Balo vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.208/2015

registered at Police Station Rudawal District Bharatpur for the offence(s) under Section(s) 142, 143, 332, 353, 307, 401 & 120-B of IPC.

It is contended by learned counsel for the petitioner that the petitioner has falsely been implicated in this case. He submitted that the petitioner is in

custody since 13.08.2020, investigation as against him is complete, charge-sheet has already been filed, he has no criminal antecedents, co-accused

persons have been extended benefit of bail by this Court and prays for his release on bail.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegation against him, his length of custody,

absence of criminal antecedents and release of co-accused persons on bail by this Court; but, without expressing any opinion on the merits of the case,

this court deems it just and proper to enlarge the petitioner on bail.

Accordingly, the bail application is allowed and it is directed that accused-petitioner Balo S/o Daultiya shall be released on bail under Section 439

Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he 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 he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.