Ramkuwar vs State Of Rajasthan
2021 Latest Caselaw 9500 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 4035/2021

Ramkuwar S/o Nanuram @ Nanalal, Aged About 25 Years, R/o Rupaheli Kheda, P.s. Sadar, Distt. Bhilwara (Raj.) (At Present Lodged In District Jail Bhilwara)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Tarun Dhaka (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/05/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.11/2021 of Police Station Sadar, Distt. Bhilwara for

the offence(s) punishable under Section(s) 341, 323,

324, 325, 326, 308 and 504 IPC. He/she/they has/have

preferred this/these second bail application(s) under

Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

first bail application of the petitioner was dismissed as

not pressed while granting him liberty to file a fresh bail

application before the trial court after filing of the charge-

sheet. It is submitted that now the charge-sheet has

been filed. It is further submitted that the petitioner had

no intention to brutally injured the complainant party,

(2 of 2) [CRLMB-4035/2021]

however, the incident took place on spur of moment

between the neighbours.

Learned Public Prosecutor has 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) - Ramkuwar S/o Nanuram @

Nanalal shall be released on bail in connection with FIR

No.11/2021 of Police Station Sadar, Distt. Bhilwara 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

14-msrathore/-

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