Haresh Son Of Gutiyari vs State Of Rajasthan on 12 September, 2022

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Rajasthan High Court - Jaipur

Haresh Son Of Gutiyari vs State Of Rajasthan on 12 September, 2022

Bench: Chandra Kumar Songara

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No. 12392/2022

Haresh Son Of Gutiyari, Aged About 34 Years, Resident Of Vill.
Bahaj, Police Station Kotwali Deeg, Distt. Bharatpur (Raj.) ( At
Present In Sub Jail Deeg, Bharatpur)
                                                                       ----Petitioner
                                      Versus
State Of Rajasthan, Through P.p.
                                                                    ----Respondent

For Petitioner(s)          :    Mr. Karanpal Singh
For Respondent(s)          :    Mr. Babu Lal Meena, PP

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 12/09/2022 This bail application has been filed under Section 439 of Cr.P.C. in connection with FIR No. 159/2022 registered at Police Station Deeg, District bharatpur for the offences under Sections 323, 341, 379, 327, 307 & 34 of IPC.

It is submitted by learned counsel for the petitioner that as per Parcha Bayan, the petitioner-Haresh grabbed both hands of injured-Yadvendera Sharma and Ramesh stabbed him in the gut. The petitioner is behind the bars since long and charge-sheet has been filed. Hence, the accused-petitioner may be released on bail.

Learned Public Prosecutor has opposed the bail application. Heard and perused the material available on record. Considering the submissions made by learned counsel for the petitioner and taking into consideration overall facts and circumstances of the case but without expressing any opinion on (Downloaded on 25/12/2022 at 07:52:07 AM) (2 of 2) [CRLMB-12392/2022] the merits/demerits of the case, this court deems it just and proper to enlarge the petitioner on bail.

Accordingly, the bail application under Section 439 of Cr.P.C. is allowed and it is ordered that the accused-petitioner Haresh Son Of Gutiyari shall be enlarged on bail; provided he 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 his appearance before the Court concerned on all the dates of hearing and as and when called upon to do so.

(CHANDRA KUMAR SONGARA),J PAYAL/67 (Downloaded on 25/12/2022 at 07:52:07 AM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur