Anil vs State
2021 Latest Caselaw 8820 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3562/2021

Anil S/o Shri Vaguram, Aged About 22 Years, Banedia Khurd, District Pratapgarh. (Presently Lodged In District Jail, Pratapgarh).

----Petitioner Versus State, Through P.P

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 3563/2021 Dilip S/o Shri Mangilal, Aged About 21 Years, Banedia Khurd, District Pratapgarh. (Presently Lodged In District Jail, Pratapgarh).

----Petitioner Versus State, Through P.P.

----Respondent

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

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/04/2021

These two bail applications under Section 439 CrPC have

been preferred by the petitioners who are in custody in connection

with the F.I.R. No.34/2021 registered at the Police Station

Pratapgarh, District Pratapgarh for the offences under Sections

341, 323, 307 & 34 of the IPC.

Heard learned counsel for the petitioners, learned Public

Prosecutor and perused the case diary.

(2 of 2) [CRLMB-3562/2021]

The allegation of inflicting stab wounds to the injured Sohan

is specifically attributed to the accused Gokul. As per the FIR and

the statement of the injured, the petitioners herein caught hold of

his hands and immobilized him during assault. It is stated that a

compromise has been arrived at between the parties.

In view of the peculiar facts and circumstances of the case

and as the allegation of inflicting stab injuries to the injured is not

attributed to the petitioners herein, I am inclined to grant them

indulgence of bail. Accordingly, the bail applications under Section

439 CrPc is allowed and it is directed that the accused-petitioners

(1) Anil S/o Shri Vaguram & (2) Dilip S/o Shri Mangilal arrested in

connection with F.I.R. No.34/2021 registered at the Police Station

Pratapgarh, District Prataphgar 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 8-Sudhir Asopa/-

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