Jagdish Bishnoi vs State Of Rajasthan
2021 Latest Caselaw 9575 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6772/2021

Jagdish Bishnoi S/o Shri Sahi Ram, Aged About 24 Years, R/o Village Dhadhu, Police Station Phalodi, District Jodhpur (Raj.). (At Present Lodged In Sub Jail Phalodi).

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

----Respondent

For Petitioner(s) : Mr. Pritam Solanki, Adv. through VC For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/05/2021

Heard learned counsel for the petitioner and learned Public

Prosecutor.

Counsel for the petitioner submits that no specific role was

assigned to the petitioner and similarly situated co-accused

namely Smt. Shanti and Smt. Guddi have already been enlarged

on bail by this Court. Counsel further submits that there is no call

details available on record regarding telephone message sent by

the deceased. The accused-petitioner is in judicial custody since

long and the trial of the case will take sufficient long time to be

concluded. Therefore, the benefit of bail should be granted to the

accused-petitioner.

Learned Public Prosecutor has vehemently opposed the bail

application

Having regard to the totality of the facts and circumstances

of the case and considered the facts that the petitioner is the

(2 of 2) [CRLMB-6772/2021]

husband of the deceased and the marriage was taken place about

two and half years ago and the witnesses have clearly deposed in

their statements regarding demand of dowry and harassment by

the petitioner and the petitioner is the principal accused in this

case, without expressing any opinion on the merits of the case, I

am not inclined to grant bail to the accused petitioner under

Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

rejected.

(MANOJ KUMAR GARG),J 73-MS/-

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