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Rohit Kumar And Ors vs State Of Rajasthan

Rajasthan High Court · Decided on 8 January 2021 · Citation: (2021) 01 RAJ CK 0286

HON’BLE JUDGES
Inderjeet Singh, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 34, 323, 325, 341, 394, 395, 424
CASE NUMBER
Criminal Miscellaneous 2nd Bail Application No. 15483 Of 2020
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Judgment

11 paragraphs · 211 words
1.

The present 2nd bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 254/2020

Registered at Police Station, Udaipurwati, District Jhunjhunu for the offence(s) under Section 323, 341, 424, 395 of IPC and chargesheet submitted

under Section 323, 341, 325, 394/34 of IPC.

2.

Counsel for the petitioners submits that the petitioners have been falsely implicated in this matter. Counsel further submits that the case is triable by

the First Class Magistrate. Counsel further submits that none of injuries sustained by the injured is dangerous to life. Counsel further submits that the

challan has already been presented in the court and the conclusion of trial may take long time. Counsel further submits that the petitioners are in

custody since 13.09.2020.

3.

Learned Public Prosecutor has opposed the bail application.

4.

Considering the material on record and also considering the period of custody and taking into account the facts and circumstances of the case and

without expressing any opinion on the merits of the case, this petition is allowed. Petitioners be admitted to regular bail subject to satisfaction of the

trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.