Deepak Pardi vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 179/2020 registered

at Police Station Bapcha, District Baran for the offence under Section(s) 399, 402 & 307 IPC and Section 4/25 Arms Act.

It is contended by the learned counsel for the petitioner that he has falsely been implicated in this case. He submits that the petitioner is in custody

since 08.09.2020 and investigation as against him is complete. With regard to criminal antecedents, learned counsel for the petitioner submitted that

two cases are of remote past i.e. of the year 2007 and after his arrest in the present FIR, he has falsely been implicated in another FIR No. 374/2020

and prayed for his release on bail.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegation against him and his length of custody;

but, without expressing any opinion on the merits of the case, this Court deems it just and proper to enlarge the petitioner on bail.

Accordingly, the bail application is allowed and it is directed that accused-petitioner Deepak Pardi S/o Jankilal Pardi shall be released on bail under

Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he furnishes a personal bond in the sum

of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of

the trial Court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.