Rajasthan High Court - Jaipur
Chotu Ram@Manaram@Ganesh S/O Shri Ladu ... vs State Of Rajasthan on 20 February, 2020
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 381/2020
Chotu Ram@manaram@ganesh S/o Shri Ladu Ram B/c
Kumawat, Aged About 36 Years, R/o Vill. Khandara Ke Dhani Tan
Shyami Ke Dhani Ps Sambharlake Dist. Jaipur Raj. (At Present In
Central Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Ms. Prathishtha Sunger For Respondent(s) : Mr. Laxman Meena, PP HON'BLE MR. JUSTICE INDERJEET SINGH Order 20/02/2020 Heard counsel for the parties.
Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter.
Learned Public Prosecutor has opposed the bail application and submitted that one other case under Section 302 is pending against the petitioner.
In the facts and circumstances of the present case and looking to the seriousness of the offence(s) alleged against the petitioner, without expressing any opinion on the merits of the case, I am not inclined to release the petitioner on bail under Section 439 Cr.P.C.
Accordingly, this bail application under Section 439 Cr.P.C. is dismissed.
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