AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
12 paragraphs · 205 wordsHeard learned counsel for the petitioner through video conferencing. Learned Public Prosecutor is present in person in the Court.
Petitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No. 155/2006 was registered at Police Station Tehla District Alwar for offence under Section 382 of I.P.C.
It is contended by counsel for the petitioner that proceedings under Section 82 & 83 of Cr.P.C. were drawn against the petitioner and matter is of
year 2006.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is directed that accused petitioner shall 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.