Rasid S/O Shri Asar Khan vs State Of Rajasthan
2021 Latest Caselaw 648 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               15406/2020

Rasid S/o Shri Asar Khan, R/o Chaniyakala Ps Pahadi Dist.
Bharatpur At Present In Sub Jail Deeg
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Harendra Singh through VC For Respondent(s) : Mr. Ankit Khandelwal present in the Court For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.74/2020 was registered at Police Station Pahadi

District Bharatpur for offence under Sections 143, 323, 341 I.P.C.

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

injuries sustained by the injured is dangerous to life.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that there was

hair line fracture on scalp and farsa was recovered from the

petitioner.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-15406/2020]

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

ARTI SHARMA /57

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