Prakash @APPELLANT@Hash State Of Rajasthan

Petitioner has filed this bail application under Section 439 of Cr.P.C.

F.I.R. No.174/2017 was registered at Police Station Sapotra, District Karauli for offence under Sections 147, 148, 149, 341, 323, 336, 325, 308

I.P.C.

It is contended by the counsel for the petitioner that there is cross FIR in this case. Co-accused has been given anticipatory bail by this Court.

Petitioner-party has also sustained injuries. The allegation against the petitioner is of crushing the injured-Badri with a tractor. It is also contended that

the injuries sustained by injured-Badri were caused by blunt weapon and they are not crushed by a tractor. It is further contended that out of criminal

antecedents pointed out against the petitioner, he has been acquitted in two cases. It is also contended that five cases against the petitioner are of

period prior to the year 2011.

Counsel for the complainant has opposed the bail application. His contention is that petitioner has caused injuries to a 70 year old person as a result

of which he had to remain in hospital for almost ten days. It is also contended that the matter is still at the stage of investigation and charge-sheet is

yet to be filed.

Learned Public Prosecutor has also opposed the bail application.

I have considered the contentions.

Considering the contentions put-forth by the counsel for the petitioner, I deem it proper to allow the bail application.

This bail application is accordingly allowed and it is ordered that the accused-petitioner shall be released on bail provided he furnishes a personal

bond of Rs. 50,000/- (Rupees Fifty thousand only) and two sureties in the sum 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 and any court to which the matter is transferred, on all dates of

hearing and as and when called upon to do so.