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Judgment
8 paragraphs · 268 wordsDr.Pushpendra Singh Bhati, J
This Court perused the material available on record.
The petitioners have been arrested in connection with FIR No.40/2022 of Police Station Thana Arthuna, District Banswara for the offences punishable under Sections 341, 323, 307 & 504/34 of IPC. They have preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioners points out the fact that the allegation against the petitioners are that the petitioner No.1 Kamlesh @ Karan attacked the complainant and caused the knife injuries on his cheeks, whereas the petitioner No.2 Pravenn was holding the complainant.
Learned Public Prosecutor has vehemently opposed the bail application.
Having regard to the totality of the facts and circumstances of the case, the bail application qua accused-petitioner No.1 Kamlesh @ Karan is hereby rejected.
So far as petitioner No.2 Pravenn is concerned, looking to his role in the commission of crime, without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner No.2 Pravenn under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner No.2 - Pravenn S/o Nanaklal Khat shall be released on bail in connection with FIR No.40/2022 of Police Station Thana Arthuna, District Banswara, provided he 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.