Kanti Lal vs State Of Rajasthan
2021 Latest Caselaw 16838 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14817/2021

1. Kanti Lal S/o Hakra, Aged About 55 Years, Pipla Bara, P.s.

Phalasiya, Dist. Udaipur (Raj.). (Presently Lodged At Central Jail, Udaipur).

2. Kamlesh S/o Kanti Lal, Aged About 22 Years, Pipla Bara, P.s. Phalasiya, Dist. Udaipur (Raj.). (Presently Lodged At Central Jail, Udaipur).

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

----Respondent

For Petitioner(s) : Mr. Rajendra Singh Rathore For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

11/11/2021

Learned counsel for the petitioner does not want to press

this bail application on behalf of Petitioner No.1 Kanti Lal S/o

Hakra.

The bail application of petitioner No.1 Kanti Lal S/o Harka is

dismissed as not pressed.

The petitioner no.2 has been arrested in connection with FIR

No.124/2021 of Police Station Phalisiya Distt. Udaipur for the

offence punishable under Sections 307, 323, 341 and 34 of the

IPC. He has preferred this bail application under Section 439

Cr.P.C.

Counsel for the petitioner submits that so far as the

allegations levelled against the petitioner Kamlesh is concerned,

as per injury report of Shanti Lal, it is clear that he has inflicted

(2 of 2) [CRLMB-14817/2021]

simple injuries upon him. The accused-petitioner is in judicial

custody and the trial of the case will take sufficient long time to be

concluded. Therefore, the benefit of bail should be granted to the

accused-petitioner.

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 no.2 under Section 439 Cr.P.C.

Accordingly, the bail application of accused petitioner

Kamlesh filed under Sec.439 Cr.P.C. is allowed and it is directed

that petitioner Kamlesh S/o Kanti Lal shall be released on bail in

connection with FIR No.124/2021 of Police Station Phalisiya Distt.

Udaipur provided he executes a personal bond in a sum of

Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/-

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.

(MANOJ KUMAR GARG),J

54-CPGoyal/-

Powered by TCPDF (www.tcpdf.org)