Ravi Kumar vs State Of Rajasthan

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

This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No. 160/2020 of Police Station, Sangariya, District Hanumangarh for the offences punishable

under Sections 307, 341, 323/34 IPC. He has preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner submits that charge-sheet has been filed and there has also been a compromise between the parties.

Learned Public Prosecutor opposed the bail application saying that there is no role of compromise in such heinous crime.

Looking into the fact that charge-sheet has been filed, this Court deems it appropriate to grant bail.

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 Ravi Kumar S/o Sh. Krishan Kumar shall

be released on bail in connection with FIR No.160/2020 of Police Station, Sangariya, District Hanumangarh 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.