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Judgment
6 paragraphs · 259 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with C.R No. 158/2021 Police Station Arakshi Kendra Muklawa for the offences punishable under Sections 307, 323, 341, 447, 427, 147, 149 of IPC.
Counsel for the petitioner submits that as per the injury report, all the injuries received by the injured Dara Singh are found to be simple in nature. He further submits that the challan of the case has already been presented. The accused-petitioner is in judicial custody since long and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor as well as learned Counsel for the Complainant have vehemently opposed the bail application.
Having regard to the totality of the facts and circumstances of the case, therefore, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Lakhvindra Singh @ Gullu S/o Sh. Jeevansingh, shall be released on bail in connection with C.R No. 158/2021 Police Station Arakshi Kendra Muklawa provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- 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.