Dhanraj@Pintu And Ors vs State Of Rajasthan Through Pp on 16 April, 2018

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Rajasthan High Court - Jaipur

Dhanraj@Pintu And Ors vs State Of Rajasthan Through Pp on 16 April, 2018

Bench: Pankaj Bhandari

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR
          S.B. Criminal Miscellaneous Bail No. 4624/2018

1.      Dhanraj @ Pintu S/o Mohan Lal B/c Bhat, R/o Village
        Dhani Kasaar, Thana Mandana, Distt. Kota (Raj.) (Accused
        Applicant Presently Confined At Central Jail Kota)
2.      Kamlesh Chauhan S/o Arjun Lal B/c Bhat, R/o Village
        Dhani Kasaar, Thana Mandana, Distt. Kota (Raj.) (Accused
        Applicant Presently Confined At Central Jail Kota)
3.      Deepak @ Deepu S/o Nand Kishore B/c Bhat, R/o Village
        Dhani Kasaar, Thana Mandana, Distt. Kota (Raj.) (Accused
        Applicant Presently Confined At Central Jail Kota)
                                                       ----Petitioners
                                 Versus
State Of Rajasthan Through P.p.
                                                      ----Respondent

For Petitioner(s) : Mr. Vijay Choudhary For Respondent(s) : Mr. R.R. Singh Rathore, P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 16/04/2018

1. Petitioners have filed this bail application under Section 439 of Cr.P.C.

2. F.I.R. No. 31/2018 was registered at Police Station Mandana, District Kota for offence under Sections 147, 149, 452, 323, 325, 302 of I.P.C.

3. It is contended by counsel for the petitioners that there is no allegation against the petitioners of causing any injury to the deceased. Deceased died due to rupture of spleen and that injury is assigned to Ranjeet.

(2 of 2) [CRLMB-4624/2018]

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed that accused petitioners shall be released on bail provided they furnish 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 they 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/61

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Rajasthan High Court - Jaipur