KESARARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.707/2022 of Police Station Sardarshahar, District Churu for the offences punishable under Ss. 307, 225, 452, 341, 323, 504, 506, 34 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case. It is further submitted that head injury of the injured, which is found to be grievous in nature and declared as dangerous to life, has been attributed to the other co-accused Parmeshwarlal and not against the present petitioner. The accused-petitioner is in judicial custody since long and the trial of the case will take long time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail. Learned Public Prosecutor has vehemently opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.

(3.) Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Kesararam S/o Sh. Natharam @ Nattharam shall be released on bail in connection with FIR No.707/2022 of Police Station Sardarshahar,