Shersingh S/O Suresh Kumar Gurjar vs State Of Rajasthan
2021 Latest Caselaw 3335 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11730/2021
Shersingh S/o Suresh Kumar Gurjar, R/o Dhani Todawali Tan
Amai Ps Kotputali (At Present Confined In Sub Jail Kotputli Dist.
Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman Mr. Suresh Gurjar through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

30/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.461/2019 was registered at Police Station Kotputali,

District Jaipur Rural for offence under Sections 147, 148, 149,

341, 302 I.P.C.

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

has remained in custody for a period of about two years.

Conclusion of trial will take time.

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

is contended that from the statement of eye witness, it is evident

that petitioner has caused the blow to the deceased, which has

resulted into death.

(2 of 2) [CRLBC-80/2021]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /4

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