Pushpendra Singh Bhati - (1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
(2.) This Court perused the material available on record. The petitioners have been arrested in FIR No.10/2019 of Police Station Sahapura for the offences punishable under Sections 147, 148, 149, 341, 323 and 302 IPC. They have preferred this bail application under Section 439 Cr.P.C.
(3.) Learned counsel for the petitioners has drawn the attention of this Court towards the order dated 29.06.2020 passed by a coordinate Bench of this Hon'ble Court in S.B. Criminal Misc. Bail Application No.13851/2019, which reads as under: "Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record. The petitioner has been arrested in FIR No.10/2019 of Police Station Sahapura District Bhilwara for the offences punishable under Sections 147, 148, 149, 341, 323, 302 IPC. He has preferred this bail application under Section 439 Cr.P.C. Learned counsel for the petitioner has submitted that as per the complainant PW-1, the fatal injury on the body of the deceased Ranjeet has been inflicted by co-accused Kishan and Vijay. It is also submitted that no specific allegation has been levelled against the petitioner only omnibus allegation has been levelled against him. Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case and after going through the statements of PW-1 Peeru, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C. Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Raju @ Rajendra S/o Sh. Juwara Nayak, shall be released on bail in connection with FIR No.10/2019 of Police Station Sahapura District Bhilwara provided he executes a personal bond in a sum of Rs.50,000/-with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.";