Rajasthan High Court - Jaipur
Amar Singh @ Monu Jat S/O Lilu Jat vs State Of Rajasthan on 21 May, 2020
Author: Manoj Kumar Vyas
Bench: Manoj Kumar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 5116/2020
1. Amar Singh @ Monu Jat S/o Lilu Jat, Aged About 21
Years, R/o Nangal Bawala Police Station Tatarpur Distt.
Alwar Raj. (At Present Confined In Central Jail Alwar)
2. Dharmendar Choudhary S/o Girraj Prasad Jat, Aged About
22 Years, R/o Nangal Bawala Police Station Tatarpur Distt.
Alwar Raj. (At Present Confined In Central Jail Alwar)
----Petitioners
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Pallav Choudhary (through jitsi meet) For Respondent(s) : Mr. Pankaj Agarwal, PP HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order 21/05/2020
1. This Criminal Misc. Bail Application has been brought under Section 439 of Cr.P.C., seeking regular bail in connection with FIR No.66/2020 registered at Police Station Tatarpur, District Bhiwadi for offence under Sections 332, 353, 307, 201 IPC and Section 3/25 Arms Act.
2. Heard learned counsel for the petitioner through Jitsi Meet. It has been contended that this is a case of no injury. No recovery of arms has been made from the possession of the accused- petitioner. Section 307 IPC has been falsely imposed upon by the petitioner in this case. Hence, they may be granted benefit of bail.
3. Learned Public Prosecutor has opposed the bail application and submitted the factual report of the case. As per the factual (Downloaded on 21/05/2020 at 09:09:06 PM) (2 of 2) [CRLMB-5116/2020] report offence under Sections 332, 353, 307, 201 IPC and Section 3/25 of Arms Act has been committed by the petitioner.
4. I have considered the rival contentions.
5. On consideration of arguments/submissions of both the parties, perusal of the material on record and looking to the overall facts and circumstances of the case, particularly the fact that this is a case of no injury, this Court deems it just and expedient to enlarge the accused-petitioner on bail. Hence, accused-petitioner be admitted to regular bail subject to satisfaction of the learned trial Court.
(MANOJ KUMAR VYAS),J Arun/51 (Downloaded on 21/05/2020 at 09:09:06 PM) Powered by TCPDF (www.tcpdf.org)