Gaurav Kumar S/O Ramesh Kumar Ojha vs State Of Rajasthan
2021 Latest Caselaw 1695 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                  2613/2021

Gaurav Kumar S/o Ramesh Kumar Ojha, R/o Hassuapur Dist.
Chhapra Bihar Presently House No. C-98 Street No. 5 Ekta Marg
Nangli Vihar Extention Bapdola Ps Sahola Nafazgarh New Delhi
(Presently Confined At Central Jail Kota)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s)           :     Mr. Pallav Sharma
For State                   :     Mr. Deshraj Gosingha, PP



             HON'BLE MR. JUSTICE PANKAJ BHANDARI

                            Judgment / Order

16/02/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.155/2020 was registered at Police Station Bhimganj

Mandi, District Kota for offence under Sections 307, 323 & 341

I.P.C.

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

a taxi driver who got stuck in Kota in lockdown and stayed with his

sister. As lockdown continued for a pretty long, he continued

facing financial problems and went under depression, as a

consequence of which he fought with his sister and attacked his

sister's children with a kitchen knife. He also inflicted injuries to

himself. It is also contended that doctor has opined that if the

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injury would not have been treated in time, it would be dangerous

to life. It is also contended that charge-sheet has been filed.

Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the second bail application.

7. This second 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

NIKHIL KR. YADAV /54

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