Amritlal S/O Padam Singh vs The State Of Rajasthan
2022 Latest Caselaw 3705 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                4209/2022

Amritlal S/o Padam Singh, Aged About 24 Years, R/o Village
Sarsena, Tehsil Weir Dist. Bharatpur (Rajasthan) (At Present In
Confined Sub-Jail Bayana Dist. Bharatpur)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through Public Prosecutor
                                                                 ----Respondent

For Petitioner(s)         :     Mr. T C Vyas
For State                 :     Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

11/05/2022

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.358/2020 was registered at Police Station Halena,

District Bharatpur for offence under Sections 498-A & 304-B I.P.C.

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

statement of principal witnesses have been recorded and they

have turned hostile.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. Taking note of the fact that statement of principal witnesses

have been recorded and they have turned hostile, hence, I deem

(2 of 2) [CRLMB-4209/2022]

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 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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