Devendra vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.220/2020

registered at Police Station Roopbas, District Bharatpur for the offence(s) under Sections 143, 323, 341, 336 and 354 of IPC (In FIR) and under

Section 147, 148, 149, 323, 341 and 302 of IPC (In Order).

Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that according to the

statement of complainant-Narendra, fatal injuries on the person of deceased have been caused by the other co- accused persons, namely, Krishna,

Manoj and Pawan. Counsel further submits that co-accused Amar Singh has already been released on bail by this Court vide order dated 13.01.2021

passed in S.B. Criminal Miscellaneous Bail Application No. 457/2021. Counsel further submits that the case of petitioner is similar to that of co-

accused Amar Singh. Counsel further submits that petitioner is behind the bars since 24.07.2020 and challan has already been presented in the Court

and conclusion of trial may take long time.

Learned Public Prosecutor assisted by counsel for the complainant has opposed the bail application.

Considering the material on record and taking into account the facts and circumstances of the case and also considering the period of custody and

the fact that co-accused Amar Singh has already been released on bail 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.