Suresh And Others vs State Of Rajasthan

Kuldeep Mathur, J

This application for bail under Section 439 Cr.P.C. has been filed by the petitioners who have been arrested in connection with F.I.R. No.84/2022, registered at Police Station Khinvsar, District Nagaur, for the offences punishable under Sections 341, 323, 307, 427 I.P.C.

Heard learned counsel for the petitioners as also the learned G.A. cum AAG and learned counsel for the complainant. Perused the material available on record.

Learned counsel for the petitioners submits that the petitioners are in custody since 12.05.2022 and they have falsely been implicated in this case. Counsel further submits that it is a case where F.I.R. has also been lodged against the complainant and in fact the complainants were aggressor in the matter. The petitioners are in judicial custody and trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioners.

Learned G.A. cum AAG and learned counsel for the complainant have vehemently opposed the bail application.

Having considered the rival submissions, facts and circumstances of the case, without expressing any opinion on merits/ demerits of the case, this Court is of the opinion that the bail application filed by the petitioners deserves to be accepted.

Consequently, the bail application under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioners (1) Suresh S/o Sanval Ram & (2) Ugma Ram S/o Aaidan Ram arrested in connection with F.I.R. No.84/2022, registered at Police Station Khinvsar, District Nagaur shall be released on bail, if not wanted in any other case, provided each of them furnishes a personal bond of Rs.50,000/- (Rupees Fifty Thousand) and two sureties of Rs.25,000/-(Rupees Twenty Five Thousand) each, to the satisfaction of learned trial court, for their appearance before that court on each & every date of hearing and whenever called upon to do so till completion of the trial.