Navam vs State Of Rajasthan
2021 Latest Caselaw 10382 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 4516/2021

Navam S/o Preetam, Aged About 21 Years, Ward No. 12, Ratangarh, District Churu. (Presently Lodged At District Jail Churu).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. S.S. Rajpurohit, PP Mr. Kaushal Gautam for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/07/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.447/2020 of Police Station Ratangarh, District Churu

for the offence(s) punishable under Section(s) 302, 201

and 120-B IPC. He/she/they has/have preferred

this/these second bail application(s) under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that

the petitioner has falsely been implicated in this case. It

is further submitted that no conclusive evidence

connecting the petitioner with the commission of crime

have been collected by the police. It is also submitted

that it is nowhere mentioned in the charge-sheet that at

(2 of 2) [CRLMB-4516/2021]

the time of alleged murder of deceased Mukesh, the

petitioner was present. It is submitted that the petitioner

has falsely been implicated in this case only becuase he is

known to the main accused Aman and Mayank. It is

submitted that charge-sheet has been filed and trial of

the case is likely to take time.

Learned Public Prosecutor as well as learned counsel

for the complainant have vehemently opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, without expressing any

opinion on the merits of the case, I deem it just and

proper to grant bail to the petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - Navam S/o Preetam shall be

released on bail in connection with FIR No.447/2020 of

Police Station Ratangarh, District Churu provided

he/she/they execute(s) a personal bond in the sum of

Rs.50,000/- with two sound and solvent sureties of

Rs.25,000/- each to the satisfaction of learned trial court

for his/her/their appearance before that court on each

and every date of hearing and whenever called upon to

do so till the completion of the trial.

(VIJAY BISHNOI),J

107-msrathore/-

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