RATAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel and the accused petitioner appears to be a Government servant and refusal of a direction u/s. 438 Crimial P.C. to him and consequent arrests may create serious consequences and the petitioner may be suspended. The injury received by Nandram are simple. At the most offence u/s 332 Penal Code can be made out. I would not like to go into this aspect of the matter but takin into consideration the matter that the petitioner is a Government servant I deem it in the interest of justice to issue.

(2.) After recommending this application I hereby allow this bail application and direct that in the event of arrest in F.I.R. No. 61/89, P.S. Ringas Distt., Sikar, the S.H.O./I.O./shall release Ratan Singh the accused-petitioner on his furnishing a personal bond in the sum of Rs. 5,000.00 with one surety in the like amount to his satisfaction with an undertaking to appear before him for interrogation/investigation as and when he is called upon to do so and further undertake I not to temper with any of the persons conversant with the facts of the case.