Rajasthan High Court - Jodhpur
Pukhraj & Anr vs State on 6 October, 2017
Author: P.K. Lohra
Bench: P.K. Lohra
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 8920 / 2017
1. Pukhraj S/o Shri Bhanwar Lal, B/c Jat, R/o Balaya, Tehsil
Mundwa, District Nagaur (Raj.)
2. Suresh S/o Shri Bhanwar Lal, B/c Jat, R/o Balaya, Tehsil
Mundwa, District Nagaur (Raj.)
(Both Presently Lodged At District Jail Nagaur)
----Petitioners
Versus
State of Rajasthan
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. Mahveer Bishnoi.
For Respondent(s) : Mr. J.P. Bhardwaj, PP for the State.
For Complainant : Mr. J.R. Choudhary.
_____________________________________________________
HON'BLE MR. JUSTICE P.K. LOHRA
Order 06/10/2017 Heard learned counsel for the petitioners, learned Public Prosecutor as well as learned counsel for the complainant on this interim bail application under Section 439 Cr.P.C.
The interim bail application is arising out of FIR No.21/2015 of Police Station Mundwa, District Nagaur, wherein petitioners are charged for offences punishable under Sections 147, 148, 149, 323, 324, 341 & 307 IPC and Sections 3/25, 5/25 & 7/25 of the Arms Act. At present sessions trial in Case No.203/2015 before Additional District & Sessions Judge No.2, Nagaur is under progress.
(2 of 2) [CRLMB-8920/2017] During the course of arguments, it is submitted by learned Public Prosecutor that trial is at the fag end and there are criminal antecedents of both the petitioners showing their involvement in various offences. It is also submitted by learned Public Prosecutor that elder brother of both the petitioners has performed the last rites of their mother, and therefore, it is not desirable to grant any indulgence to them.
In view thereof, I feel dissuaded to grant interim bail to both the petitioners.
Consequently, the interim bail application is rejected.
(P.K. LOHRA) J.
Twinkle Singh/184