Banna Ram vs State
2021 Latest Caselaw 7263 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2494/2021

Banna Ram S/o Daya Ram, Aged About 61 Years, R/o Rooppura, Police Station Kareda, District Bhilwara. (At Present Lodged In District Jail Bhilwara).

----Petitioner Versus The State of Rajasthan through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. N.K. Gurjar For Respondent(s) : Mr. A.R. Choudhary, P.P.

For Complainant(s)         :     Mr. Zafar Khan



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

15/03/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.19/2021 of Police

Station Kareda, District Bhilwara for the offences punishable under

Sections 341, 323, 307 and 34 IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegations against the petitioner of assaulting injured Ishwar Lal

with the intention to kill him is absolutely false. It is also

submitted that the petitioner is in judicial custody since lone.

Learned Public Prosecutor as well as learned counsel for the

complainant have vehemently opposed the bail application.

(2 of 2) [CRLMB-2494/2021]

Having regard to the totality of the facts and circumstances

of the case, after perusing the case diary and taking into

consideration the injury report as well as the medical opinion, the

injury on the head of injured Ishwar Lal is simple in nature,

without expressing any opinion on the merits of the 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 - Banna Ram

S/o Daya Ram shall be released on bail in connection with FIR

No.19/2021 of Police Station Kareda, District Bhilwara 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),J

Abhishek Kumar S.No.19

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