Rajasthan High Court - Jaipur
Ramkhiladi S/O Prahlad vs State Of Rajasthan on 12 October, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
9572/2020
1. Ramkhiladi S/o Prahlad, Aged About 48 Years, R/o Nagla
Banjara Ps Rudawal Dist. Bharatpur (At Present Accused
Confined In Jail Bharatpur)
2. Ajay S/o Ramkhiladi, Aged About 20 Years, R/o Nagla
Banjara Ps Rudawal Dist. Bharatpur (At Present Accused
Confined In Jail Bharatpur)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Shyam Bihari Gautam through VC For Complainant(s) : Mr. Aditya Sharma through VC For State Mr. S S Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 12/10/2020
1. Petitioners have filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.170/2019 was registered at Police Station Rudawal District Bharatpur for offence under Sections 143, 323, 341 of I.P.C.
3. It is contended by counsel for the petitioners that in the F.I.R., there is allegation of use of sharp weapon, whereas there is recovery of an iron rod and a lathi from the petitioners. It is also contended that the dispute took place as deceased was throwing garbage infront of petitioners' house and the dispute took place on (Downloaded on 13/10/2020 at 09:04:38 PM) (2 of 2) [CRLMB-9572/2020] the spur of the moment. It is also contended that co-accused has been enlarged on bail. Conclusion of trial will take time.
4. Learned Public Prosecutor and counsel for the complainant have 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 each of them furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty 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.
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