Sunil Kumar Vs State Of Rajasthan
.... earned counsel submitted that the petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioner. Per contra, learned Public Prosecutor has opposed the bail application. However, he was n ...
Rajasthan High Court
Rakesh Vs State Of Rajasthan And Others
.... ill take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioner. Per contra, learned Public Prosecutor has opposed the bail application. Having considered the rival submissions, facts and circumstances of the case, this court prima facie finds ...
Rajasthan High Court
Aaidan Vs State Of Rajasthan
.... l take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioner. Per contra, learned Public Prosecutor has opposed the bail application. Having considered the rival submissions, facts and circumstances of the case, without expressing any opinion ...
Rajasthan High Court
Ravi @ Ravindra Vs State Of Rajasthan
.... just and proper to enlarge the petitioners on bail. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners-(1).Shiv Raj S/o Shankar Lal and (2).Sumer @ Samundra S/o Gordhan Ram shall be enlarged on bail in connection with FIR N ...
Rajasthan High Court
Ramesh @ Pintu Vs State Of Rajasthan
.... ry. It was further submitted that the material witnesses of the case have not supported the prosecution story before the competent criminal court and have turned hostile, therefore, no fruitful purpose would be served by keeping the petitioner behind the bars for an indefinite period. Lastly ...
Rajasthan High Court
Sandeep Vs State Of Rajasthan
.... bail by the Court vide order dated 06.06.2023 passed in S.B. Cr. Misc. Bail Application No.7025/2023. 4. Learned Public Prosecutor opposes the bail application. 5. In view of the above and having regard to the entirety of facts and circumstances of the case as available on record and ...
Rajasthan High Court
Shyam Lal Vs State Of Rajasthan
.... date of hearing fixed by the trial court and shall not jump the bail again. 4. Learned Public Prosecutor opposes the bail application. 5. Having considered the totality of facts and circumstances of the case and the arguments advanced, this Court thinks it just and proper to enlarge t ...
Rajasthan High Court
Annaram Vs State Of Rajasthan
.... the present petitioner. Lastly, learned counsel submitted that the petitioner is in judicial custody since 19.08.2023 and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioner. Per contra, learned Public Prosecu ...
Rajasthan High Court
Udailal Vs State Of Rajasthan
.... bmits that the prosecutrix in her cross-examination has specifically deposed that she was compelled to lodge FIR against the petitioner on account of false pretext. 6. Learned counsel for the petitioner also submits that the prosecutrix is a tutored witness and whatever she has stated in he ...
Rajasthan High Court
Prem Vs State Of Rajasthan
.... itioner submitted that the petitioner is in judicial custody w.e.f. 05.03.2021. The statements of the material witnesses have already been recorded before the competent criminal court. Therefore, now there is no apprehension of the petitioner influencing material prosecution witnesses or tamperi ...
Rajasthan High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!