Manak Ram vs State

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.145/2018, Police Station- Mandore District Jodhpur for the offence under Section 379 of IPC.

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

It is submitted by learned counsel for the petitioner that no case of like nature is pending or decided against the present petitioner. The offence alleged

against the petitioner is triable by magistrate. 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 is allowed. It is ordered that the accused-petitioner Manak Ram S/o Sh. Bhabuta Ram arrested in connection with

F.I.R. No.145/2018, Police Station-Mandore District Jodhpur 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.