Saurabh @ Rajkumar S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2123 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 14410/2020

Saurabh @ Rajkumar S/o Shri Ramveer Singh, Resident Of
House No. 438, Jajau-1, Tehsil Kirawali, Police Station Fatehpur
Sikri, District Agra (U.p.) At Present Plot No. 241, 244, 245 Flat
No. Sp -01 Himalaya Paradise, Raghunanthpuri- Second, P.s.
Sanaganer, Jaipur. (At Present Confined In Central Jail Jaipur)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Nirmal Kumar Goyal For Complainant(s) : Mr. Dinesh Kumar Sharma, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/03/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 26/2020 was registered at Police Station Pratap

Nagar, Jaipur for offences under Sections 302, 392 & 364-A of

I.P.C.

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

not a contract killer. Prosecution has produced some CCTV Footage

of restaurant where petitioner is seen talking with the husband of

the deceased. It is also contended that merely because petitioner

was talking with the husband of the deceased does not connect

him with the crime. It is further contended that guard has also not

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seen the petitioner going into the house of the deceased. It is

contended that the FSL Report with regard to the fingerprints is

also not matching with that of the petitioner.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that petitioner

was a friend of co-accused Rohit Tiwari and he in order to help his

friend, took some money for committing the offence of murder. It

is also contended that as the deceased was known to petitioner,

she served him tea. It is further contended that in the CCTV

Footage of the neighbouring house, petitioner is seen entering and

going out with the child of the deceased. It is contended that

petitioner has committed double murder.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State and counsel for the complainant, I am not inclined to

entertain the bail application.

7. This bail application is accordingly, dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /4

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