Joraver Singh S/O Shri Amar Singh vs State Of Rajasthan
2021 Latest Caselaw 719 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                15871/2020

Joraver Singh S/o Shri Amar Singh, Aged About 62 Years, R/o
Karnikot Ps Mundawar Dist. Alwar (Presently Confined At Sub Jail
Kishangarhbass Dist. Alwar)
                                                                         ----Petitioner
                                     Versus
State Of Rajasthan, Through P.p.
                                                                       ----Respondent

For Petitioner(s) : Mr. Sudhir Jain present in the Court For Respondent(s) : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.197/2020 was registered at Police Station

Mundawar P.S. Distt. Bhiwadi, Distt. Alwar for offence under

Sections 302 I.P.C.

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

deceased consumed insecticide. There were no mark of injuries on

the person of deceased. Petitioner was not having any enmity with

the deceased. As per the F.I.R., two persons were there with the

deceased. Charge-sheet has been filed. Conclusion of trial will

take time.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-15871/2020]

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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

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

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /68

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