AJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present applications have been preferred by the complainant-petitioner seeking cancellation of bail granted to the accused-respondents, namely Rampratap S/o Shri Mahaveer and Kapil S/o Shri Vikram Singh, by the Court below vide orders dtd. 21/7/2025 and 30/7/2025, respectively, in connection with FIR No.106/2025, registered for offences under Ss. 191(2), 191(3), 190, 103(1) & 109(1) BNS.

(2.) Learned counsel for the complainant-applicants submitted that the bail orders impugned are liable to be cancelled, as the same have been passed mechanically and without proper consideration of the material on record. It was argued that parity has been erroneously maintained with co-accused Mukesh Devi, who had been granted bail vide order dtd. 26/6/2025 in S.B. Criminal Misc. Bail Application No. 7704/2024, primarily on the ground of her being a woman.

(3.) It was submitted that the said order did not examine the heinous nature of the offence, the life-threatening injuries caused to the deceased, or the specific and active role of each accused. Learned counsel further contended that the case of Mukesh Devi was distinguishable as her bail was granted under different considerations, whereas the accused-non-applicants herein are alleged to have actively participated in the commission of the offence resulting in the death of Vijay Singh (father of the applicant) on the spot.