Vikram Meena S/O Boduram Mena vs State Of Rajasthan
2021 Latest Caselaw 7049 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                               14903/2021

Vikram Meena S/o Boduram Mena, R/o Dhani Rai Singh Ki Tan
Sakray Ps Thoi Dist. Sikar Raj. (At Present Petitioner In Central
Jail Sikar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Anshuman Saxena 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. 38/2019 was registered at Police Station Thoi,

Sikar for offence under Sections 143, 341, 323, 307 of I.P.C. and

Sections 3/25 of Arms Act.

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

Court is not proceeding with the case as one of the accused has

jumped bail and arrest warrant has been issued against him. It is

also contended that petitioner has remained in custody for a

period two years and nine months.

4. Learned Public Prosecutor has opposed the second bail

application.

(2 of 2) [CRLMB-14903/2021]

5. I have considered the contentions.

6. The proper course available to him is to move to the

concerned Court for separating his bail application from that of the

person who has jumped bail. Since there is specific allegation

against the petitioner of opening fire on the deceased, I am not

inclined to entertain the second bail application.

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

dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /7

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