Neeraj Vaishnav @ Niranjan Kumar @ ... vs State Of Rajasthan
2021 Latest Caselaw 2512 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 13753/2020

Neeraj Vaishnav @ Niranjan Kumar @ Jethadas, Aged About 20 Years, Balesar Durgawat, Tehsil Balesar, District Jodhpur. (At Present Central Jail Jodhpur).

----Petitioner Versus State Of Rajasthan, Through P.p.

                                                                      ----Respondent


For Petitioner(s)        :     Mr. C.S. Rajpurohit, Mr. Uttam Singh

For Respondent(s)        :     Mr. Mahipal Bishnoi, PP

                               Mr. H.S. Balot,                  for     complainant
                               (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/01/2021

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 submitted that the complainant is a planted witness

and he is not an eye witness whereas, the police have

implicated the petitioner only on the basis of statements

of the complainant. It is submitted that charge-sheet has

been filed and trial of the case is likely to take time.

Per contra, learned Public Prosecutor as well as

learned counsel for the complainant have opposed the

bail application and submitted that the petitioner is guilty

(2 of 2) [CRLMB-13753/2020]

of commission of murder of deceased - Bajrang and

sufficient material has been collected by the police during

the course of investigation, which clearly indicates that

the petitioner is involved in commission of crime.

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

13-msrathore/-

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