AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 391 wordsDeepak Kumar Agarwal, J
This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.
Applicant has been arrested on 10.7.2021 by Police Station, Nagra, District Morena, in connection with Crime No.101/2021 for the offence punishable under Sections 323, 294, 341, 336, 427, 506, 327, 34 of IPC and Sections 25, 27 of the Arms Act.
As per prosecution case, on 10.7.2021 complainant Satyabhan Singh @ Bhure lodged a report that on 10.7.2021 at 3 in the night when he along with his brother Rajesh Singh and driver Naval Kishore Tiwari was coming back from the field of his friend Lala Tomar on his tractor, on the way near Ater Porsa Road, accused Goldi @ Gauri Shankar Tomar, Vikas, Pradeep Singh Tomar and Kali Bhadauria stopped the tractor and demanded Rs.500/- for drinking liquor. When they told that they have no money, they started abusing and Goldi Tomar took out 315 bore Katta and fired in the air. Applicant/accused Vikas attacked driver Naval Kishore with Lathi. They also damaged the tractor of the complainant. On seeing one vehicle coming, accused persons ran away. On his report, crime for the aforesaid offences was registered. Applicant was arrested on 10.7.2021. Charge-sheet has been filed.
Learned counsel for the applicant submits that applicant is innocent and falsely implicated in the case. He is in custody since 10.7.2021. He undertakes to cooperate in trial and to abide by the conditions which may be imposed by this Court. Conclusion of trial will take time. On such premises, learned counsel for the applicant prayed for bail.
Learned counsel for the State opposed the application and prayed for its rejected.
Both the Advocates are heard. Case diary perused.
Looking to the facts and circumstances of the case, but without commenting on the merits of the case, this Court is of the opinion that the application should be allowed and by allowing the application it is ordered that if applicant furnishes bail bond of Rs.25,000/- (Rupees Twenty Five Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, he should be released on bail.
He will present during trial before the trial Court on each and every date.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance.