Deepchand S/O Shri Ramota Sharma vs State Of Rajasthan
2021 Latest Caselaw 2361 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Seventh Bail Application No.
                                   8806/2021

Deepchand S/o Shri Ramotar Sharma, Resident Of Village Dudi
Aamloda Tehseel Viratnagar District Jaipur (Raj.). (Presently
Accused In Judicial Custody In Jail Kotputli Jaipur)
                                                                        ----Petitioner
                                       Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                     ----Respondent

For Petitioner(s) : Mr. Manish Gupta through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)

Judgment / Order

08/06/2021

1. Petitioner has filed this seventh bail application under Section

439 Cr.P.C.

2. F.I.R. No.99/2016 was registered at Police Station

Manoharpur, District Jaipur for offence under Section 302 I.P.C.

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

has remained in custody for a period of five years and one month.

Trial has not concluded. The prosecution story rests on

circumstantial evidence. The evidence against the petitioner is of

last seen, which according to Investigating Officer was recorded

after one month of the incident. It is also contended that

petitioner was staying at Lucknow and his wife is a Sarpanch and

when petitioner came to know about the occurrence, he went to

Manoharpur, where police arrested him.

(2 of 2) [CRLMB-8806/2021]

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

7. This seventh 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 (V.J.)),J

ARTI SHARMA /24

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