Gangaram vs State Of Rajasthan
2021 Latest Caselaw 7654 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3063/2021

Gangaram S/o Ratanlal, Aged About 45 Years, B/c Bheel, R/o Charliya Mewasa, Tehsil And P.s. Sadar Nimbahera, Dist. Chittorgarh (Raj.). (Presently Lodged At Sub Jail, Nimbahera).

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

----Respondent

For Petitioner(s) : Mr. Bharat Devasi For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/03/2021

Heard learned counsel for the parties and perused

the material available on record.

Learned counsel for the petitioner has submitted that

allegation of pouring acid on the mother-in-law of the

complainant, levelled against the petitioner, is false. It is

argued that the petitioner was not involved in the

commission of crime and the police have falsely been

implicated him in this case at the instance of the

complainant, who is having enmity with the petitioner. It

is also submitted that the petitioner is in custody since

2018 and trial against him has not been concluded till

date.

Per contra, learned Public Prosecutor has opposed

the bail application and submitted that statements of

victim - Hulasi Bai (PW-6) have been recorded before the

(2 of 2) [CRLMB-3063/2021]

trial court wherein, she has specifically stated that it was

the petitioner, who poured acid on her, due to which, her

chest and hands were burnt. Learned Public Prosecutor

has also submitted that the petitioner is involved in

commission of heinous crime of pouring acid on a lady,

therefore, he is not entitled to be enlarged on bail.

Having regard to the overall facts and circumstances

of the case, without expressing any opinion on the merits

of the case, I am not inclined to grant bail to the

petitioner.

Hence, this bail application is dismissed.

(VIJAY BISHNOI),J

17-msrathore/-

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