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Girdhari Lal vs State Of Rajasthan
2021 Latest Caselaw 11519 Raj

Citation : 2021 Latest Caselaw 11519 Raj
Judgement Date : 26 July, 2021

Rajasthan High Court - Jodhpur
Girdhari Lal vs State Of Rajasthan on 26 July, 2021
Bench: Sanjeev Prakash Sharma

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8748/2021

Girdhari Lal S/o Govind Lal, Aged About 30 Years, R/o Chhoti Khatu, Police Station Khunkhuna, District Nagaur (Presently Lodged In Sub Jail Deedwana)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Ram Chandra Khichi For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

26/07/2021

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

in connection with FIR No.70/2021 registered at Police Station,

Khunkhuna, District Nagaur for offence under Section(s) 452, 356,

379, 308 & 323 of IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the injuries

are not of such nature being griveous or dangerous to life. The

quarrel occurred on account of demanding money relating to the

work done by the petitioner.

Learned Public Prosecutor opposes the bail application and

submits that the statement made under Section 164 Cr.P.C. by the

injured however, mentions of a different version.

(2 of 2) [CRLMB-8748/2021]

I have considered the submissions and perused the case

diary and the injuries on the body of the injured which are simple

in nature, 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 - Girdhari Lal S/o Govind Lal, 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

2-1/-saurabh

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