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Judgment
7 paragraphs · 223 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No.376/2021, Police Station Nokha, District Bikaner, for the offences under Sections 420, 386, 365, 382, 342, 120B of Indian Penal Code.
Learned counsel for the petitioner submits that the petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor and learned counsel for the complainant have vehemently opposed the bail application.
I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Mohit Raghuvanshi S/o Shri Virendra Raghuvanshi shall be enlarged on bail in F.I.R. No.376/2021, Police Station Nokha, District Bikaner provided he furnishes a personal bond in the sum of Rs.1,00,000/-with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.