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
7 paragraphs · 254 wordsKuldeep Mathur, J
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
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.19/2023 registered at Police Station Khedapa, District Jodhpur for the offences under Sections 354 and 376/511 IPC and Section 7/8 of the POCSO Act.
Though the petitioner jumped bail way back on 04.04.2024 while facing trial, however, on issuance of warrant of arrest, he surrendered before the court below on 03.05.2024 and was sent to judicial custody.
Learned counsel for the petitioner submitted that the petitioner could not appear before the learned trial court for marking his attendance for the reason that some untoward incident had occurred in his family.
In this background and having regard to the facts and circumstances available on record, this Court is of the opinion that the petitioner deserves to be granted one more opportunity to face trial while being on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioner Ambaram S/o Sh. Sheraram arrested in connection with F.I.R. No.19/2023 registered at Police Station Khedapa, District Jodhpur 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.