Hariram Son Of Girraj vs The State Of Rajasthan
2021 Latest Caselaw 1247 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1905/2021

Hariram Son Of Girraj, Aged About 65 Years, Resident Of
Aadalwada Kalan, Police Station, Chouth Ka Barwada, District
Sawai Madhopur (Rajasthan) (Presently Confined In District Jail,
Sawai Madhopur)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta For Complainant(s) : Mr. Tarun Jain 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.208/2020 was registered at Police Station Kotwali,

Sawai Madhopur, District Sawai Madhopur for offence under

Sections 323, 341, 34 I.P.C.

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

assigned to Kaluram. The injury caused by Kaluram is grievous in

nature. Petitioner is aged sixty five years.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-1905/2021]

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 /68

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