Digambar S/O Devendra vs State Of Rajasthan
2021 Latest Caselaw 3059 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                 10471/2021

Digambar S/o Devendra, R/o Vill. Uncha Gaon Ps Barsana Dist.
Mathura U.p. (Presently Confined At Central Jail Bharatpur)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s)           :     Mr. Kapil Gupta
For Respondent(s)           :     Mr. Mangal Singh Saini, PP



             HON'BLE MR. JUSTICE PANKAJ BHANDARI

                            Judgment / Order

22/07/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.452/2018 was registered at Police Station Kaman,

District Bharatpur for offence under Sections 302, 201 & 120-B

I.P.C.

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

in custody since 26.09.2018. The first bail application was rejected

on 03.10.2019. Charges were framed in December, 2019. Out of

18 witnesses, not even a single witness has been examined till

date. The matter rests on circumstantial evidence.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10471/2021]

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 /31

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