Kuldeep 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.19/2008, Police Station- Mathaniya District Jodhpur for the offences under Sections 279, 337, 338 and 304-A of 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 granted bail by the trial court 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. However, it is made clear that last opportunity is granted to the present petitioner in the case and if he commits default in

appearing before the learned trial Court on the date fixed and will jump the bail, no leniency will be granted to him in the future.

Accordingly, this bail application filed under Sec. 439 Cr.P.C. is allowed and it is directed that petitioner Kuldeep Singh S/o Sh. Megh Singh be

released on bail in FIR No.19/2008, Police Station- Mathaniya District Jodhpur provided he furnishes a personal bond for a sum of Rs.50,000/-

(Rupees: Fifty Thousand Only) with two sureties of Rs. 25000/- (Rupees: Twenty Five Thousand Only) each 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.