Dhanraj S/O Ramdev vs State Of Rajasthan
2021 Latest Caselaw 2583 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 10019/2021

1.        Dhanraj S/o Ramdev, R/o Ragunathpura Ps Dablana Dist.
          Bundi Raj. (Accused Is Presently Confined In Dist. Jail
          Bundi)
2.        Mrs. Shanti Bai W/o Ramdev, R/o Ragunathpura Ps
          Dablana Dist. Bundi Raj. (Accused Is Presently Confined
          In Dist. Jail Bundi)
                                                                   ----Petitioners
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Santosh Kumar Jain and Ms. Dipti Jain present in the Court For Respondent(s) : 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.104/2021 was registered at Police Station Dablana,

District Budni for offence under Sections 341, 323, 143 I.P.C.

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

sustained by the injured are simple in nature and are caused by

blunt weapon.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10019/2021]

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 /44

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