Yakub Ali Vs State Of Rajasthan
.... nt. 5. Having regard to the facts and circumstances of the case and considering that quantity of contraband recovered from the applicant is below commercial in the present case as well as in other two pending cases and because charge-sheet has been filed and the applicant is behind bars sin ...
Rajasthan High Court
Sonu Singh Vs State Of Rajasthan
.... . The trial may take long time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail application. 4. Considering the arguments advanced by the counsel for the parties and looking to ...
Rajasthan High Court
Aslam Khan @ Vikram Vs State Of Rajasthan
.... e applicant is behind the bars and the trial may take long time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail application. 4. Considering the arguments advanced by the counse ...
Rajasthan High Court
Sanjay @ Chinku Vs State Of Rajasthan
.... etitioner. Learned Public Prosecutor has opposed the bail application. I have considered the arguments advanced 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, ...
Rajasthan High Court
Manohar Vs State Of Rajasthan
.... 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 not in a position to refute the fact that the above named co-accused person has already been enlarged ...
Rajasthan High Court
Bheema Ram @ Arjun Vs State Of Rajasthan
.... trial of the case will take sufficiently long time. With these submissions, it is prayed that the benefit of bail may be granted to the accused-petitioner. Learned Public Prosecutor has opposed the prayer of bail. I have considered the arguments advanced before me and gone through the ...
Rajasthan High Court
Rajkumar @ Raju Ram Vs State Of Rajasthan
.... Prosecutor has opposed the bail application and submitted that in the present case, accused persons have inflicted life threatening injuries upon the injured and therefore, looking to the seriousness of the allegations against him, he does not deserve to be enlarged on bail. Having conside ...
Rajasthan High Court
Sudesh Kumar Vs State Of Rajasthan
.... the benefit of bail may be granted to the accused-petitioner. Per contra, learned Public Prosecutor has opposed the bail application and submitted that though the contraband was recovered from an open place, one constable namely Ashwini Kumar has seen the petitioner fleeing away from the s ...
Rajasthan High Court
Vishnaram Jangu @ Vishnu Jangu Vs State Of Rajasthan
.... e at the Bar and have gone through the relevant record of the case. It is true that the case of the present petitioner is not distinguishable from the cases of co-accused Ashok, Banwari Lal, Bhagirath and Rakesh, but this Court is also of the view that the petitioner is getting involved in ...
Rajasthan High Court
Roshan Vs State Of Rajasthan
.... e petitioner has been implicated in this case only on the basis of interrogation note and there is no other direct evidence against him. The petitioner is in judicial custody and trial of the case will take sufficiently long time. Therefore, it is prayed that benefit of bail may be granted to th ...
Rajasthan High Court
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