Sunil S/o Jayendra Yadav vs The State of Rajasthan

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioners, who are in custody in

connection with FIR No.56/2017 registered at Police Station

Kotwali, Dungarpur for the offences under Sections 448, 323, 307

and 109 / 34 IPC.

Heard learned counsel for the petitioners, learned Public

Prosecutor and the learned counsel for the complainant. Perused

the material available on the record.

Learned counsel for the petitioners makes an offer that the

petitioners are ready to pay interim compensation to the tune of

Rs.1,00,000/- by way of solace to the injured Sanjay, to whom the

life endangering injury was caused. He thus prays that the

petitioners deserve to be released on bail.

Learned Public Prosecutor and the learned counsel for the

complainant have opposed the prayer for bail.

Having regard to the facts and circumstances of the case and

the fact that the petitioners are ready to make payment of interim

compensation to the tune of Rs.1,00,000/- to the injured Sanjay,

this Court is of the opinion that the petitioners deserve to be

released on bail in this case.

Accordingly, the bail application is allowed. It is ordered that

the accused-petitioners namely Sunil and Shanker arrested in

connection with FIR No.56/2017 registered at Police Station

Kotwali, Dungarpur shall be released on bail on their depositing a

sum of Rs.1,00,000/- with the learned trial Court by way of

interim compensation to the injured Sanjay and provided they

furnish a personal bond of Rs.50,000/- each and two surety bonds

of Rs.25,000/- 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.

The amount so deposited by the accused shall be disbursed

to the injured Sanjay. It is made clear that the compensation

offered by the accused shall not be treated to be an admission of

offence.