Rajasthan High Court - Jaipur
Veer Singh@Veeru vs State Of Rajasthan Through Pp on 14 December, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR
S.B. Cr. Misc. 2nd Bail Application No. 17087/2017.
Veer Singh @ Veeru S/o Shri Shankar Singh B/c Yadav, Aged About 47
Years, R/o Singharai, Police Station Indaar, Distt. Shivpuri (M.P.) (at
Present in Distt. Jail, Baran)
Versus
State of Rajasthan Through P.P.
For Petitioner(s) : Shri M.I. Khan
For State : Shri R.R. Gurjar, P.P.
HON'BLE MRS. JUSTICE SABINA
Order
14.12.2017
Petitioner has filed this petition under Section 439 Code of Criminal
Procedure, 1973 seeking regular bail in F.I.R. No. 76/2016 registered at
Police Station Kasbathana, District Baran, for offence under Section 344,
365, 420, 406, 364A, 216, 302, 201, 120B Indian Penal Code 1860.
Learned counsel for the petitioner has submitted that the material
witnesses, who had named the petitioner in their statements under Section
161 Code of Criminal Procedure 1973, P.W.1 to P.W.3 have not supported
the prosecution case during trial.
Learned State Counsel, on the other hand, has opposed the petition
but has failed to controvert submissions made by the learned counsel for
the petitioner.
Keeping in view the facts and circumstances of the present case, it would be just and expedient to order 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. MRG./30