Jagdish S/O Ram Dayal vs State Of Rajasthan
2021 Latest Caselaw 796 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                     640/2021

Jagdish S/o Ram Dayal, Aged About 29 Years, R/o Tejaji Ka
Dhandha Danda, Bhanwargarh, Baran District Baran Rajasthan.
(At Present In District Jail Baran)
                                                                            ----Petitioner
                                        Versus
State Of Rajasthan, Through P.p.
                                                                          ----Respondent

For Petitioner(s) : Mr. Sushil Pujari for Mr. Damodar Prasad Pujari For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/01/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 273/2018 was registered at Police Station

Kishanganj, District Baran for offence under Sections 302, 201 of

I.P.C.

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

was arrested on 29.12.2018. The only evidence against him is the

last seen evidence. The first bail application was rejected on

27.09.2019. The case has not proceeded after the rejection of the

first bail. Petitioner has remained in custody for a period of more

than two years. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the second bail

(2 of 2) [CRLMB-640/2021]

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 second bail application.

7. This second 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

NIKHIL KR. YADAV /62

Powered by TCPDF (www.tcpdf.org)