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Judgment
11 paragraphs · 227 wordsThe petitioner has been arrested in connection with Cr No. 32/2020 of Police Station Banar, Distt. Jodhpur for the offences punishable under
Sections 457 and 380 IPC. He has preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioner submits that the offences are triable by magistrate and the accused-petitioner is in judicial custody and the trial of the case
will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and
proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Bhawani Shankar S/o Sh. Satyanarayan,
shall be released on bail in connection with CR No. 32/2020 of Police Station Banar, Distt. Jodhpur provided he executes a personal bond in a sum of
Rs. 1,00,000/- with two sound and solvent sureties of Rs. 50,000/- 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.