Buta Singh @ Birender Singh @ Bhupender Singh vs State Of Rajasthan

The petitioner has been arrested in connection with FIR No.240/2019 registered at Police Station - Padampur, District - Sriganganagar for offence punishable under Sections 307, 397 & 325 IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that charge- sheet under Sections 307, 323 & 382 IPC has been filed and no other criminal case is pending against the petitioner. Accused is not a habitual one and he is behind the bars for last five months and trial of the case is likely to take time so he may be released on bail.

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 petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner - Buta Singh @ Birender Singh @ Bhupender Singh S/o Major Singh shall be released on bail in connection with FIR No.240/2019 registered at Police Station- Padampur, District - Sriganganagar provided he executes a personal bond in the 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.