Jitendra Urav S/O Shri Kripa Urav vs State Of Rajasthan
2021 Latest Caselaw 7046 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                               19052/2021

Jitendra Urav S/o Shri Kripa Urav, Aged About 26 Years, R/o
Mohallan Kukar Tola Rihal Ps Nahata Dist. Rohtash Bihar
(Presently Confined In Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta For Respondent(s) : Mr. F. R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

30/11/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.14/2019 was registered at Police Station Surund,

District Jaipur (Rural) for offence under Section 302 I.P.C.

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

statement of the complainant and material witness have been

recorded and both have turned hostile.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. In view of the fact that there is no eye witness to the

incident and it is only on extra-judicial confession made by the

(2 of 2) [CRLMB-19052/2021]

petitioner before the witness that he has been made an accused.

The witnesses before whom it is stated that he made extra-judicial

confession have turned hostile and without commenting on merits

of the case, I deem it proper to allow the second bail application.

7. This second 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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

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

so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /11

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