Rahul vs State
2021 Latest Caselaw 8535 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3653/2021

Rahul S/o Mohan, Aged About 24 Years, Parevi, P.s. Jhadol, Distt. Udaipur (Raj.). (At Present Lodged In Central Jail Udaipur).

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

----Respondent

For Petitioner(s) : Mr. Anuj Sahlot

For Respondent(s) : Mr. A.R. Choudhary, PP

Mr. N.K. Gurjar for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.228/2020 of Police Station Jhadol, District Udaipur for

the offence(s) punishable under Section(s) 324, 326,

307/34 IPC and Section 4/25 of the Arms Act.

He/she/they has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation against the petitioner of attempting to commit

murder of the complainant is false. It is submitted that as

a matter of fact, during a fight, the petitioner inflicted

injuries upon the complainant to save himself and not

with the intention to kill him. It is submitted that charge-

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                                   sheet   has    been       filed      and        the      matter      has    been

compromised between the parties.

Learned Public Prosecutor has opposed the bail

application, however, learned counsel for the complainant

has verified the factum of compromise.

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 petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Rahul S/o Mohan shall be released on bail

in connection with FIR No.228/2020 of Police Station Jhadol, District Udaipur provided he/she/they execute(s)

a personal bond in the 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/her/their

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

18-msrathore/-

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