Rajasthan High Court - Jaipur
Arpit Jain@Nanu vs State Of Rajasthan Through Pp on 11 October, 2017
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 13211 / 2017
Arpit Jain @ Nanu S/o Shri Suresh Jain B/c Jain, Aged About 28
Years, R/o Jobner, Police Station Jobner, District Jaipur, Raj. (At
Present in Central Jail, Since 11.09.2017).
----Petitioner
Versus
State of Rajasthan Through PP.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Kapil Bardhar with Mr. Dinesh Pareek For Respondent(s) : Mr. Rishi Raj Singh Rathore-P.P. _____________________________________________________ HON'BLE MRS. JUSTICE SABINA Order 11/10/2017 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 231/2017 registered at Police Station Samod, Distt. Jaipur, for offences under Sections 302, 392, 34, 411, 414 of Indian Penal Code, 1860.
Learned counsel for the petitioner has submitted that the petitioner is in custody since 11.09.2017. Presently, petitioner is in judicial custody and is not required for further investigation. As per the prosecution story, petitioner had purchased the paddy in question from co-accused Ruparam. So far as co-accused Ruparam is concerned, he has been granted bail by co-ordinate Bench of this Court vide order dated 14.09.2017.
(2 of 2) [ CRLMB-13211/2017] Learned State Counsel on the other hand has opposed the petition.
Since, co-accused Ruparam has been granted bail by co- ordinate Bench of this Court 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/101