Rajasthan High Court - Jaipur
Shokeen S/O Jamalu vs State Of Rajasthan on 28 September, 2020
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 10375/2020
Shokeen S/o Jamalu, R/o Tirwada, Ps Bichhor, Distt. Noohe
Mewat, Haryana. Presently Confined At Central Jail, Bharatpur
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Kapil Gupta For Respondent(s) : Mr. Sanjeev Mehla, PP
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 28/09/2020 The petitioner has filed this bail application under Section 439 Cr.P.C. in connection with FIR No.05/2018 registered at Police Station Jurhara, District Bharatpur for the offences under Sections 323, 341, 342, 382, 364A & 34 IPC.
Heard learned counsel for the accused-petitioner and learned Public Prosecutor appearing for the State and carefully scanned the relevant material made available on record.
Learned counsel for accused-petitioner submits that the petitioner is found to have involved in the present case of having committed robbery by calling the complainant and misleading him from selling Car under OLX and thereafter, looted him. Learned counsel submits that co-accused have been released on bail.
Learned Public Prosecutor has opposed the bail application. (Downloaded on 28/09/2020 at 08:54:12 PM)
(2 of 2) [CRLMB-10375/2020] I find that case of petitioner is distinguishable from the co- accused because as many as 31 cases of similar nature are pending against the accused-petitioner.
Taking into consideration the nature of allegation/s but without expressing any opinion on the merits and demerits of the case, I am not inclined to release the accused-petitioner on bail at this stage.
Accordingly, the bail application is dismissed.
(SANJEEV PRAKASH SHARMA),J FATEH RAJ BOHRA/6-27 (Downloaded on 28/09/2020 at 08:54:12 PM) Powered by TCPDF (www.tcpdf.org)