Ramesh S/O Shri Raghuveer vs State Of Raj
2021 Latest Caselaw 129 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              13943/2020

Ramesh S/o Shri Raghuveer, R/o Malla Ki Dhani Leeloj Ka Gola
Tehsil Baswa Dist. Dausa At Present In Sub Jail Bandikui Dist.
Dausa
                                                                  ----Petitioner
                                   Versus
State Of Raj., Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Harendra Singh, through VC For Complainant(s) : Mr. Jiya Ur Rahman, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

07/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

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

District Dausa for offence under Sections 143, 232, 341, 504, 302

of I.P.C.

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

property dispute between the parties. Deceased wanted to grab

the entire property. A dispute took place. None of the injuries was

caused by weapon. There was general allegations against five

persons, one of the co-accused has been enlarged on bail.

Charge-sheet has been filed. Conclusion of trial will take time.

4. Learned Public Prosecutor and counsel for the complainant

(2 of 2) [CRLMB-13943/2020]

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

application of co-accused granted bail because he was sending

away from the place of occurrence and no recovery was effected.

Whereas in the present case, blood stained lathi has been

recovered from 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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /47

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