Aamir @ Jamir @ Jameer S/O Pappu ... vs State Of Rajasthan
2021 Latest Caselaw 506 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15969/2020

Aamir @ Jamir @ Jameer S/o Pappu Kaleem, R/o Subhash Nagar
Dispura Police Thana Sidpura Janpad Kasganj (U.p.) (At Present
Confined In Sub Central Jail Bharatpur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Anil Mahala, through VC 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. 207/2019 was registered at Police Station Chiksana

District Bharatpur for offence under Sections 395, 397 of I.P.C.

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

petitioner was made an accused on the basis of interrogation of

co-accused. It is also contended that petitioner has remained in

custody for a period of more than one year.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner alongwith other co-accused entered

the house of complainant, gave beating to the inmates and

committed the offence. It is also contended that petitioner has

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criminal antecedents of like nature. As many as seven cases are

registered against him.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is accordingly dismissed.

8. However, looking to the fact that petitioner has remained in

custody for a period of more than one year, trial Court is directed

to expedite the disposal of the case.

(PANKAJ BHANDARI),J

ARTI SHARMA /101

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