Paluram vs State And Ors

The petitioner has been arrested in connection with FIR No.315/2020 of Police Station Bhirani, Distt. Hanumangarh for the offences punishable under

Sections 302, 341, 323 & 34 of IPC. He has preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner appeared through video call and submits that complainant Karnel Singh as well as other eye witnesses were examined

during the course of trial and all the witnesses declared hostile by the prosecution. There is no other connecting evidence against the present

petitioner. The accused- petitioner is inside the jail since 28.12.2020 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 has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without

expressing any opinion on the merits of the case, 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 Paluram S/o Late Nathuram shall be released

on bail in connection with FIR No.315/2020 of Police Station Bhirani, Distt. Hanumangarh 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.