Rajasthan High Court - Jaipur
Karn Sindhi @ Karn Bhagtani S/O Baldev ... vs State Of Rajasthan on 30 September, 2021
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous 2nd Bail Application No. 13057/2021
Karn Sindhi @ Karn Bhagtani S/o Baldev Bhagtani, R/o E-21
Majdoor Nagar Near Guru Dwara Ajmer Road Ps Sadar Jaipur
Raj. At Present Ganesh Ji Temple Dhanka Basti Near Pani Ki
Tanki Bhankrota Jaipur Raj. Confined At Central Jail Jaipur Raj.
----Petitioner
Versus
State Of Rajasthan, Through Pp Raj. High Court Jaipur Bench
Jaipur
----Respondent
For Petitioner(s) : Mr. H.C. Ganeshia
For Respondent(s) : Mr. S.S. Ola, PP
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
30/09/2021
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 291/2020 Registered at Police Station Sodala, District Jaipur for the offence(s) under Sections 302, 323, 324, 147, 148, 149, 336, 427, 120B of IPC and Section 4/25 of Arms Act.
2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that challan has already been presented in the Court and conclusion of trial may take long time. Counsel further submits that knife injury on the person of deceased has been caused by co-accused Dinesh Gurjar. Counsel further submits that weapon of offence i.e. knife has been recovered on the information of co-accused Dinesh Gurjar. Counsel further submits that allegations against the (Downloaded on 04/10/2021 at 10:45:39 PM) (2 of 2) [CRLMB-13057/2021] petitioner are general in nature. Counsel further submits that co- accused persons have already been released on bail. Counsel further submits that the petitioner is in custody since 21.09.2020.
3. Learned Public Prosecutor has opposed the bail application.
4. Considering the material on record and taking into account the facts and circumstances of the case and the fact that similarly situated co-accused persons have already been released on bail and also considering the period of custody 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 CHETNA BEHRANI /13 (Downloaded on 04/10/2021 at 10:45:39 PM) Powered by TCPDF (www.tcpdf.org)