Amba Lal vs State
2021 Latest Caselaw 11259 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8641/2021

Amba Lal S/o Gokal, Aged About 40 Years, R/o Palkhedi, Police Station Mangalwad, District Chittorgarh (Lodged In District Jail Chittorgarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Rajesh Kumar For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

20/07/2021

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

in connection with FIR No.82/2021 registered at Police Station,

Mangalwad, District Chittorgarh for offence under Section(s) 341,

323, 325 & 307 of IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration the MLR of the injured and that

there is no sharp injury whereas the allegation against the

petitioner is of causing injury by "Kulhadi", but without

commenting further 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 petitioner - Amba Lal S/o Gokal, be released

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

(2 of 2) [CRLMB-8641/2021]

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

6-1/-saurabh

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