Rajasthan High Court - Jaipur
Sodan Singh vs State Of Rajasthan Through Pp on 30 September, 2016
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JAIPUR BENCH, JAIPUR
S.B. Criminal Misc. Bail Application No.
12364/2016
Sodan Singh Son of Shri Chanda Singh, Age 65 years,
by caste Jat, Resident of Village Kumha Penghor, Police
Station Kumher, District Bharatpur, Rajasthan.
Versus.
State of Rajasthan through P.P.
Date of Order: September 30, 2016
HON'BLE MRS. JUSTICE SABINA,J.
Mr. G.S. Fauzdar, for the petitioner.
Mr. Ram Ratan Gurjar, P.P. for the State.
Petitioner has filed this petition under Section 438 Code of Criminal Procedure, 1973 seeking anticipatory bail in F.I.R. No.500/2013 registered at Police Station Kumher, District Bharatpur, for offence under Section 147, 149, 323, 341, 342, 336, 307 of Indian Penal Code, 1860.
Heard.
It is a case of version and cross-version. Petitioner is stated to be aged 65 years and Ex- Sarpanch of the village. Allegation against the petitioner is that he had exhorted his co-accused to fire. Initially, investigation against the petitioner was kept pending. However, now petitioner was being sought to be arrested. Learned counsel for the petitioner has submitted that the petitioner is ready to join investigation.
Keeping in view the facts and circumstances of the case, it would be just and expedient to order the release of the petitioner on bail.
Accordingly, without expressing any opinion on merits of the case, this petition is allowed. In the event of arrest, petitioner be admitted to bail subject to satisfaction of the Arresting Officer. Petitioner shall join investigation as and when required by the police and shall not leave the country without prior permission of the Court. Petitioner shall not tamper with the prosecution evidence.
(SABINA),J.
Mohita/43