Rajasthan High Court - Jaipur
Wasim vs State Of Rajasthan Through Pp on 9 May, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Second Bail No. 5201/2018
Wasim S/o Sapatkhan B/c Mev, Aged About 20 Years, R/o
Aldhani, P.s. Sikri, Distt. Bharatpur. (At Present Confined In
Distt. Jail Alwar)
----Petitioner
Versus
State Of Rajasthan Through P.p.
----Respondent
Connected With S.B. Criminal Miscellaneous Second Bail No. 5301/2018 Rizwan S/o Majid, Aged About 19 Years, R/o Dundawal, Ps Nagar, Distt. Bharatpur. (Presently Confining In Distt. Jail Alwar)
----Petitioner Versus State Of Rajasthan Through P.p.
----Respondent S.B. Criminal Miscellaneous Second Bail No. 5302/2018 Arif S/o Sh.Aladin by caste Mev, age 24 years, resident of Tilakpur, Khedli Manna, Police Station Pahadi, District Bharatpur (Presently confining in District Jail Alwar)
----Petitioner Versus State Of Rajasthan Through Pp
----Respondent For Petitioner(s) : Mr.Amir Aziz, Mr,Sohrab Khan For Respondent(s) : Mr.R.R.Singh Rathore,PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 09/05/2018 (2 of 2) [CRLMB-5201/2018]
1. Petitioners have filed these second bail applications under Section 439 of Cr.P.C.
2. F.I.R. No.272/2017 was registered at Police Station Govindgarh for offence under Sections 417, 419, 394, 34, 120B I.P.C.
3. It is contended by the counsel for the petitioner that charge- sheet has been filed. Petitioners were arrested after four and half months of the incident. No test identification parade was conducted.
4. Learned Public Prosecutor has opposed the bail application. His contention is that petitioners are named in the FIR. Petitioners have robbed the complainant after putting an advertisement on OLX. It is also contended that from the call details of mobile phone it is revealed that petitioners were involving in the crime.
5. I have considered the contentions.
6. Considering the contentions put-forth by the counsel for the State, I am not inclined to grant second bail applications.
7. The second bail applications are rejected.
8. Petitioners would be free to move fresh bail application after recording of the statement of the complainant.
(PANKAJ BHANDARI),J teekam/36 to 38