Rajkumar @ Raju @ Pacchi S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2236 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 51/2021

Rajkumar @ Raju @ Pacchi S/o Shri Madan Lal Mahajan, Aged
About 52 Years, R/o Railway Colony Aanad Vihar Ps N.e.b. Dist.
Alwar Raj.(Accused Presently In Confined In Jail Alwar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through The P.p.
                                                                ----Respondent

For Petitioner(s) : Mr. Gurvindra Singh For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/03/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.448/2020 was registered at Police Station Aravali

Vihar District Alwar for offence under Section 302 I.P.C.

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

against an unknown person. There is no last seen evidence.

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

is contended that from the CCTV Footage, police, deciphered the

person who was involved in the crime, later on, gold jewellery of

Lord Hanuman Ji was recovered from the petitioner and from the

tower location of mobile of the petitioner also, his location was

seen at the place of occurrence.

5. I have considered the contentions.

(2 of 2) [CRLMB-51/2021]

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /10

Powered by TCPDF (www.tcpdf.org)