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
14 paragraphs · 228 wordsNarendra Singh Dhaddha, J
Defect is overruled for time being.
Learned counsel for the petitioner is directed to remove the defect after situation become normal.
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 22/2020 registered
at Police Station Ramgarh Sethan, District Sikar for the offence(s) under Section 380 IPC.
Learned counsel for the petitioner submits that the petitioner is behind the bars since long. Offence against the petitioner is triable by Magistrate and
conclusion of trial will take time. Hence, the petitioner be enlarged on bail.
Learned Public Prosecutor has opposed the bail application.
Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and 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 under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Jitendra
Dalmiya @ Ilu S/o Shri Rajkumar Dalmiya shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties
of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when
called upon to do so.