Rajasthan High Court - Jaipur
Rajaram@Rajjo S/O Shri Habram B/C ... vs State Of Rajasthan Through Pp on 25 October, 2018
Author: Sabina
Bench: Sabina
(1 of 1)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISC. BAIL APPLICATION NO. 13212/2018
Rajaram @ Rajjo S/o Shri Habram B/c Gurjar, R/o Pendka Police Station
Nagar District Bharatpur. At Present In Central Jail, Alwar.
----Petitioner
Versus
State of Rajasthan Through PP
----Respondent
__________________________________________ For Petitioner : Mr. Harendra Singh For Respondent : Mr. Ram Ratan Gurjar, P.P. __________________________________________ HON'BLE MRS. JUSTICE SABINA Order 25/10/2018 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No.227/2017 Govindgarh, District Alwar for offences under Sections 302, 201 & 120- B Indian Penal Code, 1860.
Learned counsel for the petitioner has submitted that it is a case of blind murder. Petitioner also underwent Narco-analysis test and as per the conclusion of the expert nothing could be elicited with regard to the participation of the petitioner in the murder case of Raju @ Rajvir and Rekha. Petitioner is in custody since 20.06.2018. Challan has already been presented in the court and conclusion of trial may take time.
Learned State counsel, has opposed the petition. Keeping in view the facts and circumstances of the present case, it would be just and expedient to order the release of the petitioner on bail.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Mohita/115 Powered by TCPDF (www.tcpdf.org)