Nandu vs State Of Rajasthan
2022 Latest Caselaw 4668 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8551/2021

Nandu S/o Laxman @ Lasu, Aged About 35 Years, R/o Kaumbi, Police Thana Danpur District Banswara.

(At Present Lodged In District Jail Banswara)

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

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha. For Respondent(s) : Ms. Anita Gehlot, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/03/2022

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with F.I.R.

No.178/2019, Police Station Danpur, District Banswara, for the

offence under Sections 341, 323, 304 IPC.

Learned counsel for the petitioner submits that petitioner has

inflicted only one injury to the person (since deceased), who

expired after sixteen days of the date of incident. The petitioner is

in judicial custody and the trial of the case will take sufficient long

time. Therefore, the benefit of bail should be granted to the

accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have gone through the arguments advanced before me and

also perused the material available on record.

Having regard to the entirety of facts and circumstances as

(2 of 2) [CRLMB-8551/2021]

available on record, this Court is of the opinion that no ground is

made out to grant bail to the petitioner at this stage.

Accordingly, this Criminal Miscellaneous Bail Application

under Section 439 Cr.P.C. is dismissed. The trial court is directed

to expedite the trial.

(MANOJ KUMAR GARG),J 59-prashant/-

Powered by TCPDF (www.tcpdf.org)