Rajasthan High Court - Jaipur
Gyan Singh vs State Of Rajasthan Through Pp on 11 May, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 5825/2018
Gyan Singh S/o Narayan, B/c Banjara, R/o Chabrana, Police
Station, Diggi, District Tonk (Rajasthan) (Presently Confined In
Sub Jail At Malpura)
----Petitioner
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr. Avadesh Kumar Purohit For Respondent(s) : Mr. R.R. Singh Rathore, P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 11/05/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 43/2018 was registered at Police Station Diggi, District Tonk for offence under Sections 341, 323, 325, 307/34 of I.P.C.
3. It is contended by counsel for the petitioner that petitioner is suffering from paralysis. Petitioner is not named in the F.I.R. Initially, F.I.R. was filed for offence under Sections 323, 341, 143 of I.P.C. subsequently, offence under Section 307 of I.P.C. has been added.
4. It is also contended that there is cross F.I.R. which is lodged by petitioner party.
5. Learned Public Prosecutor has opposed the bail application.
(2 of 2) [CRLMB-5825/2018]
6. I have considered the contentions.
7. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
8. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI),J Amit/42