Devisingh S/O Mangilal vs State Of Rajasthan
2021 Latest Caselaw 1317 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               14440/2020

Devisingh S/o Mangilal, Aged About 48 Years, R/o Kundiya Ps
Dag Dust. Jhalawar Raj. (At Present Petitioner Confined At Sub
Jail Bhawanimandi)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Pranay Raj Singh Jhala For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.119/2020 was registered at Police Station Dug,

Jhalawar, District Jhalawar (Raj.) for offence under Sections 341,

323 & 34 I.P.C.

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

of injured witness, who is son of the deceased has been recorded.

As per his statement, the dispute took place on the spur of the

moment and the fatal injury is assigned to Shambhu Singh, who is

son of the petitioner.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-14440/2020]

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 /19

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