Ram Lal S/O Gopi Chand vs State Of Rajasthan
2021 Latest Caselaw 776 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               14930/2020

1.        Ram Lal S/o Gopi Chand, R/o Chhepat Ki Dhani Tan
          Mehru Thana Malpura Dist. Tonk Raj. (Accused Applicants
          Lodged In Sub Jail Malpura)
2.        Hemraj S/o Deva Lal, R/o Chhepat Ki Dhani Tan Mehru
          Thana Malpura Dist.tonk Raj. (Accused Applicants Lodged
          In Sub Jail Malpura)
3.        Ratiram S/o Ramdev, R/o Chhepat Ki Dhani Tan Mehru
          Thana Malpura Dist.tonk Raj. (Accused Applicants Lodged
          In Sub Jail Malpura)
4.        Rodu S/o Ladu, R/o Chhepat Ki Dhani Tan Mehru Thana
          Malpura Dist.tonk Raj. (Accused Applicants Lodged In Sub
          Jail Malpura)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Vijay Choudhary through VC For Respondent(s) : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/01/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.202/2020 was registered at Police Station Malpura,

Tonk for offence under Sections 143, 447, 307, 323 & 341 I.P.C.

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

cross F.I.R. No overt act is assigned to the petitioners. The

incident took place on the spur of the moment

(2 of 2) [CRLMB-14930/2020]

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioners have criminal antecedents.

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 trial Court with the stipulation that they 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 /15

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