Hittu Singh And Others vs State Of Rajasthan

Rameshwar Vyas, J

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioners, who are in custody in connection with F.I.R. No. 92/2022 registered at Police Station Ramseen, District Jalore for the offences under Sections 143, 341, 323, 307, 324, 326 & 427 of I.P.C.

Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioners, at the outset, does not wish to press instant bail application filed under Section 439 of Cr.P.C. qua the petitioner No. 2 – Arjun Singh at this stage.

Accordingly, bail application qua petitioner No. 2 is dismissed as not pressed.

Learned counsel for the petitioners submits that gunshot injury has not been attributed to the petitioner No. 1 – Hittu Singh @ Hitpal Singh. There is no criminal antecedents against him. On the above grounds, learned counsel for the petitioners prays that the petitioner No. 1 may be enlarged on bail.

Learned Public Prosecutor has opposed the bail application. Having regard to the submissions made by learned counsel for the parties and material available on record, without commenting on merits of the case as also looking to the facts and circumstances of the case, this Court is of the opinion that bail application under Section 439 of Cr.P.C. qua petitioner No. 1 deserves to be accepted.

Consequently, present bail application under Section 439 of Cr.P.C. qua the petitioner No. 1 is allowed. It is ordered that the accused-petitioner - Hittu Singh @ Hitpal Singh S/o Ram Singh arrested in connection with F.I.R. No. 92/2022 registered at Police Station Ramseen, District Jalore shall be released on bail provided he furnishes a personal bond of Rs.50,000/- with two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.