Vikram Singh S/o Shri Nirbhay Singh Anjna vs State of Rajasthan

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the case diary.

The instant bail application under Section 439 Cr.P.C. has

been preferred on behalf of the petitioner who is in custody in

connection with F.I.R. No.50/2017, registered at Police Station

Arnod, District Pratapgarh for the offences under Sections 143,

147, 148, 149 and 307 IPC.

On going through the statements of witnesses Manish and

Shrilal, it is apparent that the petitioner was unarmed in the

incident and did not cause any particular injury to any of the

members of the complainant party. Cross cases have been

registered interse between the parties in relation to the same

incident. The head injury inflicted to Parasmal is specifically

attributed to Kanhaiyalal.

In this background and having regard to the facts and

circumstances available on record but without expressing any

opinion on the merits of the case, this Court is of the opinion that

the petitioner deserves to be released on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is directed that the petitioner Vikram Singh arrested

in connection with the F.I.R. No.50/2017, registered at Police

Station Arnod, District Pratapgarh shall be released on bail

provided he furnishes a personal bond of Rs.50,000/- and two

surety bonds of Rs.25,000/- 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.