Rasik Bhai S/O Shri Ramabhai vs State Of Rajasthan
2021 Latest Caselaw 913 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Fifth Bail Application No.
                               1088/2021

Rasik Bhai S/o Shri Ramabhai, Aged About 49 Years, R/o Talaja
Road Bhilwas Palitana Ps Kasba Palitana Dist. Bhavnagar Gujarat
(At Present Accused Is Confined In Sub Jail Kotputli Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Gajveer Singh Rajawat present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/01/2021

1. Petitioner has filed this fifth bail application under Section

439 Cr.P.C.

2. F.I.R. No.176/2016 was registered at Police Station Paniyala,

District Jaipur for offence under Section 302 I.P.C.

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

based on last seen evidence. Out of five witnesses, three

witnesses have turned hostile. There are as many as seventeen

witnesses. Petitioner has remained in custody for a period of four

years and seven months. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the fifth bail

application.

5. I have considered the contentions.

(2 of 2) [CRLMB-1088/2021]

6. Considering the contentions put forth by counsel for the

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

7. This fifth 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 /87

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