Rujdar S/O Mehtab vs State Of Rajasthan
2021 Latest Caselaw 3100 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              11091/2021

Rujdar S/o Mehtab, Aged About 55 Years, R/o Milakpur Ps Sadar
Dist. Alwar Raj. (At Present In Central Jail Alwar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 11092/2021 Akbar S/o Asin Khan, Aged About 36 Years, R/o Milakpur Ps Sadar Dist. Alwar Raj. (At Present In Central Jail Alwar)

----Petitioner Versus The State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Jiya Ur Rahman For Complainant(s) : Mr. Sanjay Khan, through VC For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/07/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.48/2021 was registered at Police Station Sadar

Alwar for offence under Sections 323 & 341 I.P.C.

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

cross FIR. Two persons were injured on the side of the petitioner

(2 of 2) [CRLMB-11091/2021]

and three persons injured on the side of the complainant. Co-

accused has been enlarged on bail. None of the injuries caused

are dangerous to life.

4. Learned Public Prosecutor and counsel for the complainant

have opposed these bail applications. It is contended that there is

specific allegation on Akbar of causing injuries to Azad.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are, 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

NIKHIL KR. YADAV /11-12

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