Ravindra Arora vs State
2021 Latest Caselaw 9370 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 5227/2021

Ravindra Arora S/o Lekhraj, Aged About 26 Years, Kamla Colony, Near Geeta Mandir, Bikaner (Raj.). (Presently Lodged At Central Jail, Bikaner).

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

----Respondent Connected With S.B. Criminal Miscellaneous II Bail Application No. 5225/2021 Zafar Ali S/o Akhtar Ali, Aged About 21 Years, By Caste Muslim, R/o Street No. 12, Dhobi Talai, Bikaner (Raj.). (At Present Lodged At Central Jail Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Kaushal Gautam, Mr. Zafar Khan (through VC)

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

Mr. Rajak K. Haider for complainant (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/05/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.307/2020 of Police Station Kotgate, District Bikaner

for the offence(s) punishable under Section(s) 307, 326,

(2 of 3) [CRLMB-5227/2021]

324, 323, 341, 34 IPC. He/she/they has/have preferred

this/these second bail application(s) under Section 439

Cr.P.C.

Learned counsel for the petitioners has submitted

that from a bare perusal of the statements of injured -

Aslam, it is clear that allegation of inflicting injuries by

sword is against co-accused Mohd. Ali. It is further

submitted that as per the injury report, sharp weapon

injuries were noticed on the body of the injured and the

same were found to be grievous and the injuries Nos.5

and 6, which were opined to be life endangering have

also been caused by sharp weapon and all the injuries

are assigned to co-accused Mohd. Ali. It is submitted that

allegation against the petitioners is of causing simple injuries only. It is submitted that charge-sheet has been

filed and trial of the case is likely to take time.

Learned Public Prosecutor as well as learned counsel

for the complainant have vehemently opposed the bail

application(s).

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 second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - Ravindra Arora S/o Lekhraj

and Zafar Ali S/o Akhtar Ali shall be released on bail in

connection with FIR No.307/2020 of Police Station

(3 of 3) [CRLMB-5227/2021]

Kotgate, District Bikaner 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

25-26 ms rathore

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