Rajasthan High Court - Jodhpur
Suman vs State on 13 December, 2016
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
S.B.CRIMINAL MISC. BAIL NO. 11465 / 2016
1. Kalu Ram S/o Ratiram, Address: Munsari, Tehsil Nohar,
Distt. Hanumangarh. (lodged in Sub-jail, Nohar)
2. Om Prakash S/o Ratiram, Address: Munsari, Tehsil Nohar,
Distt. Hanumangarh. (lodged in Sub-jail, Nohar)
3. Ratiram S/o Purnaram, Address: Munsari, Tehsil Nohar,
Distt. Hanumangarh. (lodged in Sub-jail, Nohar)
----Petitioners
Versus
The State of Rajasthan.
----Respondents
Connected With
S.B.CRIMINAL MISC. BAIL No. 11464 / 2016
Suman W/o Kalu Ram Naik, By caste Naik, R/o Munsari, P.S.
Rawatsar, District Hanumangarh. (At present lodged in Sub Jail,
Nohar.)
----Petitioner
Versus
The State of Rajasthan
----Respondent
__________________________________________
For Petitioners : Mr. M.K. Garg
Mr. Kuldeep Sharma
For Respondents : Mr. A.S. Rathore, PP
__________________________________________
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Order 13/12/2016
1. The petitioners have moved these bail applications under Section 439 Cr.P.C.
(2 of 2 ) [CRLMB-11465/2016]
2. Initially, the FIR was lodged under Sections 323, 341, 382, 34 of IPC but subsequently, the offence under Section 308 of IPC was added.
3. It is contended by counsel for the petitioners that there is no injury on the vital part of the body and the petitioners are not required for further investigation.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the rival contentions.
6. Considering the fact that there is no injury on the vital part of the body and the petitioners are not required for further investigation, I am inclined to grant bail to the present petitioners.
7. Consequently, the bail application is allowed. It is ordered that the accused-petitioners (1) Kalu Ram S/o Ratiram, (2) Om Prakash S/o Ratiram, (3) Ratiram S/o Purnaram, (4) Suman W/o Kalu Ram, arrested in connection with F.I.R. No.586/2016 Police Station Rawatsar, shall be released on bail; provided each of them furnish a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI)J. zeeshan/