Rajasthan High Court - Jaipur
Ramjani vs State Of Rajasthan Through P P on 12 June, 2012
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B. CR. MISC. BAIL APPLICATION NO. 5747/2012 RAMJANI VS. THE STATE OF RAJASTHAN. DATE OF ORDER : 12.06.2012 HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN-I,V.J. Mr. Anil Upman, for the petitioner. Mr. Amit Punia, Public Prosecutor, for the State. Mr. Rajneesh Gupta, for the complainant. BY THE COURT:
Heard learned counsel for the parties and also examined the challan papers made available during the course of arguments.
Investigation in the matter is complete. Charge sheet has been filed. As per statement of Smt. Anwari, the injury on her head was inflicted by Mujiwar. So far as present accused Ramjani is concerned, the allegation against him is that he inflicted an injury on the person of Sahina. Looking to nature of injuries sustained by injured persons and further that investigation is complete, but without expressing any opinion on merits and demerits of the case, I find this case to be fit one to allow this application under Section 439 Cr.P.C.
Consequently, the application is allowed and it is directed that accused-petitioner namely Ramjani S/o. Shri Magta be released on bail under Section 439 Cr.P.C., in F.I.R. No. 65/2012 registered at Police Station Weir District Bharatpur under Sections 143, 323 and 341 IPC, provided he furnishes a personal bond in the sum of Rs. 25,000/-(Rupees Twenty Five Thousands Only) together with one surety of the like amount to the satisfaction of the trial court for his appearance before that court on all subsequent dates of hearing and as and when called upon to do so.
(NARENDRA KUMAR JAIN-I),V.J. Manoj S.No. S.56.
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
MANOJ NARWANI JUNIOR PERSONAL ASSISTANT.