Liladhar S/O Shri Hanuman Prasad vs State Of Rajasthan
2021 Latest Caselaw 797 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                 16060/2020

Liladhar S/o Shri Hanuman Prasad, Aged About 55 Years, R/o
Thakran       Wali   Dhani       Tan   Kishorpura         Ps      Gudhagorji      Dist.
Jhunjhunu Raj. (At Present Confined In Dist. Jail Jhunjhunu)
                                                                         ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                       ----Respondent

For Petitioner(s) : Mr. Shivendra Singh Rathore For State : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 155/2020 was registered at Police Station

Gudhagorji, District Jhunjhunu for offence under Sections 143,

323, 341, 308 of I.P.C.

3. It is contended by counsel for the petitioner that parties are

related to each other. The allegation against the petitioner is of

causing injury to Babulal. The injuries sustained by Babulal are

simple in nature. The allegation of causing injury to the deceased

is on Prakash. Petitioner has not caused any injury to the

deceased.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-16060/2020]

5. I have considered the contentions.

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 learned trial court with the stipulation that he 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 /58

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