Mohit Gurani And Ors vs State Of Rajasthan

Heard learned counsel for the parties and also perused the material on record.

The petitioners have been arrested in FIR No.272/2018 of Police Station Purani Abadi, District Sri Ganganagar for the offences punishable under Sections 307, 341, 323, 326, 143, 147, 148 and 149 IPC. They have preferred these bail applications under Section 439 Cr.P.C.

Learned counsel for the petitioners have submitted that the allegation of inflicting injuries are against Rajkumar and petitioner-Love @ Lakshya Sharma. It is submitted that injuries on the body of Parmjeet Singh @ Pamma are found simple in nature, whereas only one injury on the ear of the injured Anil is found to be grievous in nature. It is submitted that there is no specific mention that the said injury is dangerous to life. It is submitted that the allegations against the petitioners viz. Mohit Gurani, Akash Valmiki and Ajeet are to the effect that they had accompanied co-accused persons, who inflicted injuries. It is further submitted that the charge-sheet has already been filed.

Learned Public Prosecutor as well as learned counsel for the complainant have vehemently 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 - Mohit Gurani S/o Dayal Das, Akash Valmiki S/o Vijay Kumar, Ajeet S/o Lal Chand @ Satya Narayan and Love @ Lakshya Sharma S/o Late Manoj Kumar shall be released on bail in connection with FIR No.272/2018 of Police Station Purani Abadi, District Sri Ganganagar 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.