MUNESH Vs. STATE OF RAJASTHAN THROUGH P.P.

JUDGEMENT

(1.) This second bail application under Sec. 439 Cr.RC. has been filed on behalf of petitioner Mukesh against whom charge-sheet has now been filed for the offences under Sec. 143, 323, 341 and 302 Penal Code in FIR No. 150/2003 PS Sapau, District-Dholpur, wherein the fatal injury has been ascribed to co-accused Amrit Lal and no specific overt-act is attributed to the present petitioner.

(2.) Having heard learned counsel for the petitioner, learned Public Prosecutor on behalf of the State and upon a perusal of relevant documents placed before me and taking into consideration the submissions made at the bar, nature of accusation and materials on record, I deem it just and proper to enlarge the petitioner on bail.

(3.) In the result, the bail application of petitioner Mukesh is allowed and it is directed that he be released on bail on his furnishing a personal bond in the sum of Rs. 20,000.00 together with one surety in the like amount to the satisfaction of concerned court for his appearance before that court on each and every date of hearing until conclusion of the trial.