Tagi And Others Vs State Of Rajasthan
.... time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners. Learned Public Prosecutor and counsel for the complainant have vehemently opposed the bail applications and submits that there are telephonic conversations on record between Smt. Zarina and S ...
Rajasthan High Court
Prataplal Vs State Of Rajasthan
.... fences is made out against him and his incarceration is not warranted. There are no factors at play in the case at hand that may work against grant of bail to the accused-petitioner and he has been made accused based on conjectures and surmises. 4. Contrary to the submissions of learned co ...
Rajasthan High Court
Rinku Kumari Vs State Of Rajasthan
.... y Hon’ble the Supreme Court in the case of S.S. Cheena Vs. Vijay Kumar Mahajan & Anr. reported in (2010)12 SCC 190, wherein Hon’ble the Supreme Court while deciding a criminal appeal held that abetment involves a mental process of instigating a person or intentionally aiding a person in doin ...
Rajasthan High Court
Radha Dev And Others Vs State Of Rajasthan
.... . It is averred in the application that due to typographical error, number of Sessions Case has wrongly been mentioned as 01/2023 in the order dated 27.03.2024 whereas the actual number of Sessions Case is 01/2013, therefore, it is prayed that necessary correction may be made in the order dated ...
Rajasthan High Court
Prem Chand Vs State Of Rajasthan And Others
.... plainant. Learned counsel further submitted that there is nothing on record to indicate that the appellant has played any active role in commission of the alleged crime; the appellant is in custody; trial of the case will take sufficiently long time to be concluded, therefore, the benefit o ...
Rajasthan High Court
Amarjeet Singh @ Gyani Vs State Of Rajasthan
.... ic Prosecutor has vehemently opposed the bail application and submitted that petitioner is facing trial for the offences under the NDPS Act and, therefore, the present bail application deserves to be rejected straightway. Learned Public Prosecutor, however, was not in position to refute the fact ...
Rajasthan High Court
Vikram @ Vikash Kumar @ Vicky Vs State Of Rajasthan And Others
.... accused-petitioner that no case for the alleged offences is made out against him and his incarceration is not warranted. There are no factors at play in the case at hand that may work against grant of bail to the accused-petitioner and he has been made an accused based on conjectures and surmis ...
Rajasthan High Court
Pappuram Vs State Of Rajasthan And Others
.... he case at hand that may work against grant of bail to the accused-petitioner and he has been made an accused based on conjectures and surmises. 3. Contrary to the submissions of learned counsel for the petitioner, learned Public Prosecutor opposes the bail application and submits that the ...
Rajasthan High Court
Laxman Vs State Of Rajasthan
.... he interim bail application. Having considered the facts and circumstances of the case, and having gone through the factual report submitted by the learned Public Prosecutor, this Court is of the opinion that the present interim bail application deserves acceptance and the petitioner deserv ...
Rajasthan High Court
Subhash Kumar Vs State Of Rajasthan
.... nt of bail to the accused-petitioner and he has been made an accused based on conjectures and surmises. 3. Contrary to the submissions of learned counsel for the petitioner, learned Public Prosecutor opposes the bail application and submits that the present case is not fit for enlargement ...
Rajasthan High Court
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