Devi Lal S/O Bhuralal vs State Of Rajasthan
2021 Latest Caselaw 664 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                15032/2020

1.         Devi Lal S/o Bhuralal, R/o Boradi Ps Chechat Dist. Kota
           (Presently Confined In Sub Jail Ramganj Mandi)
2.         Kamlesh S/o Gopal, R/o Boradi Ps Chechat Dist. Kota
           (Presently Confined In Sub Jail Ramganj Mandi)
3.         Bhojraj S/o Chhitar Lal, R/o Boradi Ps Chechat Dist. Kota
           (Presently Confined In Sub Jail Ramganj Mandi)
4.         Shambhu Dayal S/o Dulichand, R/o Boradi Ps Chechat
           Dist. Kota (Presently Confined In Sub Jail Ramganj Mandi)
5.         Durga Lal @ Phorya S/o Bhuralal, R/o Boradi Ps Chechat
           Dist. Kota (Presently Confined In Sub Jail Ramganj Mandi)
6.         Vinod Kumar S/o Kishan Lal, R/o Boradi Ps Chechat Dist.
           Kota (Presently Confined In Sub Jail Ramganj Mandi)
                                                                   ----Petitioners
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Dinesh Kumar Garg For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/01/2021

1. Petitioners have filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 214/2020 was registered at Police Station Chechat,

District Kota for offence under Sections 143, 341, 323, 307 of

I.P.C.

3. It is contended by counsel for the petitioners that charge-

(2 of 2) [CRLMB-15032/2020]

sheet has been filed. There is only grievous injury caused to the

injured. There are general allegations.

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

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 /35

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