Dinesh @ Maas vs State, Through P.p.

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner/s who is/are in custody in connection with F.I.R.

No.423/2018, Police Station Ratanada, District Jodhpur for the offences under Sections 457 and 380 of IPC.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted on behalf of the petitioner that the co-accused Prakash has already been granted bail by this Court vide order dated 11.03.2019.

Learned counsel further submits that the offences are triable by Magistrate. The Charge-sheet in the case has already been filed. The conclusion of

trial will take sufficiently long time, therefore, it is prayed that the petitioners may be enlarged on bail.

The learned Public Prosecutor opposes the bail application. Having regard to the facts and circumstances of the case and upon a consideration of the

arguments advanced, this Court is of the opinion that the petitioner is also entitled for the grant of bail under Section 439 Cr.P.C.

Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner/s Dinesh @ Maas S/o Shri Deva

Ram Sansi arrested in connection with F.I.R. No.423/2018, Police Station Ratanada, District Jodhpur, shall be released on bail; provided he/they

furnishes a personal bond of Rs.50,000/-(Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees: Twenty Five Thousand Only) each

to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do

so.