Prabhu vs State Of Rajasthan
2021 Latest Caselaw 5084 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1370/2021

Prabhu S/o Pama, Aged About 50 Years, Khatwada, Jaganpura, Police Thana Mota Gaon, Dist. Banswara. (Accused Lodge At Dist. Jail Banswara).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Parikshit Nayak For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/02/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.114/2020 of

Police Station Motagaon, District Banswara for the offences

punishable under Sections 147, 447, 323, 307, 504/149 IPC. He

has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation against the petitioner is to the effect that he had

inflicted grievous and dangerous to life injuries on the head of the

injured- Velia. It is also submitted that it is not a case of repetition

of causing injuries but a case of free fight in respect of a plot, in

which, both the parties received injuries. It is further submitted

that charge-sheet has been filed in the matter and trial of the case

will take time.

(2 of 2) [CRLMB-1370/2021]

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Prabhu S/o

Pama shall be released on bail in connection with FIR No.114/2020

of Police Station Motagaon, District Banswara provided he

executes a personal bond in a sum of Rs.50,000/- with two sound

and solvent sureties of Rs.25,000/- each to the satisfaction of

learned trial court for his appearance before that court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(VIJAY BISHNOI),J

24-akash/-

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