Suresh Chandra vs State Of Rajasthan
2021 Latest Caselaw 12503 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5807/2021

Suresh Chandra S/o Dhanpal Barjot, Aged About 24 Years, R/o Barjidya, Anadpuri, Dist. Banswara. (Accused Lodge At Dist. Jail, Banswara).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Parikshit Nayak For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

10/08/2021

The office objections are overruled.

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.278/2020, Police Station Anandpuri, District Banswara for

offences under Sections 447, 323, 325, 302 in alternate 302/34

IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

As many as 17 persons were named as assailants in the FIR.

Specific allegation was levelled by the eye-witnesses examined

during investigation that the accused Prakash and Shambhulal

were armed with iron rods whereas accused Govind was armed

with a lathi. The other accused persons were having stones in

their hands. The allegation of inflicting blows to the deceased

Mongaram is specifically against the accused Prakash and

Shambhulal. On a perusal of the postmortem report of the

(2 of 2) [CRLMB-5807/2021]

deceased Mongaram, it becomes clear that only a single injury

was inflicted to him on the head which proved fatal.

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioner.

Accordingly, the bail application is allowed and it is directed that

the accused-petitioner Suresh Chandra S/o Shri Dhanpal Barjot

arrested in connection with the F.I.R. No.278/2020 registered at

Police Station Anandpuri, District Banswara shall be released on

bail provided he 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

166-Sudhir Asopa/-

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