Rahul S/O Shri Shyamsunder vs State Of Rajasthan
2021 Latest Caselaw 2405 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9055/2021

Rahul S/o Shri Shyamsunder, Aged About 25 Years, R/o Pasoda,
Police Station Roopvas, District Bharatpur (Raj). ( At Present
Confined At Central Jail Bharatpur)
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                  ----Respondent

For Petitioner(s) : Mr. Shyam Bihari Gautam, through VC For State : Mr. Mangal Singh Saini, PP

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

Judgment / Order

10/06/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.60/2021 was registered at Police Station

Mathuragate, District Bharatpur for offence under Sections 365,

366, 302, 201 & 147 I.P.C.

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

evidence in the case is a CCTV footage which as per the

investigation also, is not clear. It is also contended that as per the

missing person report, the deceased left her home with a sum of

Rs. 1 lakh. No recovery has been effected from the petitioner to

connect him with the crime.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-9055/2021]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

7. This 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

NIKHIL KR. YADAV /6

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