Rohitash @ Nanu Jaat Son Of Amar ... vs State Of Rajasthan
2021 Latest Caselaw 2595 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9407/2021

Rohitash @ Nanu Jaat Son Of Amar Singh, Aged About 19 Years,
Residence Of Mohalla Bhawanpura, Jagheena, Police Station
Udhog Nagar, Bharatpur, District Bharatpur (Raj). ( Accused
Petitoner Is Presently Confined At Distt. Jail Dholpur ).
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                 ----Respondent

For Petitioner(s) : Mr. Harsh Vardhan Sharma through VC For Respondent(s) : 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.16/2021 was registered at Police Station Saipau,

District Dholpur for offence under Sections 307 & 34 I.P.C.

3. It is contended by counsel for the petitioner that there is no

test identification parade to connect the petitioner with the crime.

It is a case of no injury.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

(2 of 2) [CRLMB-9407/2021]

7. This bail application is, accordingly, allowed and it is directed

that accused-petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /16

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