Kishanlal @ Krishan Kumar S/O ... vs The State Of Rajasthan
2021 Latest Caselaw 6991 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 13379/2021

Kishanlal @ Krishan Kumar S/o Sahiram, Aged About 52 Years,
R/o Ward No. 17 Sardarsahar Dist. Churu Raj. (At Present In Sub
Jail Fatehpur Shekhawati Sikar )
                                                                    ----Petitioner
                                     Versus
The State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s)          :     Mr.Subhash Sharma
For Respondent(s)          :     Mr.Arvind Kumar, PP



               HON'BLE MR. JUSTICE FARJAND ALI

                           Judgment / Order

29/11/2021

1. The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.93/2021 registered at Police Station Kotwali Fatehpur, Distt.

Sikar for the offence(s) under Sections 306 and 384 IPC.

2. Learned counsel for the petitioner submits that patently false

case has been foisted against the petitioner, he has nothing to do

with the alleged crime. He submits that ingredients essential to

constitute an offence under Sec. 306 read with Sec. 120B IPC are

conspicuously missing. Even if evidence as collected by the

Agencies during the course of investigation are taken on its face

value and in its entirety ; the same would not be sufficient enough

to bring home the guilt of the accused. The petitioner is an

innocent person, investigation has been completed and charge-

(2 of 2) [CRLMB-13379/2021]

sheet has been submitted. Learned counsel further submitted that

the petitioner is behind the bars since long and conclusion of trial

may take long time to culminate.

3. Learned Public Prosecutor has opposed the bail application.

4. Considering the contentions put-forth by the counsel for the

petitioner and taking into account the facts and circumstances of

the case and without expressing any opinion on the merits of the

case, this court deems it just and proper to enlarge the petitioner

on bail.

5. Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner Kishanlal @

Krishan Kumar shall be enlarged on bail provided he furnishes a

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

Rs.25,000/- each to the satisfaction of the learned trial Judge for

his appearance before the court concerned on all the dates of

hearing as and when called upon to do so.

(FARJAND ALI),J

SANDEEP RAWAT /23/11

Powered by TCPDF (www.tcpdf.org)