Rajasthan High Court - Jaipur
Kapil Son Of Chhitarmal vs State Of Rajasthan on 31 January, 2022
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 1295/2022
Kapil Son Of Chhitarmal, Aged About 43 Years, Resident Of
Beechdali Mohalla, Gujaran Hathai, Beawar, Police Station
Beawar City, District Ajmer (Rajasthan)
(At Present Confined In Sub Jail, Beawar, Ajmer)
----Accused-Petitioner
Versus
State Of Rajasthan, Through P.P.
----Respondent
For Petitioner(s) : Mr.Girish Khandelwal, Adv. (Through Video Conferencing) For Respondent(s) : Mr.Laxman Meena, P.P. HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 31/01/2022 The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.626/2021, registered at Police Station Beawar City, District Ajmer for the offence(s) under Sections 302 and 304 of IPC.
Learned counsel for the petitioner submitted that the independent witnesses Manju Devi PW-1 & Manohari Devi PW-2 in the Trial Court clearly deposed the fact that the deceased fell down from the first floor and the said incident had happened due to intervention of son of the deceased-Kamlesh, who pushed her unintentionally and she fell down.
Learned counsel for the petitioner submitted that the co- accused Nirmala Devi has already been enlarged on bail by this (Downloaded on 01/02/2022 at 09:46:51 PM) (2 of 2) [CRLMB-1295/2022] Court in S.B.Criminal Misc. Bail Application No.16499/2021 (Smt. Nirmala Vs. State of Rajasthan) dated 20.01.2022.
Learned Public Prosecutor has opposed the bail application. This Court, considering the nature of allegations levelled against the accused-petitioner, statement recorded of the witnesses in the Trial, role assigned to the present petitioner, grant of bail to the other co-accused by this Court and without expressing any opinion on the merits of the case, deems it just and proper to release the accused-petitioner on bail.
Accordingly, the present bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Kapil Son Of Chhitarmal, shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- along-with two sureties in the sum of Rs.50,000/- each to satisfaction of the learned Trial Court for his appearance before the Court concerned on all the dates of hearing and as and when called upon to do so.
(ASHOK KUMAR GAUR),J Monika/37 (Downloaded on 01/02/2022 at 09:46:51 PM) Powered by TCPDF (www.tcpdf.org)