Kalu Pansiya vs State Of Rajasthan
2022 Latest Caselaw 671 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous II Bail Application No. 17259/2021

Kalu Pansiya S/o Satay Narayan, Aged About 36 Years, R/o 20, L.m, Luniya, Tehsil Gharsana, Distt. Sri Ganganagar. (At Present Lodged In Sub Jail, Anoopgarh)

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

----Respondent

For Petitioner(s) : Mr. D.S. Thind (through VC)

For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/01/2022

Heard learned counsel for the parties and perused

the material available on record.

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

No.161/2020 of Police Station Ravla, Distt. Sri

Ganganagar for the offence(s) punishable under

Section(s) 307, 323, 341, 324, 325, 326, 379, 147, 148,

336, 120-B IPC and Section 27 of the Arms Act.

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

after rejection of the earlier bail application of the

(2 of 3) [CRLMB-17259/2021]

petitioner, all the other co-accused persons have already

been enlarged on bail. It is further submitted that from

the statements of injured namely Khushal Singh,

Jagmeet Singh and Manjeet Singh, it appears that the

petitioner has not inflicted any injury to the injured and

the only allegation levelled against him is to the effect

that he instigated the other co-accused persons to inflict

injury to the injured. Learned counsel has submitted that

the petitioner is in custody from 23.11.2020 and trial of

the case is likely to take time.

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) - Kalu Pansiya S/o Satay

Narayan shall be released on bail in connection with FIR

No.161/2020 of Police Station Ravla, Distt. Sri

Ganganagar provided he/she/they execute(s) a personal

bond in the sum of Rs.50,000/- with two sound and

(3 of 3) [CRLMB-17259/2021]

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 119-msrathore/-

Powered by TCPDF (www.tcpdf.org)