Rajasthan High Court - Jaipur
Manraj S/O Girraj vs State Of Rajasthan on 24 August, 2021
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
10919/2021
Manraj S/o Girraj, Aged About 24 Years, R/o Shiwala, Police
Station Wajirpur, District Sawaimadhopur, Raj.
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Ravindra Kumar Paliwal For Complainant(s) : Mr. Shamsuddin Ansari For State : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 24/08/2021
1. Petitioner has filed this bail application under Section 438 of Cr.P.C.
2. F.I.R. No.71/2021 was registered at Police Station, Udei Mode, District Sawaimadhopur for offence under Section 302 I.P.C.
3. It is contended by the counsel for the petitioner that petitioner is not named in the FIR. Charge-sheet has been filed only against the accused. The matter was kept pending under Section 173(8) of Cr.P.C. as far as the present petitioner is concerned. It is also contended that the deceased was hospitalized as a case of road accident. The deceased died after 12 days of the incident and his Parchabayan was not recorded. It is contended that police is trying to rope in the present petitioner.
4. Learned Public Prosecutor and counsel of the complainant (Downloaded on 27/08/2021 at 08:53:57 PM) (2 of 2) [CRLMB-10919/2021] have opposed the bail application. It is contended that the there are independent witnesses who have seen the petitioner in company of the deceased, who have stated that the deceased was being beaten by the petitioner and some other persons, on the ground that they were seeking information about some mobile.
5. I have considered the contentions and have perused the statements of witnesses, there are independent witnesses who have seen the petitioner with the deceased and there is specific allegation against the petitioner and considering the contention put forth by counsel for the State and complainant, I am not inclined to entertain the anticipatory bail application.
6. The Anticipatory Bail Application is dismissed.
(PANKAJ BHANDARI),J Nikhil Kr. Yadav/ 3 (Downloaded on 27/08/2021 at 08:53:57 PM) Powered by TCPDF (www.tcpdf.org)