Devi Lal S/O Vijay Ram Gujar vs State Of Rajasthan on 18 September, 2019

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Rajasthan High Court - Jaipur

Devi Lal S/O Vijay Ram Gujar vs State Of Rajasthan on 18 September, 2019

Bench: Pankaj Bhandari

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Xth Interim Bail Application No.
                               12611/2019

Devi Lal S/o Vijay Ram Gujar, R/o Vill. Balapura Ps Taleda Dist.
Bundi (Accused Petitioner Is Presently Confined In Dist. Jail
Bundi)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, through PP
                                                                ----Respondent


For Petitioner(s)        :     Mr. Aamir Aziz.
For Complainant(s)       :     Mr. Banshidhar Badaya.
For State                :     Mr. S.S. Mahela, PP.


            HON'BLE MR. JUSTICE PANKAJ BHANDARI
                            Order

18/09/2019

1.    Petitioner has filed this tenth interim bail application under

Section 439 of Cr.P.C.


2.    F.I.R. No.327/2014 was registered at Police Station Taleda,

Bundi for offence under Sections 147, 148, 149, 307, 302 of I.P.C.

and Section 25/3 of Arms Act.


3.    It is contended by counsel for the petitioner that the

petitioner's wife is having stone in her right kidney which is to be

removed on 29.09.2019. There is no male member in his family to

look after his wife. Petitioner was earlier also granted interim bail

and he surrendered before the jail authorities.


4.    Counsel for the complainant and learned Public Prosecutor

have opposed the tenth interim bail application. It is contended that the matter is at final stage.

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5. I have considered the contentions.

6. Considering the contentions of counsel for the petitioner, I deem it proper to allow the tenth interim bail application of the petitioner.

7. This tenth interim bail application is accordingly allowed and it is directed that accused-petitioner shall be released on interim bail for a period of fifteen days from the date of release. He should surrender after the expiry of fifteen days i.e. on 04.10.2019 before the concerned Jail Superintendent. Petitioner is granted interim bail provided he furnishes a personal bond in the sum of Rs.1.00,000/- (Rupees One Lac) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court.

(PANKAJ BHANDARI),J CHANDAN /59 (Downloaded on 21/09/2019 at 09:03:15 PM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur