Rampratap vs State
2021 Latest Caselaw 11761 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8998/2021

Rampratap S/o Setaram @ Shetan Ram, Aged About 40 Years, R/o Dhansiya, Tehsil Nohar, District Hanumangarh, Rajasthan. (Lodged In District Jail, Hanumangarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Chandrasen Rathore For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

28/07/2021

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

in connection with FIR No.48/2021 registered at Police Station,

Khuiya, District Hanumangarh for offence under Section(s) 341,

323, 325 & 308 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 injury on

the nose stands unexplained from the FIR where the allegations is

of having beaten up the injured on legs and back.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the contents of FIR and MLR, but

without commenting further on merits of the case, I deem it just

and proper to enlarge the petitioner on bail.

(2 of 2) [CRLMB-8998/2021]

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Rampratap S/o Setaram @

Shetan Ram, 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

4-1/-saurabh

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