Vakil Kumar vs The State Of Rajasthan ...
2023 Latest Caselaw 9319 Raj

[2023:RJ-JD:38696]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13419/2023

Vakil Kumar S/o Laxman Ram, Aged About 26 Years, R/o Chak 11 P, Patroda, Tehsil And Dist. Anopgarh (At Present Lodged In Sub Jail, Anopgarh)

----Petitioner Versus

1. The State Of Rajasthan, Through Pp

2. Subhash Syag S/o Chetram, R/o Patroda, Anopgarh, Dist.

Anopgarh, Raj.

----Respondents

For Petitioner(s) : Mr. Vijay Kumar Gour For Respondent(s) : Mr. S.K. Mehar, PP Mr. Amit Kumar (complainant)

HON'BLE DR. JUSTICE NUPUR BHATI

Order

08/11/2023

This application for bail has been filed by the petitioner under

Section 439 of the Cr.P.C. in connection with FIR No.658/2023

dated 01.10.2023, Police Station Anopgarh, Sriganganagar for the

offences under Sections 452, 307, 323, 341, 427, 147, 148 and

149 IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor and also perused the material available on record.

Learned counsel for the petitioner submits that the parties

have entered into a compromise and thus, the petitioner may be

enlarged on bail.

[2023:RJ-JD:38696] (2 of 2) [CRLMB-13419/2023]

Learned counsel for the complainant is in agreement and

submits that the petitioner and the complainant have entered into

a compromise.

Learned Public Prosecutor opposes this bail application.

Upon perusal of the medical report, it is clear that the

complainant suffered fracture in left febia bone and there are no

injuries inflicted on the vital/delegate parts of the body.

Having regard to the facts and circumstances of the case; in

light of the judgment of the Hon'ble Apex Court rendered in the

case of Narendra Singh Vs. State of Punjab [(2014) 6 SCC 466]

and without expressing any opinion on the merits/demerits of the

case, this Court is of the opinion that the bail application filed by

the petitioner deserves to be accepted.

Consequently, the bail application filed under Section 439

Cr.P.C. is allowed. It is ordered that petitioner Vakil Kumar S/o

Shri Laxman Ram, arrested in connection with FIR No.658/2023,

P.S. Anopgarh, Sriganganagar shall be released on bail; provided

he executes personal bond in the sum of Rs.50,000/- and two

sureties of Rs.25,000/- each to the satisfaction of the learned trial

Court. Petitioner shall be required to appear before that Court on

all dates of hearing and as and when called upon to do so.

(DR. NUPUR BHATI),J 377-skm/-

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