MAHIPAL Vs. RAJESH KUMAR @ POLIA

JUDGEMENT

(1.) Leave granted.

(2.) This batch of appeals arises from a judgment of a learned Single Judge of the High Court of Rajasthan at its Jaipur Bench dated 10 May 2019. Allowing the bail application filed under Section 439 of the Code of Criminal Procedure 1973 (CrPC) , the High Court enlarged the first respondent on bail subject to certain conditions therein. The original complainant is in appeal before this Court.

(3.) By similar orders, the learned Single Judge granted bail to the other four accused - Anil Kumar, Ajay Kumar, Vikas Kumar and Vijay Kumar. The appeals filed by the appellant against those orders have been tagged with the present appeal. Since the facts in all these matters and the questions involved are similar, they have been heard together and are being disposed of by this common judgment. For the sake of convenience, the facts in SLP (Crl.) No. 6339 of 2019 are discussed.