[email protected] S/O Shri Rampratap ... vs State Of Rajasthan
2021 Latest Caselaw 504 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                   16005/2020

[email protected] S/o Shri Rampratap Meena, Aged About 19 Years,
R/o Kakriya Ki Dhani Tan Toda Meena Ps Jamwaramgarh Dist.
Jaipur (At Present Confined In Central Jail Jaipur)
                                                                            ----Petitioner
                                        Versus
State Of Rajasthan, Through Pp
                                                                          ----Respondent

For Petitioner(s) : Mr. Narendra Prasad Meena present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 360/2019 was registered at Police Station

Jamwaramgarh, District Jaipur for offence under Sections 307 of

I.P.C.

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

took place on 04.10.2019, the injured died on 06.10.2019. Police

submitted negative final report. Thereafter, after about eight

months, police re-investigated the matter and one Mahendra was

arrested. On his interrogation, petitioner was made accused. It is

also contended that there is no last seen or direct evidence to

connect the petitioner with the crime.

(2 of 2) [CRLMB-16005/2020]

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

that accused petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

ARTI SHARMA /102

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