Lakhvinder Sahani vs State
2021 Latest Caselaw 2490 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 373/2021

1. Lakhvinder Sahani S/o Sh. Upendra Sahani, Aged About 26 Years, R/o Ward No. 9, Rampura, Tehsil Pilibanga District Hanumangarh. (At Present Lodged In District Jail, Hanumangarh).

2. Pala Ram S/o Sh. Nathu Ram, Aged About 24 Years, R/o Ward No. 8/12, Rampura, Tehsil Pilibanga District Hanumangarh. (At Present Lodged In District Jail, Hanumangarh).

----Petitioners Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

29/01/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioners, who are in custody in relation

to F.I.R. No.87/2020, Police Station Pilibanga, District

Hanumangarh for offences under Sections 302, 364 & 34 IPC.

Heard learned counsel for the parties. Perused the material

available on record.

The material witnesses have been examined at the trial.

They did not support the prosecution case and were declared

hostile. The prosecution allegation as against the petitioners is of

inflicting fist and kick blows to the deceased Suresh. As per the

(2 of 2) [CRLMB-373/2021]

postmortem report, the cause of death has been opined

perforation of intestine leading to peritonitis and septicemic shock.

Be that as it may. Having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioners.

Accordingly, this bail application is allowed and it is directed that

the petitioners (1) Lakhvinder Sahani S/o Shri Upendra Sahani &

(2) Pala Ram S/o Shri Nathu Ram arrested in connection with the

F.I.R. No.87/2020, registered at Police Station Pilibanga,

Hanumangarh shall be released on bail provided each of them

furnishes a personal bond of Rs.50,000/- and two surety bonds of

Rs.25,000/- each to the satisfaction of the learned trial court with

the stipulation to appear before that Court on all dates of hearing

and as and when called upon to do so.

(SANDEEP MEHTA),J 36-Sudhir Asopa/-

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