Rohit And Ors vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.231/2020

registered at Police Station Sadar Alwar District Alwar for the offence(s) under Section(s) 323 & 341 of IPC and later on for the offences under

Sections 341, 323, 324, 326 & 34 of IPC,

It is contended by learned counsel for the petitioners that the petitioners have falsely been implicated in this case in which both the injured namely

Sheetal and Vidya Devi have received simple injuries only. He submitted that the petitioners are in custody since 15.10.2020, investigation as aginst

them is complete, they have no criminal antecedents and prays for their release on bail.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the submissions advanced by learned counsel for the petitioners, the nature of allegation against them, their length of

custody and absence of criminal antecedents; but, without expressing any opinion on the merits of the case, this court deems it just and proper to

enlarge the petitioners on bail.

Accordingly, the bail application is allowed and it is directed that accused-petitioners 1. Rohit S/o Anil Kumar & 2. Rahul S/o Anil Kumar shall be

released on bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided each of them

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.