Tar Singh vs State

The present second bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.

No.37/2020, Police Station Khuhari District Jaisalmer for the offences under Sections 332, 353, 382 of IPC and section 3(2) (va) of Scheduled Caste/

Scheduled Tribe (Prevention of Atrocities) Act Cases, 1989.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioner that after rejection of the first bail application by this court vide order dated 05.11.2020, the charge

sheet has been filed. Co-accused Kamal Singh has also been enlarged on bail by a coordinate bench of this court vide order dated 24.11.2020. The

conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail. Having regard to the peculiar facts and circumstances of the case, this Court deems it just and proper

to release the petitioner on bail.

Consequently, the second bail application is allowed. It is ordered that the accused-petitioner Tar Singh S/o Sh. Bher Singh arrested in connection with

F.I.R. No.37/2020, Police Station Khuhari District Jaisalmer shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- (Rupees:

Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) each to the satisfaction of the learned trial court with

the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.