Alamdin Alias Allam Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 87 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  12828/2020

1.        Alamdin Alias Allam Son Of Shri Nasru, Resident Of
          Jhenjhpuri Police Station Kaithwara District Bharatpur. At
          Present In Sub Jail, Deeg.
2.        Harun Son Of Shri Hanif, Resident Of Jhenjhpuri Police
          Station Kaithwara District Bharatpur. At Present In Sub
          Jail, Deeg.
3.        Alisher Son Of Shri Asin, Resident Of Jhenjhpuri Police
          Station Kaithwara District Bharatpur. At Present In Sub
          Jail, Deeg.
4.        Habbi Son Of Shri Ghamandi, Resident Of Jhenjhpuri
          Police Station Kaithwara District Bharatpur. At Present In
          Sub Jail, Deeg.
                                                                     ----Petitioners
                                       Versus
State Of Rajasthan, Through The P.p.
                                                                    ----Respondent

For Petitioner(s) : Mr. Harendra Singh through VC For Respondent(s) : Mr. Arvind Sharma for Mr. Ankit Khandelwal through VC For State : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/01/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.49/2020 was registered at Police Station Kaithwara

District Bharatpur for offence under Sections 143, 323, 341, 336,

354, 504 I.P.C.

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

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cross F.I.R. Three persons are injured on the side of the petitioner

and five persons are injured on the side of the complainant.

Charge-sheet has been filed in both the F.I.Rs. None of the injuries

is dangerous to life.

4. Learned Public Prosecutor and counsel for the complainant

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

gun shot injuries sustained by the injured.

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-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 /36

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