Ajay Chouhan vs State Of Rajasthan
2021 Latest Caselaw 17334 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous IIIrd Bail Application No. 9584/2021

Ajay Chouhan S/o Monu Chouhan, Aged About 22 Years, R/o Bhatiwala, Police Station Sameja Kothi District Sri Ganganagar (At Present Lodged In Sub Jail, Raisinghnagar)

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

----Respondent

For Petitioner(s) : Mr. Dalip Rajvi For Respondent(s) : Mr. Gourav Singh, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/11/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.161/2018

of Police Station Sameja Kothi, District Sri Ganganagar for the

offence(s) punishable under Section(s) 302, 201, 34 of IPC.

He/she/they has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

statement of the sole eye witness Smt. Ranga (PW-1) has been

recorded before the trial court, wherein she has not named the

present petitioner. It is further submitted that presence of the

petitioner on the scene of crime is doubtful. It is also submitted

that as per the call details, presence of the petitioner at the scene

of crime is not proved.

                                                                              (2 of 2)                   [CRLMB-9584/2021]


                                          Learned        Public     Prosecutor           has       opposed    the    bail

                                   application(s).

Having regard to the totality of the facts and circumstances

of the case and after going through the statment of Smt. Ranga

(PW-1), without expressing any opinion on the merits of the case,

I deem it just and proper to grant bail to the petitioner(s) under

Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Ajay Chouhan S/o Monu Chouhan shall be released on bail in

connection with FIR No.161/2018 of Police Station Sameja Kothi,

District Sri Ganganagar provided he/she/they execute(s) a

personal bond in the sum of Rs.50,000/- with two sound and

solvent sureties of Rs.25,000/- each to the satisfaction of learned

trial court for his/her/their appearance before that court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(VIJAY BISHNOI),J 35-mohit/-

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