Pintu vs State
2021 Latest Caselaw 10029 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8468/2021

1. Pintu S/o Shivlal, Aged About 23 Years, Talab Wala Bera Dantala Bhakhar Choukha, Police Station Rajeev Gandhi Nagar, Dis. Jodhpur At Present Central Jail, Jodhpur

2. Dinesh S/o Shivlal, Aged About 25 Years, Talab Wala Bera Dantala Bhakhar Choukha, Police Station Rajeev Gandhi Nagar, Dis. Jodhpur At Present Central Jail, Jodhpur

3. Shivlal S/o Rawatram @ Rauram, Aged About 55 Years, Talab Wala Bera Dantala Bhakhar Choukha, Police Station Rajeev Gandhi Nagar, Dis. Jodhpur At Present Central Jail, Jodhpur

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Mahaveer Bishnoi For Respondent(s) : Mr. Muktiyar Khan, PP Mr. J.S Naruka Mr. D.L.R. Vyas

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

05/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.91/2021, registered at Police Station

Rajeev Gandhi Nagar, District Jodhpur for offence under Section(s)

324, 326, 341 and 323/34 of IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

                                                                         (2 of 2)                     [CRLMB-8468/2021]



                                        Learned    counsel     for     the     petitioners         submit   that   the

allegations against the petitioners are under Section 324, 326,

341, 323/34 of IPC in regard to the same incident. Cross case FIR

was also registered.

Learned counsel appearing for the complainant oppose the

bail application and submitted that the petitioners were assailant

and they came to the Mine of the complainant and beaten him

and also caused injury on the vital part.

I have considered the submissions. Taking into consideration

the fact with regard to the same incident and cross FIRs have

been registered, I am inclined to release the petitioner on bail.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the overall facts and circumstances

of the case, but without commenting on merits of the case, I

deem it just and proper to enlarge the petitioner on bail.

Therefore, this bail application is allowed and it is ordered

that the accused petitioners (1) Pintu S/o Shivlal, (2) Dinesh S/o

Shivlal and (3)Shivlal S/o Rawatram @ Rauram, be released on

bail under Section 439 Cr.P.C. in connection with aforesaid FIR

provided the petitioner furnishes a personal bond of Rs.20,000/-

with one surety in the like amount to the satisfaction of the

concerned Magistrate with the stipulation that he shall comply

with all the conditions laid down under Section 437(3) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

40-Hanuman/-

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