ANUP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is bail application under Section 439 of Cr.P.C. The petitioner has been arrested in connection with FIR No. 463/2017, Police Station Rajgarh, District Churu for the offence under Sections 307, 323 and 427 of IPC.

(2.) The complainant injured is the real brother of the petitioner. It is stated that there is dispute between the father and the brother of the petitioner. However, the brother has been enropped on account of his being with his father. It is stated that the case of an accident is being given coloured of criminal office. Be that as it may, this Court without taking into consideration the merits of the case and the fact that the injury is stated to be on the wrist only, deems it just and proper to release the petitioner on bail in the above circumstances.

(3.) Accordingly, this bail application under Section 439 of Cr.P.C. is allowed and it is ordered that the accused-petitioner Anup Singh son of Hariram shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs. 50, 000/- with two sureties of Rs. 25, 000/- each 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.