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Judgment
7 paragraphs · 261 wordsKuldeep Mathur, J
The application for bail under Section 439 Cr.P.C. has been filed by the petitioner who have been arrested in connection with FIR No.679/2022, registered at Police Station Subhash Nagar, District Bhilwara for offences punishable under Sections 341, 323, 354 and 354D IPC.
Heard learned counsel for the petitioner so also the learned Public Prosecutor and perused the material available on record.
Learned counsel for the petitioner submitted that offences alleged to have been committed by the petitioner are triable by Magistrate. The petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused petitioner.
On the contrary, learned Public Prosecutor has opposed the bail application of the accused-petitioner.
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 is allowed. It is ordered that the accused-petitioner Irfan Multani S/o Mohammad Umar arrested in connection with FIR No.679/2022, registered at Police Station Subhash Nagar, District Bhilwara shall be enlarged 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.