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Judgment
7 paragraphs · 254 wordsDr. Pushpendra Singh Bhati, J
This Court has perused the material available on record.
The petitioner has been arrested in FIR No.113/2021 of Police Station Ghantali, District Pratapgarh for the offences punishable under Sections 147, 341, 323, 324, 307, 377, 394 & 149 IPC. He has preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioner has shown this Court the statements of PW-1 (the father of the victim) and PW-2 (the victim). Both have turned hostile and have not supported the case of the prosecution. Therefore, it is prayed that the petitioner may be released on bail.
Learned Additional Advocate General opposes the bail application.
Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Mahendra S/o Shri Bahadur shall be released on bail in connection with FIR No.113/2021 of Police Station Ghantali, District Pratapgarh provided he executes a personal bond in a sum of Rs.50,000/-with two sound and solvent sureties of Rs.25,000/- 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.