Prem Singh and Others vs State of Rajasthan

Mohini Kapoor, J.—This is second bail application by the petitioner. Now the investigation is over and challan has been filed and he has filed this bail application. He has challan papers which have been looked into but the case diary of the case has not been received. Persons of both the sides have received injuries and one injury of both the sides has been assigned dangerous to life. This petitioner himself has received injuries. The incident occurred on a minor matter about the grazing of cattle in the field. The petitioner has been in custody for about two months. Looking of the case and counter case, and the fact that the investigation is, over, the petitioner can be released on bail on appropriate conditions.

It is, therefore, ordered that the accused petitioner be released on bail on his furnishing bail on a personal bond in the sum of Rs. 5000/- five thousand and with one surety in the like amount to the satisfaction the trial court with the stipulation to appear before that court as and when called upon to do so with the further condition that he shall not carry any weapon and he shall not commit any offence.