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Rajasthan High Court - Jaipur

Tej Singh Gurjar@Teja S/O Shri Jagdish ... vs State Of Rajasthan on 9 June, 2021

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 2544/2021

Tej Singh Gurjar@teja S/o Shri Jagdish Prasad Gurjar, Aged
About 21 Years, R/o Vill. Chandnoli Ps Malarna Doongar Dist.
Sawaimadhopur At Present In Central Jail Jaipur
                                                                         ----Petitioner
                                     Versus
State Of Rajasthan, Through PP
                                                                       ----Respondent

For Petitioner(s) : Mr. Harendra Singh, through V.C. For State : Mr. Deshraj Gosingha, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.) Order 09/06/2021

1. Petitioner has filed this bail application under Section 439 of Cr.P.C.

2. F.I.R. No. 586/2020 was registered at Police Station Sanganer Sadar Jaipur South for offences under Sections 302 & 201 I.P.C.

3. It is contended by counsel for the petitioner that matter rests upon circumstantial evidence. Recovery of pillow is from the residence of the deceased. There is no last seen evidence to connect the petitioner with the crime. FSL report with regard to blood stains is inconclusive. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application. (Downloaded on 11/06/2021 at 08:32:25 PM)

(2 of 2) [CRLMB-2544/2021]

7. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.

(PANKAJ BHANDARI (V.J.)),J AMIT KUMAR /4 (Downloaded on 11/06/2021 at 08:32:25 PM) Powered by TCPDF (www.tcpdf.org)