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Judgment
7 paragraphs · 239 wordsManoj Kumar Garg, J
The petitioner has been arrested in connection with FIR No.128/2022 of Police Station Subhash Nagar, Distt. Bhilwara for the offence punishable under Sections 363, 379, 384 & 506 of IPC. He has preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioner submits that petitioner has falsely been implicated in this case and now challan has already been presented in this case. The accused-petitioner is in judicial custody since 13.03.2022 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 opposed the bail application.
I have considered the arguments advanced before me and perused the material on record.
Having regard to facts and circumstances 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 Chandmal S/o Shri Bheru Lal, shall be released on bail in connection with FIR No.128/2022 of Police Station Subhash Nagar, Distt. Bhilwara 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.