Bhura @ Devraj @ Laxmi Narayan And Ors vs State

Heard learned counsel for the petitioners through video call and perused the case file as well as material available on record.

The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.142/2020 Police Station Kotwali District Chittorgarh for the offences punishable under Sections 341, 323, 325, 395, 327 and 427 of IPC.

Learned Public Prosecutor vehemently opposed the bail application.

Taking into the facts and circumstances of the case and also the facts that the similarly situated co-accused Sagar and Rahul have already been enlarged on bail and the case of the present petitioners are similar to that of the co-accused. The accused- petitioners is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioners (1) Bhura @ Devraj @ Laxmi Narayan S/o Indarmal, (2) Sonu s/o Shri Shankar Lal, (3) Kana @ Kanhaiya Lal S/o Shri Ram Lal & (4) Jeetu @ Jeevan Lal S/o Jagannath, shall be released on bail in connection with FIR No.142/2020 Police Station Kotwali, District Chittorgarh provided they execute personal bond in a sum of Rs.1,00,000/- each with two sound and solvent surety of Rs.50,000/- each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.