- (1.) Leave granted.
(2.) This appeal is directed against the impugned judgment and order dated 24.08.2016, passed by the High Court of Rajasthan, Jaipur in S.B. Crl. Misc. Bail Application No. 5858 of 2016, whereby the High Court has granted the bail to the Respondent No. 2 (Accused A-1) and Respondent No. 3 (Accused A-2).
(3.) According to the prosecution, the accused used to eve-tease the sister of the defacto complainant (appellant herein). Subsequently, brother-in-law of the complainant [deceased] tried to intervene in the matter and warned the accused persons to stay away from his sister-in-law and other family members. It is alleged that because of the aforesaid intervention by the deceased, the accused harbored enmity against him. Further it is alleged that the accused persons called the deceased to an isolated place and killed him. A complaint was registered on 16.09.2014 before the jurisdictional police regarding the disappearance of the deceased. On the basis of the aforesaid complaint an FIR being Crime No. 273/2014 was registered under Sections 363 and 365 of I.P.C. After the recovery of the dead body of the deceased, Section 302 was also added. During the investigation, the involvement of the present accused is alleged to have been revealed. After completion of the investigation, I.O. has filed a charge-sheet No. 20140334/2014 dated 30.11.2014 against the respondent accused under Section 302 and 201 of I.P.C. and the trial is pending in Session Case No. 03/2015 (11/2015).;