Shravan @ Suresh vs State
2021 Latest Caselaw 8355 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3230/2021

Shravan @ Suresh S/o Devilal, Aged About 37 Years, By Caste Maida, R/o Vanala Padha Pada, Police Thana Sadar Banswara, District Banswara (Rajasthan). (Presently Lodged In District Jail Banswara).

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

                                                                   ----Respondent


For Petitioner(s)           :     Mr. Vijay Kumar
For Respondent(s)           :     Mr. Shrawan Bishnoi, PP



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                            Judgment / Order

25/03/2021

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.57/2020 of Police

Station Bhungda District Banswara for the offences punishable

under Sections 147, 447, 323, 325, 307 IPC. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation of inflicting injury on the head of injured Barji Nathu

which is found to be dangerous to life, has been assigned to co-

accused Jorji S/o Motia and allegation against the petitioner is to

the effect that he inflicted injury on the leg of the injured. It is

further submitted that charge-sheet has been filed and trial of the

case will take time.

(2 of 2) [CRLMB-3230/2021]

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

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 Shravan @

Suresh S/o Devilal shall be released on bail in connection with FIR

No.57/2020 of Police Station Bhungda 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

Surabhii/23-

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