Shekhar Patona vs State Of Rajasthan

Dr. Pushpendra Singh Bhati, J

In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

This Court perused the material available on record.

The petitioners have been arrested in connection with FIR No.183/2021 of Police Station Jhalarapatan, District Jhalawar for the offences punishable under Sections 147, 148, 341, 323, 307, 149 IPC. They have preferred these bail applications under Section 439 Cr.P.C.

Learned counsel for the petitioners submits that the charge-sheet in this case has already been filed. Learned counsel also pointed out that all the seven injuries caused in this case are simple in nature.

Learned Public Prosecutor opposed the bail application.

Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners (1) Shekhar Patona @ Larence S/o Shri Rajkumar and (2) Ravi S/o Hariram shall be released on bail in connection with FIR No.183/2021 of Police Station Jhalarapatan, District Jhalawar provided each of them execute a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.