1. Defects are overruled for time being.
2. Learned Advocate for the petitioner is directed to remove the defects after condition become normal.
3. The present bail application has been filed under Section 439 Cr. P.C. The petitioner has been arrested in connection with FIR No. 376/2019 Registered at Police Station Todabheem, District Karauli for the offence(s) under Sections 143, 323, 341, 327, 342 and 384 of IPC later on charge-sheet has been filed for offences under Sections 323, 341, 327, 342, 384, 325 and 34 of IPC.
4. Counsel for the petitioner (on video conference) submits that co-accused person has already been released on bail by the co-ordinate bench of this Court vide order dated 20.02.2020 and his case is similar to that of co-accused person.
5. Learned Public Prosecutor has opposed the bail application.
6. Considering the contentions put-forth by the counsel for the petitioner (on video conference) and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.
7. Accordingly, the bail application under Section 439 Cr. P.C. is allowed and it is ordered that the accused-petitioner Rajesh@Ravi Kumar S/o Harimohan shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs. 50,000/-with one surety in the like amount to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.