Rajendra @ Shimbhu vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 32/2020 registered

at Police Station Rudawal, District Bharatpur for the offence under Section(s) 147, 148, 149, 323, 341, 336 & 307 of IPC and later on for the offence

under Section(s) 147, 148, 149, 323, 341, 336, 307 & 308 of IPC.

It is contended by the learned counsel for the petitioner that he has falsely been implicated in this case. He submits that looking to the nature of injuries

suffered by injured persons from the accused party and the weapon of offence allegedly used, the offence against him does not travel beyond the

scope of Section 325 IPC. He submits that the petitioner is in custody since 30.09.2020, investigation as against him is complete, similarly situated co-

accused person Bhupendra @ Mal has been extended benefit of bail by a co-ordinate Bench of this Court and prays for his release on bail.

Learned Public Prosecutor assisted by the learned counsel for the complainant opposing the bail application submitted that there are grave allegations

against the petitioner and hence, he does not deserve indulgence of bail.

Taking into consideration the submissions advanced by learned counsels for the respective parties, the nature allegation against the petitioner, his

length of custody and release of co- accused person on bail by a co-ordinate Bench of this Court; but, without expressing any opinion on the merits of

the case, this Court deems it just and proper to enlarge the petitioner on bail.

Accordingly, the bail application is allowed and it is directed that accused-petitioner Rajendra @ Shimbhu S/o Mohan Lal, shall be released on bail

under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he furnishes a personal bond in

the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the

satisfaction of the trial Court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.