Lakhan Singh vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.1099/2019

registered at Police Station Mathuragate District Bharatpur for the offence(s) under Section(s) 143, 323, 365, 342 & 215 of IPC and later on for the

offences under Sections 143, 323, 342, 365, 215, 420, 406 & 120-B of IPC.

It is contended by learned counsel for the petitioner that for the alleged incident dated 01.12.2019, FIR has been lodged as late as on 10.12.2019

which, as a matter of fact, has falsely been lodged against him to counter-blast the FIR lodged by petitioner's wife Smt. Niraj against the complainant

party. He submitted that the petitioner is in custody since 26.08.2020, charge-sheet has been filed, trial of the case will take time, he has no criminal

antecedents of like nature 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,

filing of charge-sheet, absence of criminal antecedents of like nature and the material available in the case diary; 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 Lakhan Singh S/o Ramhet 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.