Kamlesh vs State Of Rajasthan
2021 Latest Caselaw 9760 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5362/2021

Kamlesh S/o Sh. Madan Lal, Aged About 28 Years, R/o Village Nai, P.s. Nai, Tehsil And District Udaipur, Rajasthan. (Presently Lodged In Central Jail, Udaipur).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Nikhil Dungawat (through VC) For Respondent(s) : Mr. Farzand Ali, G.A.-cum-A.A.G. with Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA (VACATION JUDGE)

Judgment

08/06/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.47/2021, Police Station Nai, District Udaipur for offences

under Sections 341 & 323 of the IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

The petitioner is in custody in connection with the above FIR.

Investigation is complete and Charge-sheet has been filed for the

offences under Sections 341, 323 & 308 of the IPC. The

Investigating Officer concluded that the accused inflicted the

injury to the injured in a sudden quarrel without any intention to

kill him. The weapon used by the petitioner to inflict injury was a

(2 of 2) [CRLMB-5362/2021]

scissors which is ordinarily used in a barber shop, which the

petitioner operates.

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioner.

Accordingly, the bail application is allowed and it is directed that

the accused-petitioner Kamlesh S/o Shri Madan Lal arrested in

connection with the F.I.R. No.47/2021 registered at Police Station

Nai, District Udaipur shall be released on bail provided he

furnishes a personal bond of Rs.50,000/- and two surety bonds of

Rs.25,000/- each to the satisfaction of the learned trial court with

the stipulation to appear before that Court on all dates of hearing

and as and when called upon to do so.

(SANDEEP MEHTA), VJ 1-Sudhir Asopa/-

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