Amarjeet @ Kala Son of Tarsem vs The State of Rajasthan Through P.P.

This bail application has been filed under Section 439 Cr.P.C.

Brief facts of the case are that an FIR No. 41/2017 was

registered at P.S. Bagru, District Jaipur for the offences under

Sections 457, 380 and 411 IPC mentioned therein against the

accused petitioner. During the course of investigation, the accused

petitioner was arrested. Thereafter he moved the bail application

before the trial court, which vide impugned order dismissed the

same. Hence this bail application has been filed on behalf of the

petitioner.

Learned counsel for the petitioner has contended that there

is no criminal case made out against the petitioner. It has also

been contended that the accused petitioner is in judicial lockup

since long, the alleged offence is triable by the Ist Class

Magistrate, trial of the case is likely to take time, hence the

accused petitioner should be released on bail.

On the other hand, learned Public Prosecutor has opposed

the bail application.

Looking to the facts and circumstances of the case, but

without expressing any opinion on the merits and demerits of the

case, I deem it just and proper to release the petitioner on bail.

Therefore, this bail application is allowed and it is directed

that accused petitioner Amarjeet @ Kala S/o Tarsem shall be

released on bail under Section 439 Cr.P.C. in connection with

afore-mentioned FIR registered at concerned Police Station,

provided he furnishes a personal bond in the sum of Rs.50,000/-

(Rupees Fifty Thousand) together with two sureties in the sum of

Rs.25,000/- (Rupees Twenty Five Thousand) each to the

satisfaction of the trial court with the stipulation that he shall

appear before that court on all subsequent dates of hearing and as

and when called upon to do so.