted

that in the facts and circumstances of the case, the

petitioner is entitled to be released on bail.

Per contra, learned Public Prosecutor as well as

learned counsel for the complainant have vehemently

opposed the bail application and submitted that all the

eye witnesses including Jagmal Singh have specifically

stated that the petitioner along with other co-accused

persons was involved in the commission of crime.

Having regard to the overall facts and circumstances

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

bail.

Hence, this bail application is dismissed.

(VIJAY BISHNOI),J

28-msrathore/-

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