Kailash vs State Of Rajasthan
2021 Latest Caselaw 9669 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3777/2021

Kailash S/o Devi Singh, Aged About 30 Years, Eara P.S. Gangrar, Dist. Chittorgarh. (Presently Lodged At Dist. Jail Chittorgarh).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Umesh Kant Vyas (through VC) For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI (VACATION JUDGE)

Judgment / Order

02/06/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.330/2020 of

Police Station Gangrar, District Chittorgarh for the offence

punishable under Section 307 IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that after

rejection of the first bail application, charge-sheet has been filed.

It is further submitted that allegation against the petitioner is of

inflicting grievous injury, however, the same is false and the injury

is not dangerous to life. The injured fell down on the road and on

account of that the said injury was caused.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-3777/2021]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Kailash S/o Devi

Singh shall be released on bail in connection with FIR

No.330/2020 of Police Station Gangrar, District Chittorgarh

provided he executes a personal bond in a sum of Rs.50,000/-

with two sound and solvent sureties of Rs.25,000/- each to the

satisfaction of learned trial court for his appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(VIJAY BISHNOI), VJ

2-Arun/-

Powered by TCPDF (www.tcpdf.org)