Ramdayal S/O Prahlad vs State Of Rajasthan
2021 Latest Caselaw 1113 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 15211/2020

Ramdayal S/o Prahlad, Aged About 35 Years, R/o Poplod Ps Atru
Dist. Baran Raj. (At Present In Sub Jail Chhabra Baran)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Jagdish Singh Chauhan For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

02/02/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 302/2020 was registered at Police Station Atru,

District Baran (Raj.) for offence under Sections 341, 302, 34 of

I.P.C.

3. It is contended by counsel for the petitioner that initially FIR

was lodged under Section 302 IPC, but now police has filed

charge-sheet under Section 341 and 304 IPC. The deceased fell on

the ground and hit some stone, as a result of which he expired.

The allegation against the petitioner is that he hit the deceased

with a lathi. It is also contended that charge-sheet has been filed.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner hit the deceased on the head, as a

(2 of 2) [CRLMB-15211/2020]

result of which he fell from the motorcycle and sustained injuries.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

that accused petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /18

Powered by TCPDF (www.tcpdf.org)