Vikram @ Kallu vs State Of Rajasthan

The present 2nd bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 0353/2020

Registered at Police Station Kotkasim Police District Bhiwadi District Alwar for the offence(s) under Sections 143, 341, 323, 379, 307 & 427 of IPC

and Section 3/25 of Arms Act (in FIR) and under Sections 143, 323, 308, 427 of IPC and under Section 3/25 of Arms Act (in Order).

Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and allegation of causing fire arm injury is against co-

accused Jhaman. Counsel further submits that co-accused Narendra Kumar has already been released on bail by this court vide order dated

21.01.2021 passed in S.B. Criminal Misc. Bail Application No.945/2021. Counsel further submits that the challan has already been presented in this

matter and conclusion of the trial may take long time and the petitioner is behind the bars since 03.12.2020.

Learned Public Prosecutor has opposed the bail application.

Considering the material on record and taking into account the facts and circumstances of the case and the fact that co- accused person has

already been released on bail by this court 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.