Shaukin @ Saddam S/O Shri Umar ... vs State Of Rajasthan
2021 Latest Caselaw 7048 Raj/2

            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                        BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                  18488/2021

Shaukin @ Saddam S/o Shri Umar Mohammad, Aged About 26
Years, R/o Vill. Nai, Tehsil Punhana Ps Bichor Dist. Nuh Mewat
Haryana At Present Jhanjhar Road Town Sikari Ps Sikari Dist.
Bharatpur (Presently Confined In Central Jail Ajmer )
                                                                           ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                         ----Respondent

For Petitioner(s) : Ms. Prakash Yadav For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

30/11/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 18/2015 was registered at Police Station

Bandersindri, District Ajmer for offence under Sections 341, 342 &

395 of I.P.C.

3. It is contended by counsel for the petitioner that

supplementary charge-sheet has been filed.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. The first bail application was withdrawn on 29.07.2021, it is

(2 of 2) [CRLMB-18488/2021]

clearly mentioned in the order passed by the Court below that

petitioner has criminal antecedents and as many as 11 case are

registered against the petitioner. It is also mentioned that

petitioner has been arrested after six years of the incident and co-

accused in this case stands convicted, hence, no ground is made

out for entertaining the second bail application.

7. This Criminal Misc. Second Bail Application is accordingly,

dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /9

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