Rajkumar Chauhan S/O Nandlal ... vs State Of Rajasthan
2021 Latest Caselaw 6042 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                 17209/2021

Rajkumar Chauhan S/o Nandlal Chauhan, Aged About 21 Years,
R/o Jangali Bigah, P.s. Yariyari, Dist. Shekhpura, Bihar, Presently
R/o M.i.a. Area, Udhyog Nagar, Tehsil And Dist. Alwar (Raj.). (At
Present Confined In Central Jail Alwar)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                   ----Respondent

For Petitioner(s) : Mr. Khizer Iqbal Khan For State : Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/10/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No.219/2019 was registered at Police Station Udhyog

Nagar, Alwar for offence under Sections 498-A, 304-B & 201 of

I.P.C.

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

witnesses including father, mother and grand-mother of the

deceased have turned hostile.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

(2 of 2) [CRLMB-17209/2021]

6. Taking note of the fact that parents and grand-parents of the

deceased have turned hostile and also considering the contentions

put forth by counsel for the petitioner, 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 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

ARTI SHARMA /17

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