Sunil Kumar S/O Shri Rajesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 6207 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                                 8110/2021

Sunil Kumar S/o Shri Rajesh Kumar, Aged About 22 Years, R/o
Village Basda Police Station Kishangarh Bass District Bhiwadi
Alwar Raj. (Accused Petitioner Confined In Dist. Jail Alwar)
                                                                         ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                       ----Respondent

For Petitioner(s) : Mr. Prakash Chand Thakuriya For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/11/2021

1. Petitioner has filed this third bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 569/2020 was registered at Police Station

Kishangarh Bass, District Bhiwadi for offence under Sections 143,

323 & 341 of I.P.C.

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

took place on the spur of the moment. Petitioner was not armed

and petitioner has remained in custody for a period of one year.

Out of 10 witnesses, only 3 witnesses have been examined so far.

4. Learned Public Prosecutor has opposed the third bail

application.

5. I have considered the contentions.

(2 of 2) [CRLMB-8110/2021]

6. Taking note of the fact that petitioner was not armed and the

incident took place on the spur of the moment. Petitioner has

remained in custody for a period of one year. I deem it proper to

allow the third bail application.

7. This third bail application is accordingly allowed and it is

directed that accused petitioner shall be released on bail provided

he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /2

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