Rajasthan High Court - Jaipur
Balram Son Of Manguram vs State Of Rajasthan on 14 February, 2022
Author: Chandra Kumar Songara
Bench: Chandra Kumar Songara
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 1358/2022
Balram Son Of Manguram, Resident Of Devipura Thana Reengus,
District Sikar (Petitioner Is In J.c. At Sub Jail Neem Ka Thana
District Sikar)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 1387/2022
Sarjeet Singh S/o Sh. Richhpal, Aged About 21 Years, Resident
Of Tapipalya, Police Station Reengus, Distt. Sikar (At Present
Confined In Jail At Sub Jail Neem Ka Thana Distt. Sikar)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 1483/2022
Harsh Kumar S/o Pappuram, Aged About 40 Years, R/o Lakhani
PS Ringus Distt. Sikar At Present Petitioner Is Confined In Jail
Sikar
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 2154/2022
Ajit Dawat @ Punjabi S/o Omprakash, Aged About 20 Years, R/o
Tapipalya PS Reengus Dist. Sikar (At Present Petitioner Is
Confined In Sub Jail Neem Ka Thana)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
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(2 of 3) [CRLMB-1358/2022]
For Petitioner(s) : Mr. Vidhut Kumar Gupta, Advocate
Mr. Raj Kumar Garhwal, Advocate
Mr. Dinesh Pareek, Advocate
Mr. Sultan Singh Kuri, Advocate
For Respondent(s) : Mr. S.S. Ola, Public Prosecutor
HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 14/02/2022 These bail applications have been filed under Section 439 Cr.P.C. in connection with FIR No. 02/2022 registered at Police Station Khandela, District Sikar for the offence under Sections 143, 323, 341, 382, 308 and 307 of IPC.
Learned counsel for the petitioners submits that the petitioners namely, Balram, Sarjeet Singh, Harsh Kumar and Ajit Dawat @ Punjabi are behind the bars since 12.01.2022, 15.01.2022, 15.01.2022 and 17.01.2022 respectively. As per rejection bail order, the petitioners-Balram and Ajit Dawat @ Punjabi have criminal antecedents of two and three cases respectively and they are out on bail in all cases and the petitioners-Sarjeet Singh and Harsh Kumar have no criminal antecedents. Hence, the accused-petitioners may be released on bail.
Learned Public Prosecutor has strongly opposed the bail applications.
Heard learned counsel for the parties and perused the material available on record.
As per injury report of injured-Shubham and Vishal, all injuries are simple in nature, caused by a blunt weapon. Therefore, considering the submissions made by learned counsel (Downloaded on 17/02/2022 at 09:17:09 PM) (3 of 3) [CRLMB-1358/2022] for the petitioners and taking into consideration overall facts and circumstances of the case, but without expressing any opinion on the merits/demerits of the case, this court deems it just and proper to enlarge the petitioners on bail.
Consequently, the bail applications under Section 439 Cr.P.C. are allowed and it is ordered that the accused-petitioners (1) Balram S/o Manguram, (2) Sarjeet Singh S/o Sh. Richhpal, (3) Harsh Kumar S/o Pappuram and (4) Ajit Dawat @ Punjabi S/o Omprakash shall be enlarged on bail provided each of them furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing and as and when called upon to do so.
(CHANDRA KUMAR SONGARA),J Ashish Kumar /48-51 (Downloaded on 17/02/2022 at 09:17:09 PM) Powered by TCPDF (www.tcpdf.org)