Jitendra Singh vs State

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

Heard learned counsel for the parties and perused the material available on record.

The petitioner has been arrested in connection with FIR No. 201/2020 of Police Station Lohawat for the offences punishable under Sections 341, 323,

307/34 of IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has drawn attention of this Court to the statement of the injured witness Sanjay Kumar rendered on 13.8.2020

wherein he himself has levelled aggravated allegations against Bhom Singh and Aziz Khan.

Learned Public Prosecutor and learned counsel for the complainant oppose the bail application.

Charge-sheet has been filed and on reading the statement of the injured witness Sanjay Kumar, this Court is not inclined to continue the custody of the

present petitioner.

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 Jitendra Singh S/o Sh. Jai Singh shall be

released on bail in connection with FIR No. 201/2020 of Police Station Lohawat 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.