Lovekush S/O Bharat Lal vs State Of Rajasthan
2021 Latest Caselaw 4 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               12100/2020

Lovekush S/o Bharat Lal, Aged About 23 Years, R/o Ratanpura,
Police Station, Sapotra, District Karauli(Rajasthan) (Presently
Confined In District Jail, Karauli)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta, through VC For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.237/2020 was registered at Police Station Sapotra,

District Karauli for offence under Sections 302, 34 I.P.C.

3. It is contended by counsel for the petitioner that the

deceased sustained multiple puncture wound, which are assigned

to Banwari. The weapon of offence has also been recovered from

him and nothing was recovered from petitioner. There is no

allegation that petitioner inflicted any injuries to the deceased.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-12100/2020]

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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

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

so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /21

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