Jagdish And Ors vs State

The present 2nd bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with FIR

No.06/2020, Police Station Sardarshahar, District Churu for the offence punishable under Sections 332, 353, 504, 342, 147 and 149 of IPC.

The first bail application of the petitioners was dismissed on 22/01/2020 by this Court.

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

It is submitted on behalf of the petitioners that after dismissal of the first bail application of the petitioners, the charge-sheet has been filed. The

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

Learned Public Prosecutor opposes the 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 2nd bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners (1) Jagdish S/o Shri Shanti Lal, (2)

Mukh Ram S/o Shri Sona Ram, (3) Om Prakash S/o Shri Mohan Ram, (4) Prema Ram S/o Shri Mohan Ram & (5) Gouri Shanker S/o Shri Hulash

Ram, shall be released on bail in connection with FIR No. 06/2020, Police Station Sardarshahar, District Churu provided each of them furnishes a

personal bond in a sum of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sound and solvent sureties of Rs.25,000/-(Rupees: Twenty Five

Thousand Only) 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.