Bhuvneshwar S/O Mohan Lal vs State Of Rajasthan
2021 Latest Caselaw 598 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                16026/2020

1.      Bhuvneshwar S/o Mohan Lal, Aged About 36 Years, R/o
        Vill. Bhiya Ps Keshoraipatan Dist. Bundi Raj. (Accused
        Petitioner At Present Confined At Dist. Jail Bundi)
2.      Rajendra Kumar S/o Mohan Lal, Aged About 32 Years, R/o
        Vill. Bhiya Ps Keshoraipatan Dist. Bundi Raj. (Accused
        Petitioner At Present Confined At Dist. Jail Bundi)
3.      Nandbihari S/o Ramchandra, Aged About 35 Years, R/o
        Vill. Bhiya Ps Keshoraipatan Dist. Bundi Raj. (Accused
        Petitioner At Present Confined At Dist. Jail Bundi)
                                                                        ----Petitioners
                                     Versus
State Of Rajasthan, Through Pp
                                                                       ----Respondent

For Petitioner(s)          :     Mr. D.K. Dixit
For State                  :     Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

21/01/2021

1. Petitioners have filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 388/2020 was registered at Police Station

Keshavraipatan, District Bundi for offence under Sections 143,

323, 308 of I.P.C.

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

cross FIR. The injuries sustained are all simple in nature.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-16026/2020]

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. This bail application is 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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /71

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