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Judgment
6 paragraphs · 220 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.93/2022 Police Station Jayal, District Nagaur for the offence punishable under Sections 143, 341, 323, 307 of the IPC.
Learned counsel for the petitioner submits that injured received simple injuries on his body. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.
Learned Public Prosecutor and learned counsel for the complainant have opposed the bail application.
I have considered the arguments advanced before me and gone through the material available on record. That injured received simple injuries on his body, this Court deems it just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner - Bhiya Ram S/o Himata Ram shall be enlarged on bail in FIR No. 93/2022 Police Station Jayal, District Nagaur provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- 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.