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Judgment
13 paragraphs · 252 wordsPetitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No.156/2017 was registered at Police Station Harnawda Shahji, District Baran for offence under Sections 420, 409, 120-B of I.P.C.
It is contended by counsel for the petitioner that the matter pertains to some irregularity committed in the year, 2013. Present F.I.R. was filed in the
year, 2017. Matter is pending with the Government and inquiry is being conducted to ascertain whether any irregularity has been committed or not. It
is also contended that co-accused has been given benefit of bail under Section 439 of Cr.P.C. by this court. Petitioner is aged seventy years. He is not
required for further investigation and there are no chances of his running away from justice.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond
in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only)
each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is
transferred, on all subsequent dates of hearing and as and when called upon to do so.s