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Judgment
15 paragraphs · 291 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.185/2020 registered
at Police Station Todaraisingh District Tonk for the offence(s) under Section(s) 143, 341, 307 & 447 of IPC and later on for the offences under
Sections 323, 341, 307 & 447/34 of IPC.
It is contended by learned counsel for the petitioner that he has falsely been implicated in this case. He submitted that the petitioner is in custody for
last about two months, investigation as against him is complete, none of the grievous injuries suffered by injured Panna Lal is on the vital part of the
body, he has no criminal antecedents, similarly situated co-accused persons have been extended benefit of bail by this Court and prayed for his release
on bail.
Learned Public Prosecutor has opposed the bail application.
Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegation against him, his length of custody,
absence of criminal antecedents and release of co-accused persons on bail by this Court; but, without expressing any opinion on the merits of the case,
this Court deems it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application is allowed and it is directed that accused-petitioner Jeetram S/o Shri Ratanlal shall be released on bail under Section
439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, 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 trial court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.