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Judgment
8 paragraphs · 254 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.447/2010, Police Station Pratapnagar, District Bhilwara for the offences punishable under Sections 323, 384, 452 and 34 of the IPC.
Upon perusal of the record of the case, it appears that the petitioner jumped the bail on 30.07.2022 and now the petitioner is in judicial custody since 01.08.2022; and the trial of the case will take sufficiently long time.
Learned Public Prosecutor has opposed the bail application.
I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, 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, Chunni Lal S/o Lal Ram, shall be enlarged on bail in FIR No.447/2010, Police Station Pratapnagar, District Bhilwara provided he furnishes a personal bond in the sum of Rs.2,00,000/- with two sureties of Rs.1,00,000/- 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.
The accused-petitioner shall give an undertaking that he will attend each and every date of hearing before the trial Court failing which, State shall be at liberty to file an application for cancellation of bail.