Jaikishan @ Arvind vs State

Heard learned counsel for the parties and have perused the material available on record.

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicant, who is in custody in connection with FIR No.46/2021,

Police Station Sadar Kotwali, Jodhpur for the offences under Section 382 IPC.

It is submitted by learned counsel for the applicant that the offence alleged against the applicant is triable by Magistrate, the applicant is in judicial

custody since four months and the trial is likely to take time and on account of COVID situation, the applicant may be enlarged on bail.

Learned Public Prosecutor opposed the bail application.

In the circumstances of the case, without expressing any opinion on the merits of the case, this Court is of the opinion that the bail application filed by

the applicant deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-applicant - Jaikishan @ Arvind S/o Vinod Dharu arrested in connection

with FIR No.46/2021, Police Station Sadar Kotwali, Jodhpur, shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- (Rupees

Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees Twenty Five Thousand Only) each to the satisfaction of the learned trial court with the

stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.