Jagjeet Singh And Ors vs State Of Rajasthan

In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all

concerned.

The petitioners have been arrested in FIR No.56/2021 of Police Station Sadulsahar, District Sriganganagar for the offences punishable under Sections

323, 341, 325 & 307/34 IPC. They have preferred these bail applications under Section 439 Cr.P.C.

Learned counsels for the petitioners submit that though the injury in this case is grievous in nature, but no further medical report has been brought on

record by the prosecution. Learned counsels further submit that the dispute in this case started when the petitioners came to put a deck in the

marriage ceremony and entered into an altercation with the complainant party. Learned counsels also submit that a sharp-edged spoon (khurchana)

was used to cause the injury. Learned counsels also submit that the petitioners have already completed about two months in custody as they were

arrested on 16.03.2021.

Learned Public Prosecutor as well as learned counsel for the complainant have vehemently opposed the bail applications.

After hearing learned counsel for the parties as well as perusing the record of the case and looking into the period of custody as well as the

circumstances, in which, the altercation took place and also while taking into consideration that no weapon has been used and no injury dangerous to

life has been reported by the prosecution, this Court deems it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners (1) Jagjeet Singh S/o Tirath Singh and

(2) Madhar @ Balvinder Singh S/o Jagdish shall be released on bail in connection with FIR No.56/2021 of Police Station Sadulsahar, District

Sriganganagar provided each of them execute 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 their appearance before that court on each and every date of hearing and whenever called upon to do so till the

completion of the trial.