Vikas @ Vicky S/O Shri Jagdish vs State Of Rajasthan
2022 Latest Caselaw 5442 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                              11774/2022

Vikas @ Vicky S/o Shri Jagdish, Aged About 29 Years, R/o Bagot,
P.s. Kania, Distt Mahendragarh Haryana ( Presently Lodged In
Distt. Jail At Sawai Madhopur)
                                                                       ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp.
                                                                     ----Respondent

For Petitioner(s) : Mr. Suresh Kumar Sahni Mr. Ram Mohan Sharma Mr. Manendra Singh Solanki For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

03/08/2022

1. Petitioner has filed this third bail application under Section

439 Cr.P.C.

2. F.I.R. No.0163/2019 was registered at Police Station

Khandar, Distt. Sawai Madhopur (Rajasthan) for offence under

Sections 397, 302 & 34 I.P.C. and Sections 3/25 of Arms Act.

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

allegation against the petitioner is of driving the motorcycle. On

the pillion seat Ravi was sitting and Ravi fired at the deceased. It

is also contended that the bail application of Ravi has been

allowed by Co-ordinate Bench of this Court. Case of petitioner is

on better footing. It is further contended that the petitioner is in

custody for more than three years.

                                                                         (2 of 2)                     [CRLMB-11774/2022]


                                   4.    Learned     Public   Prosecutor         has     opposed      the   third   bail

                                   application.

5. I have considered the contentions.

6. Taking into account the custody period of petitioner as also

the fact that the person against whom there is allegation of firing

at the deceased has been given benefit of bail but without

commenting on the merits of the case, I deem it proper to allow

the third bail application.

7. This third 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

ARTI SHARMA /39

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