Manoj @ Mouja S/o Sher Singh vs State of Rajasthan Through PP

This bail application has been filed under

Section 439 CrPC in connection with FIR No.244/2017

registered at Police Station Behror, District Alwar for

the offences under Section 394 IPC.

Learned counsel for the petitioner(s) has

contended that the petitioner has falsely been

implicated in the matter. He has further contended that

the co-accused has been released on bail and the case of

the petitioner is on the better footing. He has further

contended that charge-sheet has been filed. He is in

judicial lock up since long and conclusion of trial will

take time. Hence he should be released on bail.

Learned Public Prosecutor has opposed the bail

application.

Heard learned counsel for the petitioner and

learned Public Prosecutor appearing for the State and

carefully perused the relevant material made available

on record.

Looking to the overall facts and circumstances

of the case, but without expressing any opinion on the

merits and demerits of the case, I deem just and proper

to enlarge the petitioner on bail.

Therefore, this bail application is allowed

and it is directed that accused petitioner(s) Manoj @

Mouja s/o Sher Singh shall be released on bail under

Section 439 CrPC in connection with aforesaid FIR

provided he furnishes a personal bond of Rs.50,000/-

with two sureties of Rs.25,000/- to the satisfaction of

the trial court with the stipulation that he shall

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.