Rajasthan High Court - Jodhpur
Bakhtawar Singh vs State Of Rajasthan on 6 April, 2015
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
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S.B. CR. MISC. BAIL APPLICATION NO.1380/2015
Bakhtawar Singh V/S State of Rajasthan
Date of order : 06.04.2015
HON'BLE MR. JUSTICE VIJAY BISHNOI
Mr Sanjay Mathur, for the petitioner. Mr R.K. Bohra, Public Prosecutor. This is bail application under Section 439 Cr.P.C. The petitioner was arrested in connection with the FIR No.162/2014 of Police Station, Rathanjana, District Pratapgarh. After thorough investigation, the police has filed charge-sheet against the accused persons for the offences punishable under Sections 147, 148, 452, 341, 323, 307/149 IPC read with Section 3/25 of Arms Act.
Learned counsel for the petitioner has submitted that in a free fight took place between the complainant party and the accused persons, the petitioner has recevied grevious injury. It is also contended that none of the injuried witnesses have named the petitioner and in a cross FIR, filed at the instance of Kan Singh S/o Sujan Singh in respect of the very same incident, the charge-sheet has been filed against the complainant party for the offence punishable under Section 326 IPC. 2
Learned Public Prosecutor has opposed the bail application.
Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner-Bakhtawar Singh S/o Mangu Singh shall be released on bail in connection with FIR No.162/2014 of Police Station, Rathanjana, District Pratapgarh provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
[VIJAY BISHNOI],J.
Abhishek 14