Rajasthan High Court - Jaipur
Kaushal vs State Of Rajasthan Through Pp on 16 February, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. CR.MISC.BAIL APPLICATION NO.640/2012 Kaushal Vs. State Date of order : 16/02/2012. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Harendra Singh Sinsinwar for the petitioner.
Shri G.S. Rathore, P.P. for the State.
****** Heard learned counsel for the petitioner, learned Public Prosecutor for the State and perused the relevant documents placed before me.
Contention of learned counsel for the petitioner is that allegation against the petitioner is of causing injury to the injured. Petitioner has been made accused with aid of Section 149 IPC only when the prosecution filed application under Section 319 Cr.P.C. and that on the statement of solitary witness, namely, PW-1 Megh Singh. Co-accused Kishni @ Kishan Singh, Ram Singh and Savaliya have already been enlarged on bail by this Court vide order dated 25.4.2011. Trial may take a long. There is no previous cases registered against petitioner.
Learned Public Prosecutor has opposed the bail application.
Without expressing any opinion on the merits of this case but taking into consideration all the facts and circumstances of the case, I deem it appropriate to enlarge the petitioner on bail.
In the result, this bail application u/S.439 Cr.P.C. is allowed and it is directed that petitioner Kaushal S/o Prabhu Dayal shall be released on bail in F.I.R. No.207/2005, P.S. Kumher, Distt. Bharatpur for offence u/s.147, 148, 149, 323, 341, 325, 307, 447 and 302 of IPC to his furnishing a personal bond in the sum of Rs.50,000/- together with two sureties in the sum of Rs.25,000/- each to the satisfaction of the trial Court for his appearance before that court on all dates of hearing and as and when called upon to do so till conclusion of the trial.
(MOHAMMAD RAFIQ), J.
RS/16 All corrections made in the judgement/order have been incorporated in the judgement/order being emailed.
(Ravi Sharma,P.A.