Suresh Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 1478 Raj

[2023/RJJD/004431]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 12672/2022

Suresh Kumar S/o Sh. Gopala Ram, Aged About 34 Years, Bhimsar, P.s. Salasar, Teh. Sujangarh, Dist. Churu (Raj.). (Presently Lodged In Sub Jail, Ratangarh)

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

----Respondent

For Petitioner(s) : Mr. Gajendra Singh Mr. Vipin Makkad For Respondent(s) : Mr. Anees Bhurat, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS Judgment / Order

07/02/2023

The petitioner has been arrested in connection with FIR

No.91/2019 of Police Station Salasar, District Churu for the

offences punishable under Sections 302, 326A & 323 IPC. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that there is no

specific piece of evidence available on record against the petitioner

and the petitioner has not committed any offence as alleged. It is

also submitted that during the trial as many as 9 witnesses have

been examined and none of the witnesses have supported the

prosecution case. It is further submitted that petitioner is behind

bars and trial of the case will take time. Therefore, it is prayed

that the accused-petitioner may be enlarged on bail.

Learned Public Prosecutor has vehemently opposed the bail

application and submits that there is dying declaration of the

deceased against the petitioner.

[2023/RJJD/004431] (2 of 2) [CRLMB-12672/2022]

Heard learned counsel for the parties and perused the

documents available on record. This court does not find it to be a

fit case for grant of bail to the accused petitioner under Section

439 Cr.P.C.

Consequently, the present bail application is disposed of with

a direction to the trial court to expedite the trial of the case.

(MADAN GOPAL VYAS),J 18-nidhi/-

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