Mahesh vs State Of Rajasthan
2022 Latest Caselaw 8169 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7746/2022

Mahesh S/o Jeewan Lal, Aged About 25 Years, R/o Kakai Dungri Ps Danpur Dist. Banswara (Lodged In Dist. Jail Banswara)

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

----Respondent

For Petitioner(s) : Mr. Rajesh Kumar For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION JUDGE)

Judgment / Order

14/06/2022

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.18/2022 of Police

Station,Danpur, District Banswara for the offences punishable

under Sections 341, 323, 504 and 307 of IPC. He has preferred

this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that on the

aforesaid date of incident, he had no intention to enter into fight

with the complainant and the incident happened due to sudden

provocation by the complainant. It is further submitted that only

one grievous injury has been received by the complainant. It is

also submitted that petitioner is in custody since 28.03.2022 and

trial of the case will take time.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-7746/2022]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, this Court deems it just and proper to grant bail to the

accused petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Mahesh S/o

Jeewan Lal shall be released on bail in connection with FIR

No.18/2022 of Police Station Danpur, District Banswara provided

he executes a personal bond in a 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 appearance before that court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(KULDEEP MATHUR), VJ 45-Taruna/-

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