Hemu @ Hemraj S/O Mohanlal vs State Of Rajasthan
2022 Latest Caselaw 103 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                  20378/2021

Hemu @ Hemraj S/o Mohanlal, Aged About 30 Years, R/o
Manohar        Thana,      Ps      Manohar          Thana           District   Jhalawar
( Rajasthan) ( At Present Confined In District Jail, Jhalawar)
                                                                          ----Petitioner
                                       Versus
State Of Rajasthan, Through P.p.
                                                                       ----Respondent

For Petitioner(s) : Mr. Sanjay Mehrish For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/01/2022

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 315/2018 was registered at Police Station Manohar

Thana, District Jhalawar for offence under Sections 143, 341, 323,

307 of I.P.C.

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

witnesses have turned hostile.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions and have perused the

statement of material witnesses.

6. Taking note of the fact that all the material witnesses have

(2 of 2) [CRLMB-20378/2021]

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

ARTI SHARMA /22

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