Narsiram vs State

Heard learned counsel for the parties. Perused the material available on record.

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicant, who is in custody in connection with FIR No.94/2020,

Police Station Nai Mandi Gharsana, District Sri Ganganagar, for the offences under Sections 323, 341, 324, 325, 308 & 34 of IPC.

It is submitted by learned counsel for the applicant that there were cross-cases registered pertaining to the incident, wherein, the applicant also lodged

FIR being 95/2020. Further submissions have been made that the injuries suffered by Sunil on head are simple and have been indicated as incised

wound, whereas, only stick has been recovered from the applicant.

Submissions have been made that applicant is in custody since 27.03.2021 and due to 2nd wave of Covid-19, he may be released on bail.

Learned Public Prosecutor opposed the bail application.

In the circumstances of the case, without expressing any opinion on the merits of the case, this Court is of the opinion that the bail application filed by

the applicant deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-applicant — Narsiram S/o Bhudhram, arrested in connection with FIR

No.94/2020, Police Station Nai Mandi Gharsana, District Sri Ganganagar, shall be released on bail; provided he furnish a personal bond of Rs.50,000/-

(Rupees Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees Twenty Five Thousand Only) 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.