Rukamkesh S/O Munshiram vs The State Of Rajasthan
2021 Latest Caselaw 2407 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8495/2021

Rukamkesh S/o Munshiram, Aged About 30 Years, R/o Balahet,
Police Station, Sapotra, District Karoli (Rajasthan) (Presently
Confined In District Jail, Sawai Madhopur)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta, through VC For Complainant(s) : Mr. Yashodev Singh Chaudhary, through VC For State : Mr. Sher Singh Mahla, 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.30/2021 was registered at Police Station Malarna

Dungar, District Sawai Madhopur for offence under Sections 147,

148, 149, 323, 341, 302 I.P.C. and Section 3(2)(V) of SC/ST Act.

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

statement of wife of the deceased, it is evident that Dilip and

Arvind took the deceased. From the investigation done by the

police, it is revealed that the petitioner and other co-accused and

the deceased were consuming liquor and at that time, music was

playing at the tractor. Some dispute took place between Mukesh

and deceased. On which Mukesh ran the tractor over the

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deceased. It is also contended that similarly situated co-accused-

Bhurya has been enlarged on bail.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that petitioner

belongs to the gang which has many criminal antecedents

pertaining to attempt to murder and illegal transportation of Bajri.

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 /3

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