Krishna [email protected] S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 302 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                14803/2020

Krishna [email protected] S/o Shri Ramchandra, R/o Gurdayalpura Ps
Diggi Dist. Tonk Raj. (Presently Confined At Central Jail Tonnk)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 14804/2020 Shankar S/o Ramchandra, R/o Gurdayalpura Ps Diggi Dist. Tonk Raj. (Presently Confined At Central Jail Tonk)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Hemant Gajraj, through VC For Complainant(s) : Mr. Ravindra Singh Shekhawat For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/01/2021

1. Petitioners have filed these bail applications under Section

439 of Cr.P.C.

2. F.I.R. No. 110/2020 was registered at Police Station Diggi,

Tonk Rajasthan, for offence under Sections 143, 341, 323, 452 of

I.P.C.

3. It is contended by counsel for the petitioners that there is

(2 of 2) [CRLMB-14803/2020]

cross FIR. Persons were injured on both sides. Initially FIR was

registered under Section 323, 241 and 452 IPC, but subsequently,

Section 307 IPC has been added. There are general allegations

against the petitioner. No overt act is assigned to any person.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that petitioner

has tried to enter into the house of complainant and have caused

injuries, and as many as three persons were injured. As per the

petitioner, four persons were injured on their side.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow the bail application.

7. These bail applications are accordingly allowed and it is

directed that accused petitioners shall be released on bail provided

each of them 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 they

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.

8. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /31-32

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