Bunty@kalu And Ors vs State Of Rajasthan

These Criminal Misc. Bail Applications have been brought under Section 439 of Cr.P.C. seeking regular bail in connection with F.I.R. No. 220/2020

registered with Police Station Sadar, District Jhalawar for the offence punishable under Sections 143, 452, 323, 504, 308 of I.P.C.

It has been submitted by learned counsel for the petitioners that after investigation, charge-sheet has been filed under Sections 141, 149, 452, 323,

325, 308 and 504 IPC. No injury has been described as dangerous to life. There are only two grievous injuries which have been described on right

metacarple bone and on left patella bone. Rest of the injuries are simple in nature. Completion of trial will take considerable time.

Learned Public Prosecutor has opposed the bail application.

Heard learned counsel for the petitioners as well as learned Public Prosecutor, perused the material available on record.

On consideration of the arguments/submissions of both the parties, perusal of material available on record, nature of accusations and looking to the

overall facts and circumstances of the case, but without commenting upon detailed merits of the case, this court deems just and proper to enlarge the

accused petitioner on bail.

Accordingly, the bail applications are allowed. Accused petitioner Bunty@kalu S/o Ramdayal, Raju S/o Kaluram and Devilal@dabba S/o Sitaram

be released on bail in F.I.R. No. 220/2020 registered with Police Station Sadar, District Jhalawar, if they are not wanted in any other case, provided

each of them furnishes a personal bond in the sum of ₹ 50,000/- (fifty thousand) together with two sureties in the sum of ₹ 25,000/- (twenty-five

thousand) each to the satisfaction of learned trial court with the stipulation that they shall appear before that court and any court to which the matter is

transferred, on all subsequent dates of hearing and as and when called upon to do so.