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Judgment
Heard learned counsel for the petitioner and learned Public Prosecutor as well as learned counsel for the complainant. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has been preferred on behalf of the petitioner who is in custody in connection with F.I.R. No.209/2016, registered at Police Station Hamirwas, District Churu for the offences under Sections 307, 341, 323 and 325 / 34 IPC.
Cross cases were registered interse between the parties. The petitioner is alleged to have caused head injures to the injured Raj Kumar and Sajana. Upon X-ray examination, the head injury of Raj Kumar was found to be simple in nature. A fracture was noticed on the parietal bone of Sajana. However, the external injury on her head was caused by a sharp weapon. The petitioner was admittedly armed with a lathi during the incident.
In this background and having regard to the facts and circumstances available on record but without expressing any opinion on the merits of the case, this Court is of the opinion that the petitioner deserves to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioner Rajesh Kumar arrested in connection with the F.I.R. No.209/2016, registered at Police Station Hamirwas, District Churu shall be released on bail provided he furnishes a personal bond of Rs.50,000/- 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.