Rajasthan High Court - Jaipur
Jitendra @ Jeetu S/O Mohan Lal vs State Of Rajasthan on 12 June, 2020
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 5740/2020
Jitendra @ Jeetu S/o Mohan Lal, R/o Punion Ki Dhani Tan
Thikariya Ps Ringus, Distt. Sikar. Petitioner Is In J.c. At Sub Jail
Neem Ka Thana, District Sikar.
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. V.K. Gupta.
For Respondent(s) : Mr. S.K. Mahla, P.P.
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
12/0/2020
1. Due to outbreak of Coronavirus (COVID-19), the lawyers are not appearing in the courts.
2. Heard Mr. V.K. Gupta, learned counsel for petitioner through Video Calling as well as learned Public Prosecutor, who is present in the court.
3. Defect(s) pointed out by the Registry are waived.
4. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 248/2016 registered at Police Station Sri-Madhopur District Sikar for the offence(s) under Sections 143, 323 & 341 of IPC and Section 147, 148, 149 & 302 of IPC (in order).
5. Perused the record.
6. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that (Downloaded on 12/06/2020 at 09:20:47 PM) (2 of 2) [CRLMB-5740/2020] the petitioner has not been named in the FIR and co-accused Bajranglal has been released on bail by the Co-ordinate Bench of this court vide order dated 22.12.2016 passed in S.B. Criminal Misc. Bail No.16402/2016. Counsel further submits that as per eye witnesses Sumer Singh, co-accused Hari Gadwal had inflicted blow with iron rod on the head of the deceased and the petitioner was standing nearby and as per postmortem report the injured has suffered one injury on his head and three injuries on his feet/legs. Counsel further submits that the challan has already been presented in this matter and conclusion of the trial may take long time.
7. Learned Public Prosecutor has opposed the bail application.
8. Considering the material on record and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.
(INDERJEET SINGH),J MG/20 (Downloaded on 12/06/2020 at 09:20:47 PM) Powered by TCPDF (www.tcpdf.org)