Karnail Singh vs State
2021 Latest Caselaw 7821 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3275/2021

Karnail Singh S/o Sh. Banta Singh, Aged About 45 Years, R/o Norangdesar, Tehsil and District Hanumangarh. (Presently Lodged At District Jail Hanumangarh).

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Devi Lal Rawla For Respondent(s) : Mr. Shrawan Bishnoi, P.P. For Complainant(s) : Mr. Deepak Korpal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.194/2020 of

Police Station Hanumangarh Town, District Hanumangarh for the

offences punishable under Sections 341, 302 and 34 IPC. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that from

the charge-sheet, it is clear that complainant-Jaskaran Singh and

deceased-Bikar Singh stopped the petitioner and his son when

they were passing in front of house of complainant-Jaskaran Singh

and in a free fight took place between them and in spur of

moment, the petitioner and his son inflicted injury on the head of

deceased-Bikar Singh. It is also submitted that in the said incident

(2 of 2) [CRLMB-3275/2021]

the petitioner and his son also received injuries. It is further

submitted that co-accused Navdeep Singh @ Navi has also

enlarged on bail. Learned counsel for the petitioner has submitted

that the petitioner is in judicial custody since April, 2020 and trial

of the case will take time.

Learned Public Prosecutor as well as learned counsel for the

complainant have 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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Karnail Singh

S/o Banta Singh shall be released on bail in connection with FIR

No.194/2020 of Police Station Hanumangarh Town, District

Hanumangarh provided he executes a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

each to the satisfaction of learned trial court for his appearance

before that court on each and every date of hearing and whenever

called upon to do so till the completion of the trial.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.22

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