Asif Ali vs State

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.

No.42/2020, Police Station Kotgate, District Bikaner, for the offences under Sections 363 & 366 of IPC.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioner that the petitioner has been falsely implicated in the present case. Therefore, it is prayed that the

petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail

application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioner Asif Ali S/o Shri Wasaf Ali arrested in connection with F.I.R.

No.42/2020, Police Station Kotgate, District Bikaner, shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- (Rupees: Fifty

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