Ramvilas S/O Shri Bharat Singh vs State Of Rajasthan
2021 Latest Caselaw 2576 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 9958/2021

1.        Ramvilas S/o Shri Bharat Singh, R/o Vill. Bateshwar Kala
          Ps Kanchanpur Dist. Dholpur Raj. (At Present In Dist. Jail
          Dholpur)
2.        Nirpal @ Narpal S/o Shri Deviram, R/o Vill. Bateshwar
          Kala Ps Kanchanpur Dist. Dholpur Raj. (At Present In Dist.
          Jail Dholpur)
                                                                    ----Petitioners
                                     Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Dushyant Jain present in the Court For Complainant(s) : Mr. Rajneesh Gupta present in the Court For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.33/2021 was registered at Police Station

Kanchanpur, Dholpur for offence under Sections 143, 323, 341,

336, 504 I.P.C.

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

cross F.I.R. The incident took place on 22.01.2021 and F.I.R. was

lodged after delay of one day on 23.01.2021. It is also contended

that the injury report is of 25.01.2021.

(2 of 2) [CRLMB-9958/2021]

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that in the

injury report, the duration relates to the date of the offence. It is

also contended that the allegation of causing injury on the head is

assigned to Petitioner No.2.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, 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 /40

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