Rajasthan High Court - Jaipur
Rampal @ Sidhant @ Radhey vs State Of Rajasthan Through Pp on 15 December, 2016
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISC. 2nd BAIL NO. 15996/2016
Rampal @ Siddhant @ Radhey S/o Shri Gyarsilal B/c Yadav,
Aged About 32 Years, Address: R/o Dhani Bhankariyawali,
Village Kujaita, Police Station Kotputli, Distt. Jaipur (raj.) At
Present in House of Shri Rajendra Singh, Sita Vihar, Dadi Ka
Phatak, Muralipura, Jaipur (raj.)
(At Present Confined in Central Jail, Jaipur)
----Petitioner
Versus
State of Rajasthan Through PP,
----Respondent
__________________________________________ For Petitioner : Mr. Anshuman Saxena For Respondent : Ms. Meenakshi Pareek, P.P. __________________________________________ HON'BLE MRS. JUSTICE SABINA Judgment / Order 15/12/2016 Petitioner has filed this 2nd petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 362/2016 registered at Police Station Vishwakarma, District Jaipur West, for offence under Section 3/25 of Arms Act, 1959.
Learned counsel for the petitioner has submitted that recovery of a rusted country-made pistol has been shown to have been effected from the petitioner without any cartridge. Petitioner is in custody since 5.11.2016. Challan has already been presented in the court.
Learned State Counsel on the other hand, has opposed the petition.
Keeping in view the facts and circumstances of the case, it would be just and expedient to order the release of the petitioner on bail.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Mohita/115