Chittar Lal S/O Bajrang Lal vs State Of Rajasthan
2021 Latest Caselaw 2682 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9964/2021

Chittar Lal S/o Bajrang Lal, R/o Kherli Devji At Present R/o
Saxena Farm Badakheda Ps Lakheri Dist. Bundi Raj. (At Present
Confined In Dist. Jail Bundi)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Praveen Kumar Jain, through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

07/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.89/2021 was registered at Police Station Lakheri,

District Bundi (Raj.) for offence under Sections 323 and 324 I.P.C.

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

cross FIR. Deceased received 30 per cent burn injuries and died

after 14 days of the incident. From the cross FIR lodged by the

owner of the farm, the deceased was put ablaze inside the border

of the premises belonging to Narendra Saxena. Petitioner who is

looking after the farm of Narendra Saxena has been falsely

implicated in this case.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that after investigation, police has come to the

(2 of 2) [CRLMB-9964/2021]

conclusion that offence under Section 304 is made out and offence

under Section 302 is not made out.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner and without commending on the merits of the case, I

deem it proper to allow the bail application.

7. This bail application is, accordingly, allowed and it is directed

that accused-petitioner shall be released on bail provided he

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 he 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

NIKHIL KR. YADAV /19

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