Ram Charan S/O Shri Bhairu Lal vs State Of Rajasthan
2021 Latest Caselaw 430 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 14965/2020

Ram Charan S/o Shri Bhairu Lal, R/o Bada Ki Jhopadia Ps Baran
Sadar Dist. Baran (Presently Confined At Dist. Jail Baran)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Rohan Jain through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

19/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.135/2020 was registered at Police Station Baran

Sadar Dist. Baran for offence under Sections 341, 323, 143, 308

I.P.C.

3. It is contended by counsel for the petitioner that none of the

injuries were caused on vital part of the body. The allegation

against the petitioner is of causing injury by 'lathi'. Initially F.I.R.

was lodged under Section 308 IPC and subsequently, on demise of

complainant, Section 302 IPC was added. No overt act is assigned

to the present petitioner.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-14965/2020]

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 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

ARTI SHARMA /18

Powered by TCPDF (www.tcpdf.org)