Sonu @ Vinesh Son Of Ghirsi vs State Of Rajasthan
2021 Latest Caselaw 3032 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Fourth Bail Application No.
                                5940/2021

Sonu @ Vinesh Son Of Ghirsi, Resident Of Ballabhgarh, Police
Station Bhusawar, District Bharatpur (Raj.) (At Present Accused
Petitioner Confined In Central Jail, Sewar, Bharatpur)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                      ----Respondent

For Petitioner(s) : Mr. Madan Mohan Navgadha present in the Court For Complainant(s) : Mr. Balveer Singh Beniwal present in the Court For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/07/2021

1. Petitioner has filed this fourth bail application under Section

439 Cr.P.C.

2. F.I.R. No.470/2017 was registered at Police Station

Bhusawar, District Bharatpur for offence under Section 307 I.P.C.

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

has remained in custody for a period of about four years. In the

intervening period, petitioner's father and uncle have expired.

Petitioner was granted interim bail at the time when his father

expired. There is no elder person in the family to look after the

family. It is also contended that out of twenty witnesses, only

three witnesses have been examined till date. Conclusion of trial

(2 of 2) [CRLMB-5940/2021]

will take time.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the fourth bail application. It is contended that

petitioner has criminal antecedents. While in jail also, he attacked

some other accused persons. It is also contended that statement

of injured witness has been recorded and he has alleged that

petitioner had fired at him.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner and also the fact that petitioner has remained in

custody for a period of about four years, conclusion of trial will

take time, I deem it proper to allow the fourth bail application.

7. This fourth 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 /15

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