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Judgment
12 paragraphs · 224 wordsThe petitioner has filed this bail application under Section 439 Cr.P.C. in FIR No.152/2020 registered at Police Station Chirawa, District Jhunjhunu
for the offence under Sections 341 and 323 of IPC.
Heard learned counsel for both the sides and perused the material made available on record.
Learned counsel for the petitioner submits that compromise has been arrived at between the parties. No other criminal case has been reported
against the petitioner. The bail application should be allowed.
Learned counsel for the complainant admits the fact of compromise between the parties.
Learned Public Prosecutor has no serious objection.
Having regard to the rival submissions and keeping in view the facts and circumstances of the case, the petitioner deserves to be enlarged on bail.
Accordingly, without expressing any opinion on merits, the bail application is allowed and it is directed that the accused- petitioner be released on
bail 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 learned trial court with the stipulation that he shall appear before that Court and any court
to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.