Ramesh 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. 160/2020 registered

at Police Station Badi Sadar, District Dholpur for the offence under Section(s) 143, 323, 341, 336 & 506 of IPC and later on for the offence under

Section(s) 147, 148, 149, 323, 341, 336, 325, 308, 504 & 506 of IPC.

It is contended by the learned counsel for the petitioner that in the FIR, there is no specific allegation against the petitioner. He submits that even the

injured Rahul has not levelled any specific allegation against the petitioner of inflicting any injury on his person. He submits that the petitioner is in

judicial custody, investigation as against him is complete, he has no criminal antecedents, similarly situated co-accused persons namely Bablu and Sonu

have been extended benefit of bail by a co-ordinate Bench of this Court vide order dated 12.11.2020 and prays for his release on bail.

Learned Public Prosecutor has opposed the bail application. Taking into consideration the submissions advanced by learned counsel for the petitioner,

the nature of allegation against him, his length of custody and release of co-accused persons 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 Ramesh S/o Shri Motiram 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.