Chetan Kumar@Sonu S/O Shri Manoharlal vs State Of Rajasthan on 16 December, 2020

[Cites 7, Cited by 0]

Rajasthan High Court - Jaipur

Chetan Kumar@Sonu S/O Shri Manoharlal vs State Of Rajasthan on 16 December, 2020

Bench: Pankaj Bhandari

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous III Bail Application No. 6128/2020

Chetan Kumar@sonu S/o Shri Manoharlal, Aged About 34 Years,
R/o      12/87    Railway     Colony       Hajaribagh         Ajmer        (At     Present
Confined In Central Jail Ajmer)
                                                                           ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                         ----Respondent

For Petitioner(s) : Mr. Vinay Pal Yadav through V.C. For State : Mr. Sher Singh Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 16/12/2020

1. Petitioner has filed this third bail application under Section 439 of Cr.P.C.

2. F.I.R. No. 170/2015 was registered at Police Station Nasirabad City District Ajmer for offences under Sections 302, 396, 341, 323, 120-B I.P.C. and Section 4/25 Arms Act.

3. It is contended by counsel for the petitioner that petitioner has remained in custody for a period of about more than five years. Out of 33 witnesses, only 22 witnesses have been examined. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the third bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the third bail application. (Downloaded on 18/12/2020 at 09:27:04 PM)

(2 of 2) [CRLMB-6128/2020]

7. This third 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 learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.

(PANKAJ BHANDARI),J AMIT KUMAR /3 (Downloaded on 18/12/2020 at 09:27:04 PM) Powered by TCPDF (www.tcpdf.org)

Unlock Advanced Research with PRISMAI

Rajasthan High Court - Jaipur