Makhan Lal vs State Of Rajasthan

Vinit Kumar Mathur, J

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.16/2021, Police Station Maroth, District Nagaur for the offence punishable under Sections 457, 380 & 120-B of IPC.

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

Learned counsel for the petitioner submits that the offences alleged against the petitioner are triable by Magistrate and the petitioner is behind the bars since August, 2023. He further submits that charge-sheet in the case has been filed and the conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Makhan Lal S/o Shri Fularam arrested in connection with F.I.R. No.16/2021, Police Station Maroth, District Nagaur shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.

A copy of this order be sent to the local Police Station where the petitioner resides.

It is also ordered that the petitioner will mark his attendance in the local Police Station of the area of his permanent residence in every three months.