Jethmal Singh vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.66/2010, Police Station Sangad, District Jaisalmer for the offences under Sections 447, 323, 324, 325, 326 & 307/34 IPC.

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

It is submitted on behalf of the petitioner that the petitioner is facing trial for the aforesaid offences. He was earlier granted bail but he failed to appear before the trial court on the date fixed for his appearance, therefore, he jumped the bail. The petitioner is ready to submit his bail bonds and shall continue to appear before the trial court on each and every date of hearing fixed by the trial court and shall not jump the bail again.

The learned Public Prosecutor opposes the bail. Having considered the totality of facts and circumstances of the case and the arguments advanced, this Court thinks it just and proper to enlarge the accused petitioner on bail.

Accordingly, this bail application filed under Sec. 439 Cr.P.C. is allowed and it is directed that petitioner Jethmal Singh S/o Bhanwar Singh Rajput be released on bail in connection with F.I.R. No.66/2010, Police Station Sangad, District Jaisalmer provided he furnishes a personal bond for a sum of Rs.50,000/- with two surety bonds of Rs. 25000/- 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. The petitioner is also required to comply with the order passed under Section 446 Cr.P.C.