Ravindra Singh @ Mintiya vs State
2021 Latest Caselaw 11318 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous IV Bail Application No. 3917/2021

Ravindra Singh @ Mintiya S/o Sh. Jale Singh, Aged About 37 Years, R/o Radha Badi, Tehsil Rajgarh Dist. Churu, Rajasthan. (At Present Lodge In Dist. Jail, Churu, Rajasthan).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Mukesh Mehra For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

2/07/2021

Learned counsel for the petitioner has submitted that

the petitioner has falsely been implicated in this case. It

is argued that that from the statements of Doctors

namely Sajjan Kumar (PW-17) and Rakesh Kumar

(PW-19), it is clear that the petitioner had fired gun shot

on the leg of one of the deceased Rajveer and the said

fire arm injury on the leg was not fatal. It is further

submitted that as a matter of fact, as per the prosecution

story and the evidence of witnesses, other co-accused

persons had fired fatal gun shots on deceased Anandveer

and Rajveer. It is also submitted that since other co-

(2 of 2) [CRLMB-3917/2021]

accused persons have already been enlarged on bail, the

petitioner may also be enlarged on bail.

Per contra, learned Public Prosecutor has vehemently

opposed the bail application and submitted that from the

statements of Praveen (PW-16), other witnesses as well

as the evidence available on record, it is clear that the

petitioner was the gang leader and attacked on a liquor

shop, where deceased Rajveer and Anandveer were

working and the petitioner along with other co-accused

persons had indiscriminately fired gun shot, which

resulted into death of two persons. It is thus submitted

that in the facts and circumstances of the case and taking

into consideration the fact that the petitioner was a gang

leader, who attacked upon the deceased, he is not

entitled to be enlarged on bail.

Having heard learned counsel for the parties and

after going through the material available on record, I am

not inclined to grant bail to the petitioner.

Hence, this forth bail application is dismissed.

(VIJAY BISHNOI),J

130-msrathore/-

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