Rajasthan High Court - Jaipur
Ravi@Ravindra vs State Of Rajasthan Through Pp on 16 March, 2018
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Cr. Misc. 4th Bail Application No. 3235/2018. Ravi @ Ravindra son of Jadaun Singh by caste Tyagi Resident ofLadukheda Road, Sainya Police Station Sainya District Agra (U.P.) (At present at confined in the District Jail, Dholpur) Versus State Of Rajasthan Through PP For Petitioner(s) : Shri Anil Upman For State : Shri R.R. Gurjar, P.P. HON'BLE MRS. JUSTICE SABINA Order 16.3.2018 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 362/2015 registered at Police Station Nihalganj, District Dholpur, for offence under Section 392 Indian Penal Code, 1860.
Learned counsel for the petitioner has submitted that material witnesses failed to identify the petitioner during trial and have not supported the prosecution case.
Accordingly, without expressing any opinion on merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. MRG./51