Jaipal Bhati S/o Purkharam vs State of Rajasthan

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

The instant bail application under Section 439 Cr.P.C. has

been preferred on behalf of the petitioner who is in custody in

connection with F.I.R. No.13/2017, registered at Police Station PBI

(Medical & Health Services Raj.), District Jaipur for the offences

under Sections 5(2), 23 & 25 of the P.C.P.N.D.T. Act and Sections

420 & 120B IPC.

This Court considered the entirety of facts and circumstances

while deciding bail applications no.3516/2017 and 3423/2017 and

it was observed that the main allegations of the prosecution are

against co-accused Rakesh and Vimla. The petitioner is in judicial

custody for the above offences. Investigation and trial are likely to

consume trial.

In this background and having regard to the facts and

circumstances available on record but without expressing any

opinion on the merits of the case, this Court is of the opinion that

the petitioner deserves to be released on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is directed that the petitioner Jaipal Bhati arrested

in connection with the F.I.R. No.13/2017, registered at Police

Station PBI (Medical & Health Services Raj.), District Jaipur shall

be released on bail provided he furnishes a personal bond of

Rs.50,000/- and two surety bonds of Rs.25,000/- 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.