Hotam Singh S/O Shri Ramveer vs State Of Rajasthan
2021 Latest Caselaw 1613 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                   1868/2021

1.        Hotam      Singh       S/o    Shri     Ramveer,           R/o     Kansaspura
          (Peeprikapura)         Ps     Kanchanpur          Dist.       Dholpur     Raj.
          (Presently In Dist. Jail At Dholpur)
2.        Veeri     Singh    S/o        Shri    Ramveer,            R/o     Kansaspura
          (Peeprikapura)         Ps     Kanchanpur          Dist.       Dholpur     Raj.
          (Presently In Dist. Jail At Dholpur)
                                                                          ----Petitioners
                                        Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Aditya Mishra For Respondent(s) : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/02/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.359/2020 was registered at Police Station

Kanchanpur, District Dholpur for offence under Sections 143, 323,

341, 379 I.P.C.

3. It is contended by counsel for the petitioners that there is

only one grievous injury, caused on the leg.

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-1868/2021]

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

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

that accused-petitioners shall be released on bail provided each of

them 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 they 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 /72

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