Girdhari Singh vs State Of Rajasthan

In wake of onslaught of COVID-19, the Lawyers have been advised to refrain from coming to the Courts.

This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No. 54/2018 of Police Station Bagadi Nagar, District Pali for the offences punishable under

Sections 397/394, 307, 326, 341, 323/34 IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has shown the order sheet dated 14.12.2020. As per the order sheet, the charge has been framed against the

present petitioner. The charge is under Sections 120B, 341/120B, 323/120B, 326/120B, 307/120B, 397/394 read with Section 120B. Learned counsel

for the petitioner submits that in all the offences, the petitioner has been chargesheeted under Section 120-B only. Learned counsel for the petitioner

further submits that no overt act has been attributed to the present petitioner.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time

and without expressing any opinion on the merits of the case, this Court deems 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 Girdhari Singh S/o Shri Guman Singh shall

be released on bail in connection with FIR No. 54/2018 of Police Station Bagadi Nagar, District Pali 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.