Ayaz Ahmed S/O Riyaj Ahmed vs State Of Rajasthan
2021 Latest Caselaw 3031 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous II Bail Application No. 8346/2021

Ayaz Ahmed S/o Riyaj Ahmed, Aged About 27 Years, R/o 5288/6
Chandi Ka Tajiya Saraiwala Ka Mohalla Ghat Gate Jaipur Present
Address Aman Nagar Chapar Ki Dani Kho Nagoriyan 3Jaipur (At
Present Accused Petitioner Confined In Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent

For Petitioner(s) : Mr. Mohd. Umar Farooq For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Order

20/07/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.36/2020 was registered at Police Station Amer

Jaipur (North) Jaipur for offence under Sections 302 & 201 I.P.C.

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

last seen evidence. It is also contended that there are judgments

to the effect that call location and recovery of blood stained

clothes cannot be made a ground for conviction, when the matter

rests upon circumstantial evidence. It is further contended that

petitioner has remained in custody for a period of 15 months.

4. Learned Public Prosecutor has opposed the second bail

application. It is contended that petitioner has murdered his wife.

Statement of mother of deceased has been recorded, wherein, she

(2 of 2) [CRLMB-8346/2021]

has stated that petitioner used to beat the deceased and on the

fateful day, he called the deceased. It is also contended that from

the recovered blood stained clothes and the call location also,

presence of the petitioner with the deceased is established.

5. I have considered the contentions.

6. No ground is made out for entertaining the present second

bail application.

7. This second bail application is, accordingly, rejected.

(PANKAJ BHANDARI),J

AMIT KUMAR /20

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