Sohan Lal vs State Of Rajasthan
2021 Latest Caselaw 6045 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2017/2021

1. Sohan Lal S/o Om Prakash Nai, Aged About 55 Years, Indra Colony, Gali No. 03, Sri Ganganagar. (At Present Lodged In Central Jail Sri Ganganagar).

2. Ankit S/o Sohan Lal Nai, Aged About 26 Years, Indra Colony, Gali No. 03, Sri Ganganagar. (At Present Lodged In Central Jail Sri Ganganagar).

3. Kalu Ram S/o Hari Kishan Nai, Aged About 42 Years, Ward No. 12, Near Hari Ram Baba School, Suratgarh, District Sri Ganganagar. (At Present Lodged In Central Jail Sri Ganganagar).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 2019/2021 Rahul S/o Kalu Ram Nai, Aged About 21 Years, Ward No. 12, Near Hari Ram Baba School, Suratgarh, District Sri Ganganagar. (At Present Lodged In Central Jail Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Rajendra Charan For Respondent(s) : Mr. Shrawan Bishnoi, PP For Complainant(s) : Ms. Sapna Vaishnav

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

01/03/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioners have been arrested in FIR No.420/2020 of

Police Station Jawaharnagar District Sri Ganganagar for the

(2 of 2) [CRLMB-2017/2021]

offences punishable under Sections 307, 452, 323, 325, 382 IPC

and 143 IPC. They have preferred these bail applications under

Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that as per

the FIR, it is clear that the allegation of inflicting injury on the

head of injured, which is found to be grievous and dangerous to

life, has been assigned to co-accused Vicky and not to the present

petitioners.

Learned Public Prosecutor as well as learned counsel for the

complainant have vehemently opposed the bail applications.

Having regard to the totality of the facts and circumstances

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

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

petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439

Cr.P.C. are allowed and it is directed that petitioners Sohan Lal S/o

Om Prakash Nai, Ankit S/o Sohan Lal Nai, Kalu Ram S/o Hari

Kishan Nai and Rahul S/o Kalu Ram Nai shall be released on bail in

connection with FIR No.420/2020 of Police Station Jawaharnagar

District Sri Ganganagar provided each of them 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),J

Surabhii/22-23-

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