Manglya @ Manglaram 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.92/2018, Police Station- Nawa, District Nagaur for the offence under Section 3/25 of the Arms Act.

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 the petitioner has been facing incarceration for last more than one year. The charge sheet has

already been filed in the case. 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 upon a consideration of the arguments advanced, the opinion that the bail application filed by deserves to

be accepted. of the case and this Court is of the petitioner Consequently, the bail application is allowed. It is ordered that the accused-petitioner

Manglya @ Manglaram S/o Sh. Radhakishan arrested in connection with F.I.R. No.92/2018, Police Station- Nawa, 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.