BABU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.111/2023 of Police Station Bishangarh, for the offence punishable under Ss. 341, 323, 447, 448, 325 and 307/34 of IPC. They have preferred this second bail application under Sec. 439 Cr.P.C. The first bail application was dismissed vide order dtd. 5/10/2023 by this Court as not pressed.

(2.) Learned counsel for the petitioners submits that now challan of the case has been presented and injured has already been discharged from the hospital. The accused-petitioners are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners. Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Sec. 439 Cr.P.C.

(3.) Accordingly, the second bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioners (1) Babu Singh S/o Balwant Singh and (2) Madan Singh S/o Shri Sukh Singh shall be released on bail in connection with FIR No.111/2023 of Police Station Bishangarh, provided they execute personal bond in a sum of Rs.1,00,000.00 each with two sound and solvent sureties of Rs.50,000.00 each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.