BATTU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The applicant is alleged to have caused simple as well as grievous hurt with sharp edged weapon to Keshav Ram, injured, The Prosecution case was that when the injured was taking tea at a tea shop, the applicant, armed with an axe, reached there and without any provocation caused 2-3 axe blows to Keshav Ram, injured.

(2.) The contention of the learned counsel for the applicant is that Keshav Ram has not only a bad character but also a history sheeter of police station Sawai Madhopur and that he habitually robs people and threatens the safety of the other persons and realises ransom and other money from them under the threat of causing injuries. In support of such contention certified copies of the FIRs and chargesheets pertaining to FIR No.79/93, Under section 353, 352 Indian Penal Code, P/s Hinduan, FIR No. 79/93, Under section 353, 332 Indian Penal Code, FIR No. 142/94, Under section 392 Indian Penal Code, FIR No. 145/94 Under section 392 Indian Penal Code and FIR No. 144/94 Under section 307 Indian Penal Code, all pertaining to Police Station Sawai Madhopur, have filed before me. I have gone through the case diary.

(3.) Looking to the facts and circumstances of the case it is directed that in the event of his arrest, the applicant Battu S/o Kishan Lal Meena. FIR No. 311/96. P/s, Todabhim. shall be rejeased on bail on his furnishing two sureties each with personal bond in the amount of Rs 10,000.00 to the satisfaction of the officer arresting him and he shall observe the following conditions: