Kishan vs State Of Rajasthan
2021 Latest Caselaw 18901 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14950/2021

Kishan S/o Shaitaniya Kanjar, Aged about 37 Years, Mevda Colony, Police Station Kapasan, District Chittorgarh. At Present Sub Jail Kapasan

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

----Respondent

For Petitioner(s) : Mr. Sanjay Mathur For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/12/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.172/2020 of

Police Station Kapasan, District Chittorgarh for the offences

punishable under Sections 147, 148, 149, 323, 341, 324, 427,

452 & 307 of IPC. He has preferred this bail application under

Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that no

specific role has been attributed to the petitioner. It is further

submitted that since co-accused Jagdish, against whom, there is

allegation of inflicting grievous and dangerous to life injury to the

injured, has already been enlarged on bail by a Co-ordinate Bench

of this Court, the petitioner may also be granted bail.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-14950/2021]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Kishan S/o

Shaitaniya Kanjar shall be released on bail in connection with FIR

No.172/2020 of Police Station Kapasan, District Chittorgarh

provided he executes a personal bond in a sum of Rs.50,000/-

with two sound and solvent sureties of Rs.25,000/- each to the

satisfaction of learned trial court for his appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(VIJAY BISHNOI),J

33-Arun/-

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