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Judgment
6 paragraphs · 256 wordsKuldeep Mathur, J
This application for bail under Section 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.272/2022, registered at Police Station Rawla, District Sri Ganganagar, for offences under Sections 382, 341, 323, 506, 435 & 324 IPC.
Learned counsel for the petitioner submits that the offences alleged to have been committed by the petitioner are triable by Magistrate. Challan of the case has already been filed. The petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor and learned counsel for the complainant have opposed the bail application.
Having considered the rival submissions, facts and circumstances of the case, without expressing any opinion on merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.
Consequently, the bail application under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Devendra Singh @ Dabbu S/o Bhola Singh arrested in connection with F.I.R. No.272/2022, registered at Police Station Rawla, District Sri Ganganagar, shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of Rs.50,000/-(Rupees Fifty Thousand) and two sureties of Rs.25,000/- (Rupees Twenty Five Thousand) each, to the satisfaction of learned trial court, for his appearance before that court on each & every date of hearing and whenever called upon to do so till completion of the trial.