Ayub Khan vs State

In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No.158/2020 of Police Station Sedwa, District Barmer for the offence punishable under

Section 379 IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that charge sheet in this case has already been filed.

Learned Public Prosecutor opposed the bail application.

Having regard to the totality of the facts and circumstances of the case as also the fact that charge sheet has already been filed and conclusion of the

proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to

the accused petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Ayub Khan S/o Amir Khan shall be

released on bail in connection with FIR No.158/2020 of Police Station Sedwa, District Barmer provided he executes a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on

each and every date of hearing and whenever called upon to do so till the completion of the trial.