Ghanshyam Singh S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1699 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1115/2021

Ghanshyam Singh S/o Shri Raghuveer Singh, R/o Malla Ki Dhani
Tan Leeloj Ka Gola Tehsil Baswa Dist. Dausa Atp Resent In Sub
Jail Bandikui Dist. Dausa
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Harendra Singh, through VC For Complainant(s) : Mr. Abdul Rahim Khan For State : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

16/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.109/2020 was registered at Police Station Baswa

District Dausa for offence under Sections 143, 323, 341, 504 &

302 I.P.C.

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

property dispute between the brothers. Co-accused have been

enlarged on bail. The recovery of lathi from the petitioner was

effected after the recovery has been effected from the other co-

accused, from the same house.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that a blood

(2 of 2) [CRLMB-1115/2021]

stained lathi has been recovered at the instance of the petitioner.

5. I have considered the contentions.

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

NIKHIL KR. YADAV /31

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