Tattu @ Aslam S/O Raghuveer vs State Of Rajastahan
2021 Latest Caselaw 865 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  5705/2020

Tattu      @   Aslam      S/o      Raghuveer,           R/o        Gram   Chorgadhi
(Gadhimewat) Police Thana Khoh Distt. Bharatpur (At Present
Confined In Sub Jail Deeg Distt. Bharatpur)
                                                                       ----Petitioner
                                      Versus
State Of Rajastahan, Through P.p.
                                                                     ----Respondent

For Petitioner(s) : Mr. Rahul Sinsinwar present in the Court For Respondent(s) : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.394/2013 was registered at Police Station Sikri

District Bharatpur for offence under Sections 399, 402, 411 I.P.C.

and Sections 3/25 of Arms Act.

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

is triable by First Class Magistrate. Petitioner is in custody since

March 2020.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner earlier also jumped bail on

16.10.2014, thereafter he was given benefit of bail in July 2016.

He again jumped bail in June 2017.

(2 of 2) [CRLMB-5705/2020]

5. I have considered the contentions.

6. Taking note of the fact that petitioner has remained

absconding and has jumped bail twice, I do not deem it proper to

grant bail to the petitioner.

7. This bail application is, accordingly, dismissed.

8. However, trial Court is directed to expedite the disposal of

the case.

(PANKAJ BHANDARI),J

ARTI SHARMA /3

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