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Judgment
Manoj Kumar Garg, J
The petitioner has been arrested in connection with FIR No.415/2022 of Police Station Hanumangarh Junction, for the offence punishable under Section 306 IPC. He has preferred this second bail application under Section 439 Cr.P.C.
The first bail application was dismissed on 05.01.2023 as not pressed.
Learned counsel for the petitioner submits that there is no evidence against the present petitioner for abetment to commit suicide. The accused-petitioner is inside the jail since 01.10.2022 and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor and counsel for respondent No.2 have vehemently opposed the second bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the second bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Harpreet Singh @ Happy S/o Shri Jeet Singh shall be released on bail in connection with FIR No.415/2022 of Police Station Hanumangarh Junction, provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/-each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.