Suresh Chand vs State Of Rajasthan

Petitioner has filed this bail application under Section 439 of Cr.P.C.

F.I.R. No. 224/2020 was registered at Police Station Todabhim District Karauli for offences under Sections 143, 323, 341, 451 & 354 I.P.C.

It is contended by counsel for the petitioner that statement of complainant has been recorded under Section 164 Cr.P.C. As per her statement,

Ramkesh and Suresh had beaten the deceased and the allegations against Ramkesh and Suresh are akin. It is also contended that Ramkesh has been

enlarged on bail.

Learned Public Prosecutor and counsel for the complainant have opposed the bail application. It is contended that complainant in her statement

recorded under Section 161 Cr.P.C. has levelled allegations against the present petitioner and weapon of offence Lathi has also been recovered from

the petitioner.

I have considered the contentions.

Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.

This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he 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 learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all

subsequent dates of hearing and as and when called upon to do so.