ALLU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 3rd bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in custody in relation to F.I.R. No.56/2011, Police Station Bijoliya, District Bhilwara, for the offences under Ss. 147, 148, 341, 323, 332, 353, 307, 302 and 120B of the IPC and Sec. 3/25 of the Arms Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) The petitioner and the other co-accused persons are facing trial in the Court of Additional Sessions Judge No.3 Bhilwara Camp Mandargarh for the above offences. The petitioner is in custody from 5/9/2011. Out of the 127 witnesses cited by the prosecution in the calender of witnesses, till date, only 86 witnesses have been examined. The Coordinate Bench of this Court has after considering the merits of the case and the significant delay in conclusion of the trial extended benefit of bail to the co-accused Shivraj Singh by passing a detailed order dtd. 16/8/2021 in SBCRLMB No.14461/2020. It is relevant to mention here that the star prosecution witness Bheru Lal (P.W. 7) wrongly identified the accused petitioner in his evidence. The Coordinate Benches of this Court have granted bail to the accused persons viz. Ashok S/o Bansi Lal, vide order dtd. 10/8/2021 (4th Bail Application No. 10534/2021), Om Prakash S/o Mohan Ram, vide order dtd. 10/8/2021 (4th Bail Application No. 10533/2021), Sahi Ram, vide order dtd. 10/8/2021 (Bail Application No. 10156/2021, Umesha Ram S/o late Fagluram Bishnoi, vide order dtd. 10/8/2021 (Bail Application No. 8316/2021), Arun Kumar Gautam vide order dtd. 12/12/2012 (Bail Application No. 3105/2012), Alu @ Arvind Singh vide order dtd. 31/5/2012 (Bail Application No. 3997/2012), Giriraj Singh vide order dtd. 22/8/2013 (Bail Application No. 3994/2013), Harendra Singh vide order dtd. 3/2/2014 (Bail Application No. 1056/2014), Kanhai Singh vide order dtd. 4/2/2014 (Bail Application No. 1194/2014), Arun Kumar vide order dtd. 17/2/2014 (Bail Application No. 1370/2014), Moni Tomar @ Virendra Pratap Singh vide order dtd. 21/2/2014 (Bail Application No. 1793/2014), Arjun Singh @ Monu vide order dtd. 21/2/2014 (Bail Application No. 1794/2014), Mukesh vide order dtd. 21/2/2014 (Bail Application No. 1795/2014), Dinesh vide order dtd. 7/3/2014 (Bail Application No. 2209/2014), Sandeep @ Monti vide order dtd. 2/4/2014 (Bail Application No.2530/2014), Sarvesh Singh vide order dtd. 2/4/2014 (Bail Application No.2794/2014), Allu @ Arvind Singh vide order dtd. 16/5/2014 (Bail Application No. 3894/2014), Shirvaj Singh vide order dtd. 17/9/2015 (BailApplication No. 6343/2015), Sachin Singh vide order dtd. 16/12/2015 (Bail Application No. 11914/2015), Ajju @Ajay Pratap Singh vide order dtd. 16/12/2015 (Bail Application No. 11915/2015), Niru Kushwah @ Narendra Pratap Singh vide order dtd. 16/12/2015 (Bail Application No. 11917/2015), Allu @Arvind Singh vide order dtd. 25/1/2017 (Bail Application No.7226/2016), Ajju @ Ajay Pratap Singh vide order dtd. 19/7/2017 (Bail Application No.2257/2017), Suresh Jain Puchhi vide order dtd. 21/11/2017 (Bail Application No.9196/2017), Suraj Singh vide order dtd. 21/11/2017 (Bail Application No. 10470/2017), Shivraj Singh vide order dtd. 7/2/2018 (Bail Application No. 1301/2018), Giriraj Singh vide order dtd. 22/8/2019 (Bail Application No. 8472/2018), Suraj Singh vide order dtd. 30/1/2019 (Bail Application No.10651/2018), Suraj Singh vide order dtd. 22/8/2019(Bail Application No. 5872/2019), Suraj Singh vide order dtd. 3/12/2020 (Bail Application No. 11995/2020), Kanhai Singh vide order dtd. 29/3/2013 (Bail Application No. 466/2013). Thereafter, the co-accused Giriraj has been granted bail by the trial Court.