Vikas Kumar @ Raja S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 3096 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                11461/2021

Vikas Kumar @ Raja S/o Shri Rohitash Kumar, R/o Jodha Ka
Baas Ps Chirawa Dist. Jhunjhunu Raj. (Presently In Dist. Jail
Jhunjhunu)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Shailender Singh Balwada For Complainant(s) : Mr. Dushyant Singh Naruka For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.289/2021 was registered at Police Station Chirawa,

District Jhunjhunu for offence under Sections 323, 341, 458 & 34

I.P.C.

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

inordinate delay of two and a half months in lodging of FIR. Parties

are related to each other.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that petitioner

entered the house at wee hours of the night and old lady aged 85

years was injured in the incident.

(2 of 2) [CRLMB-11461/2021]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, 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 /15

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