Harikishan S/O Bacchu Lodha vs State Of Rajasthan
2021 Latest Caselaw 1246 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  1906/2021

Harikishan S/o Bacchu Lodha, R/o Nagla Jodhsingh, Police
Station Kumher, Bharatpur (Raj.). (At Present Confined In
Central Jail Sewar, Bharatpur)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through P.p.
                                                                   ----Respondent

For Petitioner(s) : Mr. Vivek Goyal for Mr. Nikhlesh Katara For Complainant(s) : Mr. J K Moolchandani For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.566/2020 was registered at Police Station Kumher,

District Bharatpur for offence under Sections 143, 323, 341, 379

I.P.C.

3. It is contended by counsel for the petitioner that the dispute

took place when water spilled over due to passing of the vehicle.

Dispute took place on the spur of the moment. There is cross

F.I.R.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that petitioner

hit the injured with a sharp weapon, which caused injury on his

(2 of 2) [CRLMB-1906/2021]

hand.

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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

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

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /69

Powered by TCPDF (www.tcpdf.org)