Chain Singh Son Of Shri Parmanand vs State Of Rajasthan
2021 Latest Caselaw 937 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                 15833/2020

Chain Singh Son Of Shri Parmanand, Aged About 23 Years,
Resident      Of   Salrakho       P.s.    Harnabda          Shahji       Dist.    Baran.
(Presently Confined At Dist. Jail Baran)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through P.p.
                                                                        ----Respondent

For Petitioner(s)           :     Mr. Rohan Jain
For State                   :     Mr. Sher Singh Mahla, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                            Judgment / Order

29/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 204/2020 was registered at Police Station

Harnavda Shahji, District Baran for offence under Sections 302,

201 of I.P.C.

3. It is contended by counsel for the petitioner that in the FIR,

the allegation was levelled against Jankilal. After investigation,

police has come to the conclusion, on the basis of statement of

Jankilal, that two days prior to the incident petitioner alongwith

four persons were drinking liquor together. It is also contended

that no recovery has been effected from the petitioner except his

mobile. There is no evidence to connect the petitioner in the

crime. Mobile location is not at the place where the incident took

(2 of 2) [CRLMB-15833/2020]

place.

4. Learned Public Prosecutor has opposed the bail 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 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 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 /56

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