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Judgment
Petitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No.483/2017 was registered at Police Station Bassi, Jaipur for offence under Sections 302, 323, 341, 34 I.P.C.
It is contended by the counsel for the petitioner that there is cross FIR in this case. Petitioner has also sustained injury and police has filed charge-
sheet against the complainant-party. It is also contended that in the FIR no overt act was assigned to the petitioner and the injury which has resulted
into death is assigned to Kaluram.
Counsel for the complainant has opposed the bail application. His contention is that the deceased died on the spot due to injury caused by Kaluram
and the present accused.
Learned Public Prosecutor has also opposed the bail application.
Considering the contentions put-forth by the counsel for the petitioner, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is ordered that the accused-petitioner shall be released on bail provided he furnishes a personal
bond of Rs. 50,000/- (Rupees Fifty thousand only) and two sureties in the sum of Rs.25,000/- (Rupees Twenty Five thousand only) each to the
satisfaction of the learned trial court with the stipulation to appear before that Court and any court to which the matter is transferred, on all dates of
hearing and as and when called upon to do so.