Hariom Son Of Shriman vs State Of Rajasthan
2021 Latest Caselaw 2889 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                9418/2021

Hariom Son Of Shriman, Aged About 26 Years, Resident Of
Jhunki, Police Station Todabheem, District Karauli (Raj). ( At
Present In Sub Jail Hindaun City, Karauli )
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s) : Mr. Vikram Singh Chauhan, through VC For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/07/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.35/2018 was registered at Police Station

Todabheem, District Karauli (Raj.) for offence under Sections 451,

323, 341, 302 and 34 I.P.C.

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

was dismissed by this Court on 21.11.2019. The FIR is of the year

2018. Charge-sheet has been filed against the main accused. The

matter was kept pending under Section 178(3) Cr.P.C. against the

petitioner. Petitioner was arrested on 19.06.2019. Out of 14

witnesses, chief examination of single witness was conducted on

06.01.2020, thereafter, this witness has not turned for cross

(2 of 2) [CRLMB-9418/2021]

examination. Petitioner has remained in custody for a period of

more than two years.

4. Learned Public Prosecutor has opposed the second 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 second bail application.

7. This second 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

NIKHIL KR. YADAV /9

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