Chotu vs State
2021 Latest Caselaw 8819 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3392/2021

1. Chotu S/o Asharam Kanjar, Aged About 30 Years, R/o Dhangadmau P.s. Bhainsroadgarh, Dist. Chittorgarh. (Presently Lodged At Dist. Jail, Chittorgarh).

2. Chatarmal @ Chatriya Kanjar S/o Asharam, Aged About 29 Years, R/o Dhangadmau P.s. Bhainsroadgarh, Dist. Chittorgarh. (Presently Lodged At Dist. Jail, Chittorgarh).

3. Pinku S/o Ramuda @ Ramudiya Kanjar, Aged About 26 Years, R/o Dhangadmau P.s. Bhainsroadgarh, Dist. Chittorgarh. (Presently Lodged At Dist. Jail, Chittorgarh).

4. Shankarlal S/o Jaisingh @ Chasida, Aged About 25 Years, R/o Dhangadmau P.s. Bhainsroadgarh, Dist. Chittorgarh. (Presently Lodged At Dist. Jail, Chittorgarh).

----Petitioners Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Umesh Shrimali For Respondent(s) : Mr. Mahipal Bishnoi, PP with Ms. Kamla Goswami

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/04/2021

The instant bail application under Section 439 CrPC has been

preferred by the petitioners who are in custody in connection with

the F.I.R. No.70/2020 registered at the Police Station

Bhainsroadgarh, Chittorgarh for the offences under Sections 143,

323, 308, 336, 382, 457, 379/511 of the IPC.

Heard learned counsel for the petitioners, learned Public

Prosecutor and perused the material available on record.

(2 of 2) [CRLMB-3392/2021]

The petitioners have been charge-sheeted for the above

offences after investigation. It is true that first application for bail

filed on behalf of the co-accused Ganiya @ Ghana stands rejected

by this Court vide order dated 27.01.2021 but liberty was given to

the said accused to file a fresh bail application after submission of

the chargesheet. The injuries received by the members of the

complainant party were caused by brick-batting on the road. As

per the order rejecting bail, the petitioners do not have any

criminal antecedents.

In this background and having regard to the entirety of the

facts and circumstances of the case, I am inclined to grant

indulgence of bail to the petitioners. Accordingly, the instant bail

application under Section 439 CrPc is allowed and it is directed

that the accused-petitioners (1) Chotu S/o Asharam, (2)

Chatarmal @ Chatriya Kanjar (3) Pinku S/o Shri Ramuda @

Ramudiya Kanjar & (4) Shankarlal S/o Shri Jai Singh @ Chasida

arrested in connection with F.I.R. No.70/2020 registered at the

Police Station Bhainsroadgarh, District Chittogarh shall be released

on bail; provided each of them furnishes a personal bond of

Rs.50,000/- and two surety bonds of Rs.25,000/- each to the

satisfaction of the learned trial court with the stipulation to appear

before that Court on all dates of hearing and as and when called

upon to do so.

(SANDEEP MEHTA),J 6-Sudhir Asopa/-

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