Abdul Latif vs State Of Rajasthan
2022 Latest Caselaw 9024 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous IV Bail Application No. 9296/2021

Abdul Latif S/o Shri Nasarudeen, Aged About 40 Years, R/o Merta Road, P.s. Merta Road, District Nagaur (Raj.) (At Present Lodged In Central Jail, Bikaner)

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Narpat Ram For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/07/2022

This is fourth bail application preferred by the petitioner

under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that after

rejection of third bail application of the petitioner, statements of

some of the prosecution witnesses have been recorded before the

trial court. Learned counsel for the petitioner has pointed out

towards the statements of the said prosecution witnesses and

argued that so far as the recovery of motorcycle, a piece of paper

and other documents is concerned, the same are very doubtful.

Learned counsel for the petitioner has invited my attention

towards the statement of Dr. Adesh Pareek (P.W.-15) and has

argued that from his evidence, it cannot be said that the petitioner

was involved in commission of crime in any manner. Learned

counsel has, therefore, prayed that the petitioner be enlarged on

(2 of 2) [CRLMB-9296/2021]

bail as he is in custody since long and the trial of case will take

time.

Per contra, learned Public Prosecutor opposed the bail

application and submitted that the persons, who reached first at

the site namely P.W.-6 Madi W/o Shakoor and P.W.-8 Shakina D/o

Shakoor have clearly stated that they found that the room was

locked and when it was opened forcefully, the dead body of

deceased along with the injured petitioner was found in the room.

Learned Public Prosecutor has further submitted that the said

evidence is sufficient to prove that the petitioner is involved in the

commission of crime.

Having heard the learned counsel for the petitioner and after

going through the material available on record, I do not find any

merit in this bail application and the same is hereby dismissed.

(VIJAY BISHNOI),J

208-AjaySingh/-

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