RAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) There are cross-cases. As per the prosecution case, the cause of incident was that Padhan S/o Prasadi was assaulted by Ram Singh and Malla accused persons. He made a complaint to the informant Ramcharan. It is alleged that thereafter the informant, his brother Prasadi and others went to the house of the petitioner and when they were returning then they were assaulted. The report was lodged on 5-5-90, but the incident is said to have been taken place on 1-9-90. It is true that the accused petitioner Ram Singh is said to have caused one blow with a Dhariya on the head of Piasadi which was found to be grievous, but taking into consideration all the facts and circumstances of the case, 1 am inclined to grant bail to the accused petitioner under Sec. 139 Cr. PC.

(2.) Consequently, I allow this application and direct that the accused petitioner Ram Singh be released on bail, provided he furnishes a personal bond in the sum of Rs. 10,000.00 (Ten thousand) with two sureties in the sum of Rs. 5000.00(Five thousand) each to the satisfaction of the trial court for his appearance in that court or any other court on all the dates of hearing as and when called upon to do so during the pendency of the trial in the case. Application Allowed.