Kartar Singh S/O Shivsingh vs The State Of Rajasthan
2021 Latest Caselaw 2585 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 8981/2021

Kartar Singh S/o Shivsingh, R/o Village Nagla Ravji, P.s. Sevar,
Distt. Bharatpur (Raj.) (Presently Confined In Central Jail Sever,
District Bharatpur)
                                                                    ----Petitioner
                                     Versus
The State Of Rajasthan, Through Public Prosecutor.
                                                                  ----Respondent

For Petitioner(s) : Mr. Anupam Sharma, through VC For Complainant(s) : Mr. Anurodh Chaturvedi, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.438/2020 was registered at Police Station Sewer,

District Bharatpur for offence under Sections 143, 341, 323 & 504

I.P.C.

3. It is contended by counsel for the petitioner that Devendra

has been enlarged on bail. From the statement of Mahendra, it is

revealed that Devendra has caused the fatal blow to the deceased.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that in the FIR

itself the fatal blow is assigned to present petitioner. Statement of

Daulat, Saurabh and Kedar are also to the effect that petitioner

(2 of 2) [CRLMB-8981/2021]

has caused the fatal blow on the head of the deceased after

entering the house of the deceased.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State and counsel for the complainant, I am not inclined to

entertain the bail application.

7. This bail application is, accordingly, dismissed.

8. However, petitioner is free to move fresh bail application

after recording the statement of the eye witnesses.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /5

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