Rakesh vs State Of Rajasthan

Rekha Borana, J

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.87/2022, Police Station Napasar, District Bikaner, registered for the offences punishable under Sections 307, 323, 341, 324, 325, 147, 148 and 149 of the Indian Penal Code.

It has been submitted by learned counsel for the petitioner that the accused petitioner is a student of graduation and is not having any prior criminal antecedents. Learned counsel further submitted that a compromise has been entered into between the parties in the present matter wherein the incident happened accidentally. Hence, he prayed for release of the petitioner on bail.

Per contra, learned Public Prosecutor opposed the bail application.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and learned counsel for the complainant.

Perused the material available on record.

Having regard to the facts and circumstances of this case, particularly the fact that the accused petitioner is a student of graduation and has no prior criminal antecedents and the trial of the case will take sufficiently long time, therefore, without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioner – Rakesh S/o Shri Hariram arrested in connection with F.I.R. No.87/2022, Police Station Napasar, District Bikaner, shall be released on bail, if not wanted in any other case, provided each of them furnishes a personal bond of ₹50,000/- (Rupees Fifty Thousand) and two sureties of ₹25,000/-(Rupees Twenty Five Thousand) each to the satisfaction of the 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.