Krashan Kumar Son Of Shri Bhola Ram vs The State Of Rajasthan
2021 Latest Caselaw 2632 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 8949/2021

Krishan Kumar Son Of Shri Bhola Ram, Aged About 25 Years,
Resident Of Village Dalautpura Gusaar, Police Station Bassi,
District Jaipur (Raj.). (At Present Confined In Central Jail, Jaipur)
                                                                    ----Petitioner
                                     Versus
The State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s) : Mr. Anoop Pareek, through VC For Complainant(s) : Mr. Rajesh Choudhary, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.342/2020 was registered at Police Station Bassi,

Jaipur for offence under Sections 143, 341, 323, 308 and 506

I.P.C.

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

deceased died due to a single blow. It is also contended that the

injury caused to the deceased on the head is not caused by sharp

weapon.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that petitioner

was armed with an axe and he hit the deceased with an axe. It is

(2 of 2) [CRLMB-8949/2021]

further contended that there is specific allegation against the

petitioner of hitting the deceased with an axe. The blow was

caused from the blunt side of the axe and there was blood found

on the axe also.

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 witness.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /2

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