Rajasthan High Court - Jaipur
Vinod @ Vikki Meena S/O Lalaram vs State Of Rajasthan on 13 February, 2023
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 4287/2022
Vinod @ Vikki Meena S/o Lalaram, R/o Daulatpura, Ps Harmada,
Dist. Jaipur.
----Appellant
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Appellant(s) : Mr. Anirudh Tyagi, Adv.
For Respondent(s) : Mr. Sher Singh Mahla, PP
HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA
Order
13/02/2023
The present bail application has been filed under Section 438
Cr.P.C. in connection with FIR No.71/2018 registered at Police
Station Renwal, Jaipur (Rural) for the offence(s) under Sections
323, 341, 342, 365, 376-D and 143 IPC (During investigation,
offence was found to have been made out under Sections 143,
323, 341, 365, 308, 342 IPC).
Learned counsel for the petitioner submits that the petitioner
is innocent and he has been falsely implicated in this case. He
further submits that co-accused Samundra Singh and Roshan
Singh have already been enlarged on bail by the Co-ordinate
Bench of this Court vide orders dated 06.02.2020 and 16.05.2019
passed in S.B. Criminal Appeal No.127/2020 and S.B. Criminal
Appeal No.835/2019 respectively. He further submits that the
petitioner has no concerned with the alleged offence and nothing
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is to be recovered from him. Hence, the petitioner be enlarged on
anticipatory bail.
Learned Public Prosecutor has opposed the arguments
advanced by learned counsel for the petitioner and submits that
petitioner is absconding and challan was filed against him under
Section 299 Cr.P.C. So, the present bail application is not
maintainable. So far as the bail granted to other co-accused
persons is concerned, learned Public Prosecutor submits that they
were granted bail under Section 439 Cr.P.C., whereas the present
bail application has been filed under Section 438 Cr.P.C.
I have considered the arguments advanced by learned
counsel for the petitioner as well as learned Public Prosecutor.
Taking into consideration the overall facts and circumstances of the case, I do not consider it a fit case to enlarge the petitioner on anticipatory bail.
Hence, the anticipatory bail application filed by the petitioner stands dismissed.
(NARENDRA SINGH DHADDHA),J Seema /137 (Downloaded on 16/02/2023 at 01:00:02 AM) Powered by TCPDF (www.tcpdf.org)