SURENDRA SINGH S/O RAGHURAJ SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-2-7
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on February 10,2021

Surendra Singh S/O Raghuraj Singh Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

MAHENDAR KUMAR GOYAL, J. - (1.) The present fourth bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.59/2020 registered at Police Station Khanpur, Jhalawar for the offence(s) under Section(s) 341, 323, 324, 326, 504, 307 of I.P.C. and Section 4/25 of Arms Act.
(2.) It is contended by learned counsel for the petitioner that the complainant Mangilal (PW-1), injured Omprakash (PW-2) as well as Mangilal son of Madholal (PW-4), father of the injured, have turned hostile and have not supported the prosecution story. He submits that the petitioner is in custody since 23.02.2020, trial of the case will take time and prayed for his release on bail.
(3.) Learned Public Prosecutor has opposed the fourth bail application.;


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