Devkaran S/O Shri Gopilal vs State Of Rajasthan
2021 Latest Caselaw 1252 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1894/2021

Devkaran S/o Shri Gopilal, Aged About 35 Years, R/o Bhuakhedi,
P.s. Bapcha, Distt. Baran (Raj.) (The Accused Petitioner Is In
Judicial Custody At Sub Jail, Chhabra, Distt. Baran.)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Sanjay Sharma
For Respondent(s)         :     Mr. Riyasat Ali, 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.232/2020 was registered at Police Station Bapcha,

Distt. Baran for offence under Sections 341, 323, 504, 34 I.P.C.

3. It is contended by counsel for the petitioner that there was

some dispute pertaining to the agricultural land. None of the

injuries is caused on the vital part of the body. There is no

allegation against the petitioner of causing any injury which is

dangerous to life. Co-accused has been enlarged on bail.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-1894/2021]

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 /62

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