Khinyaram vs State, Through Pp

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.9/2020,

Police Station Luni District Jodhpur, for the offences under Sections 341, 323 and 326/34 of IPC.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioner that the injuries sustained by injured Pema Ram is grievous but not dangerous to life. He further

submits that the co-accused Leela has already been granted bail by this Court vide order dated 19.02.2020 and the case of the present petitioner is not

distinguishable from the case of the co-accused person who has already been released on bail by this Court. Therefore, it is prayed that the petitioner

may be enlarged on bail.

The learned Public Prosecutor opposes the bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail

application filed by the petitioner deserves to be accepted.

Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Khinyaram S/o Sh. Hajiram

arrested in connection with F.I.R. No.9/2020, Police Station Luni District Jodhpur shall be released on bail; provided he furnishes a personal bond of

Rs.50,000/-(Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/-(Rupees : Twenty Five Thousand Only) each to the satisfaction of the

learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.