Vijay Bishnoi, J.
Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.15/2018 of Police Station Sahwa, District Churu for the offences punishable under Sections 341, 323, 307, 394, 427, 147, 148 and 149 IPC. They have preferred these bail applications under Section 439 Cr.P.C.
Learned counsel for the petitioners has submitted that the injured has received one grievous injury, which is on leg and not on the vital part of the body. It is submitted that the petitioners are in judicial custody.
Learned Public Prosecutor has opposed the bail applications. 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 petitioners under Section 439 Cr.P.C.
Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners - Prahlad S/o Nathu Ram, Satveer S/o Sohan Singh, Nepu Singh S/o Sawai Singh, Vikky S/o Chattu Singh, Veer Singh S/o Ram Kumar, Vikram @ Munna S/o Hadman Singh, Mahipal S/o Bhanwar Singh, Mukesh S/o Surat Singh and Mintu @ Pintu S/o Leeladhar shall be released on bail in connection with FIR No.15/2018 of Police Station Sahwa, District Churu provided each of them 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.
Prahlad & Another v. State
Prahlad & Another v. State
(High Court Of Rajasthan, Jodhpur Bench)
S.B. Criminal Misc. Bail No. 10459 of 2018 | 02-11-2018
Advocate List
- For the Petitioners Devndra Mahalana, Advocate. For the Respondent Deepak Choudhary, P.P.
Bench
- HON'BLE MR. JUSTICE VIJAY BISHNOI
Eq Citations
- LQ/RajHC/2018/2077
Head Note
Rajasthan High Court Vijay Bishnoi, J. Bail Application No. 443/2023 Decided On: January 11, 2023 **Facts:** The petitioners were arrested in connection with FIR No.15/2018, registered at Sahwa Police Station, Churu, for offenses punishable under Sections 341, 323, 307, 394, 427, 147, 148, and 149 of the Indian Penal Code (IPC). They approached the High Court seeking bail under Section 439 of the Code of Criminal Procedure (CrPC). **Arguments of the Petitioners:** - The injured person sustained only one grievous injury on the leg, which was not a vital body part. - The petitioners have been in judicial custody since their arrest. **Arguments of the Public Prosecutor:** - The Public Prosecutor opposed the bail applications. **Judgment:** After considering the facts and circumstances of the case, the Court found it appropriate to grant bail to the petitioners under Section 439 CrPC. **Order:** - The bail applications were allowed. - The petitioners were directed to be released on bail upon furnishing a personal bond of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the trial court. - The petitioners were required to appear before the trial court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
