Kana Ram vs State Of Rajasthan
2021 Latest Caselaw 2491 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 369/2021

1. Kana Ram S/o Saka Ram, Aged About 27 Years, By Caste Meghwal, R/o Mokampura, Police Station Falna, District Pali. (Presently Lodged In Sub Jail, District Pali).

2. Ramesh S/o Saka Ram, Aged About 24 Years, By Caste Meghwal, R/o Mokampura, Police Station Falna, District Pali. (Presently Lodged In Sub Jail, District Pali).

----Petitioners Versus State Of Rajasthan, Through P.P

----Respondent

For Petitioner(s) : Mr. Vikram Choudhary For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA Mr. A.R. Choudhary, 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.152/2020, Police Station Falna, District Pali for

offences under Sections 341, 323, 325 & 307 IPC.

Heard learned counsel for the parties. Perused the material

available on record.

As per the medical reports, injured Kuldeep Singh received

four lacerated wounds whereas injured Pankaj Sharma received

two lacerated wounds, all caused by blunt weapon. One head

injury of the Kuldeep Singh was opined to be grievous in nature

and an opinion was given that the same is dangerous to life. As

(2 of 2) [CRLMB-369/2021]

per the statement of injured Kuldeep Singh, the injuries were

attributed to Kanaram.

In view of above, Shri Vikram Choudhary submits that he

may be allowed to withdraw the bail application of Kanaram at this

stage. However, he prays that the accused Ramesh deserves

indulgence of bail.

Learned Public Prosecutor has vehemently and fervently

opposed the submissions advanced by petitioners' counsel.

Having regard to the overall facts and circumstances of the

case as available on record, I am of the opinion that the accused-

petitioner Kana Ram S/o Shri Saka Ram does not deserve

indulgence of bail at this stage. He shall be at liberty to file a fresh

bail application after submission of the challan. However, the

accused-petitioner Ramesh S/o Shri Saka Ram is entitled to be

released on bail.

Accordingly, this bail application is partly allowed and it is

directed that the petitioner Ramesh S/o Shri Sakaram arrested in

connection with the F.I.R. No.152/2020, registered at Police

Station Falna, Pali shall be released on bail provided he 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

35-Sudhir Asopa/-

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