Balkesh @ Aluda vs State Of Rajasthan

Heard learned counsel for the parties and perused the material available on record.

The petitioner(s) has/have been arrested in FIR No.05/2021 of Police Station Dudhwakhara, District Churu for the offence(s) punishable under

Section(s) 3/25 of Arms Act. He/She/They has/have preferred this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that the offence(s) alleged to have been committed by the petitioner(s) is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail application(s).

Having regard to the totality of the facts and circumstances of the case and taking into consideration that the alleged offence(s) levelled against the

petitioner(s) is/are triable by Magistrate, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) Balkesh @ Aluda S/o Sh.

Satyaveer shall be released on bail in connection with FIR No.05/2021 of Police Station Dudhwakhara, District Churu provided he/she/they execute(s)

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/her/their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.