Keshar vs State Of Rajasthan
2021 Latest Caselaw 18946 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 12180/2021

1. Keshar W/o Mohan Ram, Aged About 57 Years, Sirsala P.s. Gachhipura Dist. Nagaur. (At Present Lodged In Sub Jail, Makrana).

2. Kamla W/o Chhigna Ram, Aged About 43 Years, Sirsala P.s. Gachhipura Dist. Nagaur. (At Present Lodged In Sub Jail, Makrana).

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

----Respondent

For Petitioner(s) : Mr. Ravindra Acharya For Respondent(s) : Mr. Mahipal Bishnoi, PP For Complainant(s) : Mr. Dinesh Vishoi for Mr. Vishal Sharma

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/12/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioners have been arrested in FIR No.58/2021 of

Police Station Gachhipura District Nagaur for the offences

punishable under Sections 147, 148, 447, 323, 341, 325, 427,

302 IPC. They have preferred this bail application under Section

439 Cr.P.C.

Learned counsel for the petitioners has submitted that from

the charge-sheet filed by the police, it is clear that the

complainant party was aggressor and they started fight. It is also

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submitted that in the free fight, both the parties had received

injuries. It is further submitted that no specific role has been

attributed to the petitioners. It is also submitted that the

petitioners are ladies and are in custody since long, therefore,

they are entitled to be enlarged on bail.

Learned Public Prosecutor as well as learned counsel for the

complainant have vehemently opposed the bail application.

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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Keshar W/o

Mohan Ram and Kamla W/o Chhigna Ram shall be released on bail

in connection with FIR No.58/2021 of Police Station Gachhipura

District Nagaur provided each of them 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

Surabhii/16-

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