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Harish vs State Of Rajasthan
2021 Latest Caselaw 7560 Raj

Citation : 2021 Latest Caselaw 7560 Raj
Judgement Date : 17 March, 2021

Rajasthan High Court - Jodhpur
Harish vs State Of Rajasthan on 17 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3024/2021

Harish S/o Shri Mog Ji, Aged About 20 Years, R/o Kotara Bada, P.S. Lohariya, District Banswara (Rajasthan). (Presently Lodged In District Jail, Banswara).

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Hitendra Singh For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

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.73/2020 of Police

Station Lohariya, District Banswara for the offences punishable

under Sections 302, 341 and 323/34 IPC. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation of inflicting the fatal injury on the stomach of the

deceased Shantilal is against Bhawesh and is not against the

petitioner. It is submitted that the charge-sheet has been filed and

trial of the case will take time.

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-3024/2021]

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 - Harish S/o Shri

Mog Ji shall be released on bail in connection with FIR No.73/2020

of Police Station Lohariya, District Banswara 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.28

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