Vijendra Singh vs State
2021 Latest Caselaw 11759 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9093/2021

1. Vijendra Singh S/o Shri Umed Singh, Aged About 21 Years, R/o Bajrang Nagar, Gangapur City Jila Swaimadhopur. At Present Beraplana P.s. Deshnok, Bikaner. (At Present Lodged In Central Jail, Bikaner)

2. Prahlad Singh S/o Shri Asmal Singh, Aged About 21 Years, R/o Bajrang Nagar, Gangapur City Jila Swaimadhopur. At Present Beraplana P.s. Deshnok, Bikaner. (At Present Lodged In Central Jail, Bikaner)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Hari Shanker Shrimali For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

28/07/2021

Learned counsel for the petitioners submits that petitioners

cannot be said to have committed any overt act where the

deceased would have committed suicide and there is no co-

relation with the committing of suicide and both the petitioners

are young persons.

However, learned Public Prosecutor opposes the bail

application and submits that investigation is still pending and from

the case diary it is revealed that from the mobile number of the

deceased there are call recordings of minutes which show that the

deceased was being harassed severely by the petitioners.

I have considered the submissions.

(2 of 2) [CRLMB-9093/2021]

Taking into consideration the stage of investigation, I am not

inclined to grant bail to the petitioners at this stage.

The bail application is accordingly dismissed at this stage.

(SANJEEV PRAKASH SHARMA),J

9-1/-saurabh

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