Dayaram Bagariya @ Sumer S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6088 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                               16460/2021

Dayaram Bagariya @ Sumer S/o Shri Suresh Bagariya, Aged
About 22 Years, R/o Chhoti Udai Ps Piloda Dist. Sawai Madhopur
Raj. At Present Accused Petitioner Is Confined In Sub Jail
Gangapurcity Dist. Sawai Madhopur
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Mahander Meena For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/10/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 84/2020 was registered at Police Station Piloda,

District Sawai Madhopur for offence under Sections 498-A, 304-B,

201 and 120-B of I.P.C.

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

of principal witnesses who are related to the deceased have been

recorded and they have turned hostile.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

(2 of 2) [CRLMB-16460/2021]

6. Taking note of the fact that principal witnesses have turned

hostile, hence, 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

NIKHIL KR. YADAV /15

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