Ravi Tiwari Vs State Of Rajasthan And Others
.... rty to file afresh, once the statement of prosecutrix is recorded. 2. Permission granted. 3. With liberty as prayed for, the present bail application is dismissed as withdrawn. 4. The applicant will be free to move an appropriate application before the trial Court for recording ...
Rajasthan High Court
Teja Ram And Others Vs State Of Rajasthan And Others
.... t family/group which drove Alto Car over Jagdish, due to which he passed away. 4. Having regard to the facts and circumstances of the case and upon perusal of the relevant material on record including the FIR and the statement of eyewitnesses (Bhima Ram and Wagha Ram) who clearly deposed th ...
Rajasthan High Court
Harish Kumar @ Hariya Ram Vs State Of Rajasthan And Others
.... rected to record the statement of the prosecutrix (victim) on an early date. 2. Permission granted. 3. The applicant will be free to move an application before the learned trial Court praying for earlier recording of the statement of the prosecutrix (victim). 4. In case, any suc ...
Rajasthan High Court
Vishnudutt Ojha And Others Vs State Of Rajasthan
.... regard to the facts and circumstances of the case and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that it is a fit case for grant of anticipatory bail to the petitioners under Section 438 Cr.P.C. Accordingly, the bail application is allowed and ...
Rajasthan High Court
Hanuman Das And Others Vs State Of Rajasthan And Others
.... before me and gone through the material available on record. Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail. Accordingly, the bail application under Sectio ...
Rajasthan High Court
Rakesh Vs State Of Rajasthan
.... e of the present petitioner is not distinguishable from the case of the co-accused persons, namely, Nawal Singh & Omaram, rather the case of the petitioner stands on a better footing than the co-accused who have already been enlarged on bail by the co-ordinate Bench of this Court. He, theref ...
Rajasthan High Court
Mohit Pahadiya And Others Vs State Of Rajasthan And Others
.... d offences is made out against them and their 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-petitioners and they have been made an accused based on conjectures and surmises. 3. Contrary to the submissions ...
Rajasthan High Court
Azij Alias Ajju Vs State Of Rajasthan
.... as suffered incarceration for more than three years and trial has yet not been concluded so far. Therefore, he prays that the petitioner may be enlarged on bail. The learned Public Prosecutor opposes the bail application. I have considered the submissions made at the Bar and gone throu ...
Rajasthan High Court
Satyanarayan And Others Vs State Of Rajasthan
.... y bail. 4. Have considered the submissions made by both the parties and have perused the material available on record. The petitioners are distinct relatives of the complainant Sandeep and no specific allegations have been made against them. The present is not a case where custodial interro ...
Rajasthan High Court
Tahir Vs State Of Rajasthan
.... egard to the facts and circumstances of the case and considering that the applicant is in judicial custody since 14.02.2020; the main accused (Shailesh) has been enlarged on bail and that the best case of the prosecution against the applicant can be hatching of conspiracy punishable under Section ...
Rajasthan High Court
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