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Judgment
27 paragraphs · 271 wordsHeard learned counsel for the petitioner and learned Public
Prosecutor as well as learned counsel for the complainant. Perused
the material available on record.
The instant bail application under Section 439 Cr.P.C. has
been preferred on behalf of the petitioner who is in custody in
connection with F.I.R. No.209/2016, registered at Police Station
Hamirwas, District Churu for the offences under Sections 307,
341, 323 and 325 / 34 IPC.
Cross cases were registered interse between the parties. The
petitioner is alleged to have caused head injures to the injured Raj
Kumar and Sajana. Upon X-ray examination, the head injury of
Raj Kumar was found to be simple in nature. A fracture was
noticed on the parietal bone of Sajana. However, the external
injury on her head was caused by a sharp weapon. The petitioner
was admittedly armed with a lathi during the incident.
In this background and having regard to the facts and
circumstances available on record but without expressing any
opinion on the merits of the case, this Court is of the opinion that
the petitioner deserves to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is
allowed and it is directed that the petitioner Rajesh Kumar
arrested in connection with the F.I.R. No.209/2016, registered at
Police Station Hamirwas, District Churu shall be released on bail
provided he furnishes a personal bond of Rs.50,000/- and two
surety bonds of Rs.25,000/- 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.