Deepak S/O Shri Phoolchand vs State Of Rajasthan
2021 Latest Caselaw 2485 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous Bail Application No.
                               1409/2021

Deepak S/o Shri Phoolchand, Aged About 21 Years, R/o Sanjay

Colony Ps Kotwali Dist. Jhalawar Raj. (At Present Confined In

Sub Dist. Jail Ramganj Mandi Dist. Kota Raj.)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 4483/2021 Lallan @ Nikhil Son Of Radheyshyam, Resident Of Chhoti Raipur,

Jhalawar, P.s. Jhalrapatan, District Jhalawar (Raj) (At Present

Confined In District Jail, Kota)

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent S.B. Criminal Miscellaneous Bail Application No. 5912/2021 Mohd. Shahid Khan @ Saddam S/o Kramat Khan, R/o Richwa Ps

Bakani Dist. Jhalawar Raj. (At Present Confined In Sub Dist. Jail

Ramganj Mandi Dist. Kota Raj.)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal through VC Mr. Sanjay Kumar Sharma through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

(2 of 3) [CRLMB-1409/2021]

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/06/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.01/2021 was registered at Police Station Suket,

District Kota for offence under Section 302 of IPC.

3. It is contended by counsels for the petitioners that the

deceased died on 31.01.2020, F.I.R. was lodged on 01.01.2021

and petitioners were arrested on 07.01.2021. There was no

material whatsoever to connect the petitioners with the crime.

There is no last seen evidence. The extra judicial confession is said

to have been made by brother of the deceased that he got the

deceased murdered by the petitioners. The extra judicial

confession is said to have been made on 08.01.2021. It is also

contended that a stone was recovered from the well. As such

there is no recovery from the petitioners.

4. Learned Public Prosecutor has opposed these bail

applications.

5. I have considered the contentions.

6. Considering the contentions put forth by counsels for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are, accordingly, allowed and it is

directed that accused-petitioners shall be released on bail

provided each of them furnishes a personal bond in the sum of

Rs.1,00,000/- (Rupees One Lac only) together with two sureties in

(3 of 3) [CRLMB-1409/2021]

the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the

satisfaction of the trial Court with the stipulation that they 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.

8. A copy of this order be placed in connected files.

(PANKAJ BHANDARI),J

ARTI SHARMA /11-13

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