Mukesh vs State Of Rajasthan
2022 Latest Caselaw 6584 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4658/2022

Mukesh S/o Hanumanmal, Aged About 49 Years, R/o Rajaldesar Tehsil Ratangarh Distt. Churu (Presently Lodged At Dist. Jail Churu)

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

----Respondent

For Petitioner(s) : Mr. Pankaj Gupta For Respondent(s) : Mr. A. R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No.77/2020, Police Station Rajaldesar,

District Churu, registered for the offence under Section 302 of

IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Considering the submissions of learned counsel for the

petitioner that the star eye-witness PW 2-Hanumanmal who

happens to be husband of the deceased and was present at the

crime scene is not supporting the case of the prosecution and has

turned hostile and further investigation and trial will take

sufficiently long time, therefore, benefit of bail may be granted to

the accused petitioner.

(2 of 2) [CRLMB-4658/2022]

On the contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioner.

Having regard to the facts and circumstances of the case,

particularly to the fact that the star eye witness has turned hostile

and trial will take sufficiently long time, therefore, without

expressing any opinion on the merits/demerits of the case, this

Court is of the opinion that the bail application filed by the

petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner-Mukesh S/o Hanumanmal, arrested in

connection with F.I.R. No.77/2020, Police Station Rajaldesar,

District Churu, shall be released on bail, provided he furnishes a

personal bond of Rs.50,000/- (Rupees Fifty Thousand) and two

sureties of Rs.25,000/- (Rupees Twenty Five Thousand) each to

the satisfaction of the learned trial Court for his appearance before

that Court on each and every date of hearing and whenever called

upon to do so till the completion of the trial.

(FARJAND ALI),J 67-nidhi/-

Powered by TCPDF (www.tcpdf.org)