Bhagwan Singh @ Balwant Singh vs State Of Rajasthan

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.

663/2019, Police Station Bheem, District Rajsamand for the offences under Sections 457 & 380 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 there is no case of like nature pending/decided against the present petitioner. Learned counsel

further submits that the offences alleged against the petitioner are triable by the Magistrate. Therefore, it is prayed that the petitioner may be enlarged

on bail.

The learned Public Prosecutor opposes the bail application.

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 present bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Bhagwan Singh @

Balwant Singh S/o Mithu Singh arrested in connection with F.I.R. No. 663/2019, Police Station Bheem, District Rajsamand, 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.