Ankit And Ors vs State of Rajasthan

The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.616/2020

registered at Police Station Bansur District Alwar (Police District Bhiwadi) for the offence(s) under Section(s) 143, 327, 307, 427 & 506 of IPC and

Section 3/25 of the Arms Act.

It is contended by learned counsel for the petitioners that the petitioners have falsely been implicated in this case in which complainant has received

no injury. They submitted that the petitioners are in custody for about a month, investigation as against them is complete, they have no criminal

antecedents and pray for their release on bail.

Learned Public Prosecutor assisted by learned counsel for the complainant opposing the bail applications submitted that there are grave allegations

against the petitioners of opening firearm to murder the complainant and hence, the petitioners do not deserve indulgence of bail.

Taking into consideration the submissions advanced by learned counsels for the respective parties, the nature of allegation against the petitioners,

their length of custody and absence of criminal antecedents; but, without expressing any opinion on the merits of the case, this court deems it just and

proper to enlarge the petitioners on bail.

Accordingly, the bail applications are allowed and it is directed that accused-petitioners 1. Ankit S/o Jaisingh, 2. Mohan @ Monu S/o Mahender &

Ravindra @ Golya S/o Subesingh shall be released on bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at

concerned Police Station, provided each of them furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two

sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial court with the stipulation that they shall comply

with all the conditions laid down under Section 437(3) Cr.P.C.