Rajasthan High Court - Jodhpur
Jeeva vs State on 13 December, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 15362/2021
1. Jeeva S/o Shri Vijaypal, Aged About 25 Years, R/o
Nokana, P.s. Varda, District Dungarpur (Raj.). (At Present
Lodged In District Jail- Dungarpur)
2. Praveen S/o Shri Vijaypal, Aged About 22 Years, R/o
Nokana, P.s. Varda, District Dungarpur (Raj.). (At Present
Lodged In District Jail- Dungarpur)
3. Kaluram S/o Shri Vijaypal, Aged About 20 Years, R/o
Nokana, P.s. Varda, District Dungarpur (Raj.). (At Present
Lodged In District Jail- Dungarpur)
----Petitioners
Versus
1. State, Through Pp
2. Praveen S/o Shri Vijaypal, Aged About 22 Years, R/o
Nokana, P.s. Varda, District Dungarpur (Raj.). (At Present
Lodged In District Jail- Dungarpur)
----Respondents
For Petitioner(s) : Mr. PS Chundawat
For Respondent(s) : Mr. Mahipal Bishnoi, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
13/12/2021
Heard learned counsel for the parties and perused the
material available on record.
The petitioner(s) has/have been arrested in FIR No.88/2021
of Police Station Varda, District Dungarpur for the offence(s)
punishable under Section(s) 341, 323, 307/34 of the IPC.
He/she/they has/have preferred this/these bail application(s)
under Section 439 Cr.P.C.
(2 of 2) [CRLMB-15362/2021]
Learned counsel for the petitioners has submitted that
allegation of attempting to kill the complainant, levelled against
the petitioner, is absolutely false. It is further submitted that as a
matter of fact, the fight took place between the complainant and
accused party on a trivial issue wherein, both the parties had
received injuries. Learned counsel for the petitioners has
submitted that charge-sheet has been filed, from which, it is clear
that the petitioners had no intention to kill the injured.
Learned Public Prosecutor has opposed the bail
application(s).
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 petitioner(s)
under Section 439 Cr.P.C.
Accordingly, this/these bail application(s) filed under Section
439 Cr.P.C. is/are allowed and it is directed that petitioner(s) - 1.
Jeeva S/o Shri Vijaypal, 2.Praveen S/o Shri Vijaypal and 3.
Kaluram S/o Shri Vijaypal shall be released on bail in connection
with FIR No.88/2021 of Police Station Varda, District Dungarpur
provided he/she/they execute(s) a personal bond in the 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/her/their
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
35-mohit/-
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