Rajasthan High Court - Jaipur
Jeetram S/O Latoor @ Ramswaroop vs The State Of Rajasthan on 17 June, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 9176/2021
1. Jeetram S/o Latoor @ Ramswaroop, Aged About 23 Years,
Resident Of Puth Ki Dhani, Bhaidholi, Police Station Bonli,
District Sawaimadhopur.
2. Pukhraj S/o Latoor @ Ramswaroop, Aged About 25 Years,
Resident Of Puth Ki Dhani, Bhaidholi, Police Station Bonli,
District Sawaimadhopur.
----Petitioners
Versus
The State Of Rajasthan, Through Public Prosecutor.
----Respondent For Petitioner(s) : Mr. Yogesh Kumar Tailor, Advocate (through video conferencing) For Respondent(s) : Mr. M.K. Sheoran, Public Prosecutor HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA (V.J.) Order 17/06/2021 Looking to the situation of Covid-19, defect pointed by the Office is overruled.
This anticipatory bail application has been filed under Section 438 Cr.P.C. in connection with FIR No. 252/2020 registered at Police Station Bonli, District Sawaimadhopur for the offences under Sections 143, 323, 341, 325, 326 & 307 of IPC.
Learned counsel for the petitioners submits that the accused petitioners have been falsely implicated in this case and this present FIR, has been lodged by complainant is concocted and baseless. Counsel further submits that the petitioners are working as a labour and their earning is very low. Hence, the anticipatory bail application of the petitioners may kindly be granted. (Downloaded on 21/06/2021 at 08:31:51 PM)
(2 of 2) [CRLMB-9176/2021] Learned Public Prosecutor has strongly opposed the bail application.
Heard learned counsel for the parties and perused the material available on record.
Both the petitioners are named in FIR. As per FIR, petitioner Pukhraj inflicted blow of axe on head of Ramlal and petitioner Jeetram inflicted blow of lathi on left hand's finger of Premsukh. As per injury and x-ray report of Ramlal, he received two grievous injuries on his skull caused by sharp edged weapon and Premsukh received grievous injury on his left hand caused by blunt weapon. Therefore, looking to the above facts and circumstances and gravity of offence; but without expressing any opinion on the merits/demerits of the case, this court deems it not proper to release the petitioners on anticipatory bail.
Accordingly, this anticipatory bail application under Section 438 Cr.P.C. is dismissed.
(CHANDRA KUMAR SONGARA (V.J.)),J Ashish Kumar /43 (Downloaded on 21/06/2021 at 08:31:51 PM) Powered by TCPDF (www.tcpdf.org)