Maqsood Shah 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.248/2020, P.S. Beechwal, District Bikaner, for the offences under Sections 3/25 Arms Act.

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

After the rejection of the first bail application on 2.12.2020, the charge-sheet has been filed. 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 second bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Maqsood Shah S/o Kalu

Shah, arrested in connection with F.I.R. No.248/2020, P.S. Beechwal, District Bikaner 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.