Ranjeet Singh @ Ransa vs State
2021 Latest Caselaw 11785 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8941/2021

Ranjeet Singh @ Ransa S/o Kishansingh, Aged About 35 Years, Village Kanwerasa, Jaipur. (Presently Lodged At Central Jail, Jaipur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Veer Aditya Singh Rathore For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

28/07/2021

Learned counsel for the petitioner submits that the other co-

accused-Kuldeep Singh has been enlarged on bail, however, this

Court finds that initially the bail application of Kuldeep Singh was

rejected but in his case the trial has proceeded and the

complainant did not support the case as against him and

therefore, he was granted bail by the Co-ordinate Bench of this

Court.

So far as the present petitioner is concerned, he has

remained absconding and was arrested subsequently and charges

are yet to be framed as against him.

Keeping in view thereto, the case of the petitioner cannot be

said to be identical to the other co-accused-Kuldeep Singh and

Ramswaroop against whom trial has proceeded further.

(2 of 2) [CRLMB-8941/2021]

In view thereof, no indulgence can be granted to the

petitioner. The bail application is accordingly dismissed.

(SANJEEV PRAKASH SHARMA),J

3-1/-saurabh

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