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Judgment
6 paragraphs · 346 wordsKuldeep Mathur, J
The instant bail application has been filed by the petitioner under Section 439 Cr.P.C in connection with FIR No.557/2022 registered at Police Station Kotwali, District Nagaur, for the offences under Sections 143, 341, 323, 427, 307 of IPC and Section 3/25, 5/25 of the Arms Act.
Learned counsel for the petitioner submitted that challan has already been presented against the petitioner in the competent criminal court. Learned counsel for the petitioner submitted that from the injury report of the victim, it is apparent that though the injury said to be caused by the petitioner is grievous in nature but not dangerous to life. Learned counsel further submitted that the co-accused-(1).Narsingh @ Narsingh Ram S/o Sh. Ramkailash @ Keka and (2). Mahaveer @ Bablu S/o Harikishan have already been enlarged on bail by the Co-ordinate bench of this Court vide order dated 19.01.2023 in S.B. Criminal Misc. 2nd Bail Application Nos.246/2023 and 16301/2022. He further submitted that the case of the accused-petitioner is not distinguishable with that of the co-accused. Lastly, learned counsel further submitted that the petitioner is in custody since 30.11.2022 and the trial is likely to take a long time to conclude and no fruitful purpose would be served by keeping the accused-petitioner behind the bars till disposal of the case.
Per contra, learned Public Prosecutor has opposed the bail application.
Heard. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circumstances of the case, this court deems it just and proper to enlarge the accused-petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner-Balveer @ Bablu S/o Sh. Ramkailash shall be enlarged on bail in connection with FIR No.557/2022 registered at Police Station Kotwali, District Nagaur, provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.