Rajasthan High Court - Jaipur
Daimaal@Jaimal Son Of Bhur Ji Caste Mama ... vs State Of Rajasthan Through Pp on 25 October, 2018
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 13150/2018
Daimaal@jaimal Son Of Bhur Ji Caste Mama Bheel, Resident Of
Runkhera Police Station Kalyanpura, Teh. Antroliya Dist. Jhabua
(M.p.) (At Present Accused Petitioner Is Confined In District Jail
Bundi)
----Petitioner
Versus
State Of Rajasthan Through Pp, Rajasthan
----Respondent
For Petitioner(s) : Mr. Jitendra Bajaj For Respondent(s) : Mr. R.R. Gurjar, P.P. HON'BLE MRS. JUSTICE SABINA Order 25/10/2018 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 16/2016 registered at Police Station Dabi, Distt. Bundi, for offences under Sections 382 of Indian Penal Code, 1860 later on converted in Section 395 of Indian Penal Code, 1860.
Learned counsel for the petitioner has submitted that the petitioner is in custody since 24.11.2016. No test identification parade was got conducted to establish the identity of the petitioner. Co-accused have been granted bail by co-ordinate Bench of this Court.
Learned State Counsel on the other hand has opposed the petition.
(2 of 2) [CRLMB-13150/2018] Since, co-accused have been granted bail by co-ordinate Bench of this Court, on the ground of parity and without expressing any opinion on merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Sudha/73 Powered by TCPDF (www.tcpdf.org)