Mangi Lal 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.68/2019, P.S. Rathanjana, District Pratapgarh, for the offences under Sections 147, 149, 332, 353, 336, 283 IPC and Section 3 PDPP Act.

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 co-accused Radhe Shyam has already been granted bail by this Court vide order dated 29.01.2020.

He further submits that the similarly situated other co-accused have also been enlarged on bail by this case and the case of the present petitioner is not

distinguishable from the case of the co-accused who have already been released on bail by this Court.

The learned Public Prosecutor opposes the bail application but he is unable to distinguish the case of the present petitioner vis-a-vis the case of the co-

accused persons who have been enlarged on bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced and considering the fact that the case

of the present petitioner is identical to co-accused aforesaid who have been enlarged on bail by this Court, this Court is of the opinion that the

petitioner is also entitled for the grant of bail under Section 439 Cr.P.C.

Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Mangi Lal S/o Ganpat Kumawat

arrested in connection with F.I.R. No.68/2019, P.S. Rathanjana, District Pratapgarh, 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.