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Judgment
3 paragraphs · 189 wordsSandeep Mehta, J.—Heard learned Counsel for the Applicant and the learned Public Prosecutor and perused the Challan papers.
As per allegations of the prosecution, the only injury attributed on the head of the deceasedNandlal, is assigned to co-accused Prakash. So far as the present accused Applicant is concerned, he is alleged to have caused injuries by fists and kicks. The incident is said to have taken place all of sudden in a marriage ceremony. In this view of the matter and considering the totality of facts and circumstances, the bail application preferred u/s 439 Code of Criminal Procedure deserves acceptance.
Accordingly, the bail application is allowed, it is directed that Applicant Roopsi S/o Jeeva, shall be released on bail in FIR No. 60/2011 at P.S. Bichhiwara, District Dungarpur provided he executes a personal bond for a sum of Rs. 50,000/- along with two sound and solvent sureties in the sum 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.