Rakesh vs State Of Rajasthan

Rameshwar Vyas, J

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No. 325/2022 registered at Police Station Hanumangarh Town, District Hanumangarh for the offences under Sections 341, 323, 307, 336 and 143 of IPC.

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

Learned counsel for the petitioner submits that as per FIR injury sustained by injured Ram Lal was caused by Banwari Lal, however, in the statement recorded under Section 161 Cr.P.C., injured averred that accused party threw stones towards them in which they sustained injures. False allegations have been leveled against the petitioner. On the above grounds, learned counsel for the petitioner prays that the petitioner may be enlarged on bail.

Learned Public Prosecutor as also learned counsel for the complainant have opposed the bail application.

Having regard to the submissions made by learned counsel for the parties and material available on record, without commenting on merits of the case as also looking to the facts and circumstances of the case, this Court is of the opinion that bail application under Section 439 of Cr.P.C. filed by the petitioner deserves to be accepted.

Consequently, present bail application under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner Rakesh S/o Shri Hanuman Bawari arrested in connection with F.I.R. No. 325/2022 registered at Police Station Hanumangarh Town, District Hanumangarh shall be released on bail provided he furnishes a personal bond of Rs.1,00,000/- with two surety bonds of Rs.50,000/- 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.