SHANKAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - After considering the facts and circumstances of the case as well as the nature of allegation against the petitioner to have given beating by fist and on perusal of the post mortem report of the deceased Suman wherein the cause of death was rupture of spleen and without expressing any opinion on the merits of the case, it is deemed just and proper to enlarge the petitioner on bail.

(2.) Consequently, the bail application is allowed.

(3.) It is ordered that the accused-petitioner Shankar Lal S/o Shri Ramji Lal, in F.I.R. No. 77/2012, Police Station Virat Nagar, District Jaipur, shall be released on bail; provided he furnishes a personal bond of Rs.50,000.00 and two surety bonds of Rs. 25,000.00 each to the satisfaction of the learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so. Application allowed.