Fateh Singh vs State

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

No.363/2019, Police Station Sukher, District Udaipur, for the offences under Sections 457, 380 and 411 of IPC.

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

It is submitted by learned counsel for the petitioner that the petitioner has been falsely implicated in the present case. The charge sheet in the case has

been filed. The offences alleged against the present petitioner are triable by Magistrate. The co-accused have already been enlarged on bail by

learned trial Court. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail.

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 bail

application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioner Fateh Singh S/o Shri Bhanwar Singh Deora arrested in

connection with F.I.R. No. 363/2019, Police Station Sukher, District Udaipur shall be released on bail; provided he 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.