Umesh Yadav S/O Shri Harphool ... vs State Of Rajasthan
2021 Latest Caselaw 2689 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Fourth Bail Application No.
                                5263/2021

Umesh Yadav S/o Shri Harphool Singh, Aged About 31 Years, R/o
Santadiya Ps Singhana Tehsil Buhana Dist. Jhunjhunu (At
Present Confined In Dist. Jail Jhunjhunu)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman, through VC For Complainant(s) : Mr. Shivraj Chauhan : Mr. Hemant Sharma, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

07/07/2021

1. The matter comes up on an application filed by the applicant

for interim bail.

2. F.I.R. No.110/2019 was registered at Police Station Khetri

Nagar, District Jhunjhunu for offence under Sections 147, 148,

149, 450, 302, 458 & 459 of IPC and Sections 3/25 of Arms Act.

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

wife is having problem of excessive bleeding and has to be

operated. It is also contended that petitioner has remained in

custody for a period of two years. Out of 27 witnesses only one

witness has been examined till date.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the application for interim bail. It is contended that

(2 of 2) [CRLMB-5263/2021]

petitioner's third bail application was rejected by the Court on

20.10.2020 and the reason for rejection was that 23 cases are

registered against the petitioner, to which counsel for the

petitioner contends that out of the list of 23 cases, he stands

acquitted in 16 cases.

5. I have considered the contentions.

6. Taking note of the fact that the petitioner has remained in

custody for a period of two years and his wife is having excessive

bleeding and requires some surgery, I deem it proper to allow

application for interim bail for a period of six weeks.

7. This application for interim bail is accordingly allowed and it

is directed that accused-petitioner shall be released on interim bail

for a period of six weeks. Petitioner is granted interim 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 learned trial court with the stipulation that he shall

surrender before the Jail Authorities on 20.08.2021.

8. List the main bail application on 16.08.2021.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /1

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